LEELAVATHI BAI Vs. TUKARAMA RAO

JUDGEMENT

(1.) THE parties have settled the matter and presented the memorandum of compromise petition under Order XXIII Rule 3 of the C.P.C. It is signed by them and their respective learned advocates. The parties and their signatures are identified by their respective learned advocates. The parties state that they have entered into the compromise of their own volition and without any duress from anybody.

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

(3.) AND out of 2(two) acres 20 (twenty) guntas (i.e. total 100 guntas) in Survey No.82/B20 to the extent of 0 -22 guntas, situated at Aruvanahalli Village, Kundana Hobli, Devanahalli Taluk, Bangalore Rural District, which is morefully described in the below mentioned Schedule -C property (herein after referred to as Schedule -C property) is allotted to the share of Appellant No.11 exclusively.