AMBA BAI Vs. GURUSHANTHAMMA

JUDGEMENT

(1.) Leave granted.

(2.) The issue raised in this appeal pertains to disputes on partition. The learned counsel for the parties submit that during the pendency of the matter before this Court, the disputes have been settled out of the Court amicably.

(3.) The appeal is disposed of in terms of the Memorandum of Compromise dated 27.04.2016 which will form part of the decree.