SARASWATHI BAI Vs. L.SHIVAPRAKASH

JUDGEMENT

(1.) THE parties have filed the joint compromise petition invoking Order XXIII Rule 3 of the CPC. It is signed by all the parties and their respective learned advocates. All the parties except the appellant No.5 are present before the Court. They state that they have entered into this settlement of their own volition and without any duress from anybody. They and their signatures are identified by their respective learned advocates.

(2.) THE joint compromise petition is taken on record. It reads as follows:

(3.) THE office is directed to return the entire Court fee to the appellants' side.