N. NARASARAJU SON OF LATE S. NARASIMHAIAH ALIAS CHIKKANA RASIMHAIAH Vs. SRI. S. SHIVAKUMAR SON OF LATE N. SUGANDHARAJU AND OTHERS

JUDGEMENT

(1.) THE appellant, the respondents 1 and 2 and their learned Counsel are present before the Court, They have filed a compromise petition, under Order 23 Rule 3 of CPC which reads as under: The Parties to the above appeal submit as follows:

(2.) THE appellant and the respondents 1 and 2, who are present before the court admit the terms of compromise and its due execution.

(3.) ACCORDING , the appeal is disposed of in terms of the compromise. The judgment and decree passed by the Trial Court in O.S. No. 1058/1996, stands modified in terms of the compromise, allotting shares in terms of the compromise.