D.C. GANGADHARA S/O. LATE CHANNEGOWDA Vs. SRI SHAMUSA S/O. NARASAPPA, SRI N. RAMU S/O. NARASAPPA AND THE BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS appeal by Defendant -1(a) challenging the judgment and decree passed by the XV Additional City Civil and Sessions Judge, Bangalore City, in O.S. No. 2798/1987 on 31.5.2008.

(2.) FOR the sake of convenience, the parties are referred to in terms of their status before the trial Court

(3.) THE parties, after negotiation arrived at a compromise find a joint memo is filed to that effect, which reads as under:Joint Memo