NARAYANASWAMY N.E. S/O ERAPPA, S/O LATE ERAPPA Vs. VENKATESHAPPA, S/O KUNTA THIPPANNA, DEAD BY LRS AND OTHERS

JUDGEMENT

(1.) SECOND appeal by the plaintiffs against the judgment in R.A. Nos. 126/07 and 1/07 by which the appeal filed by the respondent in R.A.1/07 is allowed and the judgment and decree in O.S.176/03 is set aside.

(2.) APPELLANTS and respondents are present. They have filed an application reporting settlement of the dispute amicably between them on the following terms:

(3.) A memo is filed by the learned counsel for the appellant to delete respondent no.4 -Saraswathamma from the party array. As desired in the memo, but at the risk of the appellant, respondent no.4 is deleted.