CHIKKATAYAMMA Vs. R BALAKRISHNAPPA

JUDGEMENT

(1.) Application for impleadment is ordered.

(2.) We are happy to note that pursuant to the observations made by this Court on 16/1/1996 the parties have settled the dispute and filed their Compromise Memo before us. We receive the Compromise Memo which reads as under :

(3.) The appeal is disposed of in terms of compromise Memo. In that view of the batter, the respondent has no manner of or interest in respect of the claims and respect of the interest held by the appeals 4 and 6. No costs.