Anitha Kamath Vs. M/s. Vishwa Kutumb & ANR.
[Civil Appeal No.433 of 2012]
O R D E R
1. Ms. Anitha Shenoy, learned counsel represents the appellant, Mr. Abhijeet Sinha, learned counsel represents respondent no.1 and Mrs. K.V.Bharti Upadhyay, learned counsel represents respondent no.2.
2. We have heard the learned counsel appearing for the parties to the lis and also perused the compromise petition filed by the appellant and signed by the respondents.
3. In view of the compromise arrived at between the parties, we are of the opinion that nothing survives in this appeal for our consideration and decision and therefore, the appeal is disposed of in terms of the compromise petition.
The compromise petition shall form a part of the decree.
Ordered accordingly.
.......................J. (H.L. DATTU)
.......................J. (CHANDRAMAULI KR. PRASAD)
NEW DELHI;
DECEMBER 03, 2012.
