AMMAYAMMA AND OTHERS Vs. GUNDAPPA AND OTHERS

JUDGEMENT

(1.) The appellants 1 to 5, the respondent No. 5 and the learned counsel for the appellants and respondents 5 to 7 are present.

(2.) APPELLANT No. 4 is the power of attorney holder of appellants 6 (a) to 6 (c). Respondent No. 5 is the power of attorney holder of respondents 6 and 7.

(3.) THE appellants 1 to 5 and the respondent No. 5 who are present before the Court admit the terms of compromise and its due execution. The appellants report the receipt of two cheques for a sum of Rs. 5,00,000/ - (Rupees Five Lakhs Only).