SAROJAMMA W/O LATE B.V.S. NARAYANA SETTY REPRESENTED HEREIN BY POWER OF ATTORNEY HOLDER, SRI K.N. VENKATARATHNAM S/O K.V. NARAYANAIAH SETTY AND SMT. RAJESHWARI RATHNAM W/O K.N. VENKATARATHNAM Vs. SRI B.S. VIDURAN S/O LATE B.V.S. NARAYANA SETTY,

JUDGEMENT

(1.) THE appellants and their counsel are present. The respondents and their counsel are present. Compromise petition under Order XXIII Rule 3 read with Section 151 of Code of Civil Procedure is filed. Execution of the compromise petition is admitted by the parties before the Court.

(2.) THE compromise petition reads as under: 1) The above appeal is filed challenging the judgment and decree of dismissal of RA No. 18/2002, dated 22.1.2005, passed by the learned 1st Addl. District Judge, Kolar.

(3.) This Regular Second Appeal is disposed of in terms of the compromise petition filed under Order XXIII Rule 3 read with Section 151 of Code of Civil Procedure.