H R GURAPPA Vs. P RAJASHEKAR

JUDGEMENT

(1.) A memo is filed by the learned counsel for the appellants requesting the court to give up third respondent, who was second defendant before the trial court. Respondents have no objection to allow the same. Accordingly, third respondent Smt Chowdamma is deleted from the array of parties in terms of the memo.

(2.) BOTH parties have filed a joint memo, which is signed by H D Ramachandra, power of attorney holder of appellants 1(A) to (D) on behalf of the appellants. On behalf of the respondents 1 and 2, Govindaiah, power of attorney holder of respondents 1 and 2 have signed the joint memo. The joint memo is also signed by the counsel for both parties.

(3.) IN view of the compromise arrived at between the parties, the judgment and decree passed by the VII Addl City Civil Judge, Bangalore in OS No 1923 of 2001 dated 24 -3 -2007, is hereby modified and in its place it is hereby declared that the appellants as owners of 13 guntas of land on the northern side of the suit schedule 'D' property and the respondents 1 and 2 are declared as owners of 13 guntas of land on the southern side of schedule 'D' property. If necessary registered are required to be executed between the parties for better enjoyment of the property and for better title, each of them shall execute such necessary documents at their costs.