M. SEETHA, W/O. G. KRISHNA, SRI. G.K. SHIVADEVA KUMAR, S/O. G. KRISHNA AND SRI. SHASHIDHARAN S/O. LATE SMT. JANAKIAMMA Vs. SMT. GOWRAMMA, W/O. LATE M. RAMANNA, D/O. LATE ANJANAPPA AND LATE AKKAYYAMMA AND OTHERS

JUDGEMENT

(1.) THE appellants and Sri A. Gajaraj, the respondent No. 4 who is also the power of attorney holder of respondents 1 to 3 and 5 to 8 and the learned Counsel for the parties are present before the Court. They have filed a joint memo which reads as under: The parties above named beg to state as follows:

(2.) IT is submitted that the parties above named after due deliberation have decided to compromise the dispute under the following terms.

(3.) DRAW up the decree, in terms of the joint memo.