B N ASHWATHA GOWDA Vs. PUTTAMMA

JUDGEMENT

(1.) WHEN the matter is taken up for hearing, appellant, I- respondent and learned counsel for parties have filed a compromise petition reading as hereunder:-

(2.) IN terms of compromise petition, I-respondent has been in possession of 'A' schedule property, reading as hereunder:- 'A' Schedule The property land bearing sy.No.39, measuring 20 guntas, out of 1 acre 7 guntas, situated at Dinneri Village, Masti Hobli, Malur Taluk, bounded on: East by - Poojarippa's land West by - Ashwathagowda's land (27 guntas given under this compromise petition) North by � Government Road. South by � Marithimmappa's land" and appellant has been in possession of 'B' schedule property reading as hereunder:- 'B' Schedule The property land bearing sy.No.39, measuring 27 guntas, out of 1 acre 7 guntas, situated at Dinneri Village, Masti Hobli, Malur Taluk, is bounded on: East by - Puttamma's land (20 guntas given Under this compromise petition) West by - Sonnappa and Venkatappa's land North by - Government Road South by - Marithimmappa's land."