DYAMANAGOUDA Vs. VEERAPPA S/O: MAHARUDRAPPA SIRASANGI

JUDGEMENT

(1.) The GPA holder of the appellant and the respondent are present before the Court. It is stated that appellant-Dyamanagouda is physically challenged person. Therefore, he is represented by his GPA holder as above stated. It is stated that copy of the Power of Attorney is filed before the Trial Court as Ex.P1. The GPA holder of the appellant stated that the appellant has authorized him to enter into compromise and accordingly he is present before the Court by submitting joint memo along with respondent.

(2.) Both the GPA holder of appellant and respondent have submitted joint memorandum of compromise petition under Order 23 Rule 3 r/w 151 of CPC. Both the parties have stated that they have arrived at settlement in terms of the compromise petition and accordingly both have prayed to modify the judgment and decree in terms of the compromise petition.

(3.) The GPA holder of the appellant, respondent and their respective learned advocates have put their signatures on the joint compromise petition.