BASAPPA Vs. PUSHPA CHANNABASAVESHWRA

JUDGEMENT

(1.) The appellants and respondents are present before the Court and have filed joint compromise petition along with their respective signatures and submitted that they have compromised with each other in the appeal with the intervention of elders in the village.

(2.) Upon enquiry, appellants and respondents have stated that on their wisdom they have entered into compromise without any coercion or influence by other parties. Therefore, requested to draw the decree as per the compromise petition by modifying the judgment and decree passed by the Courts below.

(3.) The learned counsel appearing for the appellants and respondents are present and submitted that the appeal be disposed of and draw the decree in terms of compromise petition.