(1.) DEFENDANT being aggrieved by the decree for division of the suit schedule property is in appeal. The appeal was admitted on 12.10.2012 and on issuance of notice to the respondent/plaintiff, a motion was made to list this appeal for reporting settlement and accordingly, the appeal is listed for "reporting settlement" today at 2.30 p.m.
(2.) THE appellant/defendant Smt. Ahalyabai and respondent/plaintiff Sri. Umashankar Rao along with their learned counsel are present. They have filed compromise petition under Order XXIII Rule 3 r/w. Section 151 of CPC reporting settlement between them. They accept the execution of the compromise petition. The terms of which read as follows:
(3.) IN case, the respondents sells the suit schedule property, the respondent shall handover an amount equal to 65% of the sale consideration to the appellant in the sale proceeds and the appellant has agreed that she has no further claim in respect of the suit schedule property except the above said 65% share.