M. SURESH Vs. R. PREMA

JUDGEMENT

(1.) This appeal by the respondent-defendant in FDP No.47/2014 is directed against the impugned judgment and decree dtd. 11/6/2019 passed in FDP No.47/2014 arising out of O.S.No.7372/2008 on the file of VI Addl. City Civil & Sessions Judge, Bengaluru City, whereby the said final decree petition was allowed by the Trial Court, thereby directing the suit schedule properties put into public auction.

(2.) The appellant is the son of respondent No.1 and brother of respondents No.2 to 5 who are daughters of respondent No.1. The appellant and the respondents have filed a Joint Compromise Petition under Order XXIII Rule 3 of Code of Civil Procedure, which has been duly signed by the appellant, respondents and their respective counsel who have duly identified the parties. The parties and their respective counsel are present before the Court physically and they accept the terms and conditions of the said Compromise petition, which reads as under:-

(3.) Consequent upon disposal of this appeal pursuant to the joint compromise petition, the Trial Court is directed to dispose of FDP No.47/2014 in terms of the joint compromise petition and judgment and decree passed by the Trial Court.