RANGAPPA Vs. S SAMBAPPA

JUDGEMENT

(1.) The appellants, the respondent 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, which reads as under

(2.) The appellants and the respondent who are present before the Court admit the terms of the compromise and its due execution.

(3.) The learned Counsel for the parties submit that the appeal may be disposed of in terms of the compromise.