H.V.R.IYENGAR Vs. INDIRA BIPIN PATEL

JUDGEMENT

(1.) Heard Shri. M.V. Vedachala, learned Advocate for the appellants and Shri. Shashi Kiran Shetty, learned Senior Advocate for caveator/respondent on behalf of Shri. J. Kiran.

(2.) Smt. Radhika Yathin, second appellant is present in Court and she is identified by Shri. Vedachala. Smt. Indira Bipin Patel, respondent has appeared virtually (through video conference). Respondent's daughter and her GPA holder Smt. Anjali Patel is present in Court. They are identified by Shri. J. Kiran, Advocate.

(3.) Both learned advocates submit that the suit is one for partition between brother and sister and parties have agreed on the terms mentioned in the memorandum of compromise. The compromise petition under Order XXIII Rule 3 r/w Sec. 151 of CPC duly signed by the appellant, respondent and their respective advocates; and the respondent's GPA Holder has been filed. They pray that this appeal may be disposed of in terms of settlement recorded in the compromise petition.