MUNIYAPPA Vs. D.H.SADAPPA

JUDGEMENT

(1.) This appeal is filed by defendants no.1, 3 and 4 in original suit.

(2.) Suit was filed for partition and separate possession of plaintiffs' 1/2 share in suit schedule property. Suit was decreed granting 1/3rd share in property of their grandfather. Against which defendants filed appeal. First appellate Court dismissed appeal and confirmed judgment.

(3.) During pendency of this second appeal by defendants, it is submitted that parties have arrived at settlement. Compromise petition containing terms of settlement filed today. Same is signed by both learned counsel and parties who are present and identified by their respective counsel. Terms of compromise petition are as under: