LAKSHMI COFFEE CURING WORKS Vs. K G CARIAPPA

JUDGEMENT

(1.) THE defendants 1 and 4, being aggrieved by the impugned judgment and decree dated 23rd May 2005, passed in O.S. No.52/1995, by the Civil Judge (Sr.Dn.), Virajpet, decreeing the suit filed by the plaintiffs, have presented this appeal. 2. We have heard the learned counsel appearing for appellants and learned counsel appearing for respondents. The second appellant and Respondent No.1(a) are present before the Court. The second appellant, apart from representing himself represents the first appellant also and the Respondent No.1(a) apart from representing himself represents R-1(b) and R1(c) also. The presence of the said persons is placed on record. 3. During the course of submission, learned counsel appearing for both the parties have filed a compromise petition dated 4th July 2012, under Section 22 Rule 3, read with Section 151 of the Civil Procedure Code and submitted that the instant appeal may be disposed of, as per the terms and conditions of the said compromise petition. 4. The submission of the learned counsel appearing for both the parties and the statements made in the compromise petition dated 4th July 2012 are placed on record. The compromise petition reads thus: