RATNAMMA Vs. DEPUTY COMMISSIONER BANGALORE RURAL DISTRICT BANGALORE

JUDGEMENT

(1.) THE appellants, Smt. Sukanya, the mother and natural guardian of respondents 1 and 2 and the learned Counsel for the parties are present before the Court. THEy have filed a compromise petition under Order 23, Rule 3 read with Section 151 of the Civil Procedure Code, 1908.

(2.) THE respondents have filed Misc. Civil No.21671 of 2009 seeking leave of this Court to compromise the matter. THE learned Counsel for the respondents 1 and 2 has filed certificate dated 12-11-2009 stating that the compromise is in the interest of the minors and for the benefit of the minors.

(3.) THE remaining suit schedule properties, the respondents have no right, title, interest and the appellants have no right, interest on the property given to the respondents/Sukanya and her children.