CHICKKALINGAPPA AND OTHERS Vs. ERAMMA AND ANOTHER

JUDGEMENT

(1.) APPELLANTS being aggrieved by the impugned judgment and decree dated 19.08.2005 in OS No. 5242/2004 on the file of the XXV City Civil Judge, Bangalore, have presented this appeal.

(2.) WHEN this matter had come up for consideration on IA No. 2/2013 on 12.07.2013, after hearing the learned counsel appearing for both the parties IA No. 2/2013 was allowed and the legal representatives of the deceased -respondent No. 17 were permitted to come on record. Thereafter, at the request of the learned counsel appearing for both the parties the instant case was referred to mediation centre for settlement.

(3.) THEIR submission is placed on record.