C. SREEDHARAN, C/O GOPALAN ENTERPRISES NO. 5, RICHMOND ROAD BANGALORE 560025, DEAD BY LRS.(1(A) K.P. KAMALAM Vs. MANJUNATH K S/O KRISHNAPPA AND OTHERS

JUDGEMENT

(1.) THE appellants and the 1st Respondent have filed a Compromise Petition. The other Respondents have no interest in the appeal. Therefore, the counsel for the appellants and Respondent No. 1 who is a party in person and who is also a member of this Bar submit that the Compromise Petition may be taken and disposed of as Respondent No. 1 has agreed to confirm the title of the appellants.

(2.) IN the circumstances, the Compromise Petition is taken on record.

(3.) THE Respondent No. 1 who is present before the court admits the execution of the Compromise Petition. Similarly, the Power of Attorney Holder of the appellants is also admitting the execution of the Compromise.