K.G. KUMAR Vs. K. NANJAPPA

JUDGEMENT

(1.) Appellant No.1, appellant No.2 and appellant No.3(a) are present. Appellant No.3(a) represents her children, appellant Nos.3(b) and 3(c), who are minors. Respondent No.1(a), (b) and (c) are present. Respondent Nos.1(a) and (b) are represented by their power of attorney holders.

(2.) The parties have filed a joint compromise petition, which reads as under:

(3.) In view of the aforesaid joint memo of settlement filed by the parties and being satisfied with the terms and conditions thereto, the appeal is disposed of in terms of the joint memo by setting aside the impugned judgment and decree passed by the trial Court and substituting the same with the terms and conditions of the said compromise petition. Registry is directed to draw up decree accordingly.