KARIYAVVA Vs. BASAPPA

JUDGEMENT

(1.) This appeal is filed against the judgment and decree dated 07.10.2013, passed in O.S.No.38/2011 by the Addl. Senior Civil Judge at Ranebennur by the plaintiff therein. The said suit was filed by the plaintiff for partition and separate possession in respect of the suit schedule properties. The trial Court has partly allowed the suit. Not satisfied by the same, the plaintiff therein has preferred this appeal.

(2.) The appellant is the sister, respondent No.1 is her brother and respondent Nos.2 to 4 are the children of respondent No.1. Respondent No.5 since deceased by his L.Rs. respondent Nos.5(a) to 5(e) and 6 are said to be distant relatives of the appellant and respondent No.1.

(3.) In the course of the proceedings, upon the request of the parties, the matter was referred to Mediation. In the mediation, the appellant and respondent Nos.1 to 4 have participated. The parties have arrived at a compromise and A memorandum of agreement under Section 89 of the C.P.C. read with Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2007, dated 22.02.2021 is filed. The same is signed by the appellant, respondent No.1, advocate for appellant and the advocate for respondent Nos.1 to 4. The same is taken on record.