ARAVINDAMMA Vs. SAROJAMMA

JUDGEMENT

(1.) THE appellants and their counsel are present. The respondent and her counsel is present. The compromise petition under Order XXIII Rule 3 read with Section 151 of Code of Civil Procedure,1908 is filed. Execution on the compromise petition by the parties is admitted before the Court. The compromise petition under Order XXIII Rule 3 read with Section 151 of Code of Civil Procedure,1908 read as under:

(2.) THAT in substitution of the judgment and decree dated:24 -7 -2010 passed by the Court of Senior Civil Judge at Turuvekere in O.S.No.104/2007 and the judgment and decree dated:24 -9 -2011 passed by the Presiding Officer, Fast Track Court at Tiptur in R.A.No.151/2010, the suit in O.S.No.104/2007 on the file of the Court of the Senior Civil Judge at Turuvekere be decreed in terms of this compromise petition.

(3.) LAND bearing Sy.No.241/1 measuring 26 1/2 guntas and Land bearing Sy.No.241/2 measuring 0 -8 1/2 guntas both situated within the common boundaries bounded on the East by: Land of Siddasetty West by: Land of Shivannaa North by: Road and South by: Land of Mohammed ghouse