R.S.VENKATESHULU Vs. SHAILENDRA MANSUR

JUDGEMENT

(1.) Appellant and respondent No.1 are present before the Court. Learned counsel for the appellant and learned counsel for the caveator/respondent No.1 are present.

(2.) Both, the appellant and respondent No.1 are identified by their respective counsel. They have filed a Compromise Petition under Order XXIII Rule 3 of the Code of Civil Procedure. They have signed the Compromise Petition voluntarily without any undue influence.

(3.) The compromise petition reads as under:-