MANJEGOWDA Vs. B.R. SIDDAMMA

JUDGEMENT

(1.) The appellants, the 2nd respondent and the learned Counsel for the parties are present before the Court. The 1st respondent is not present. The 2nd respondent is the son of 1st respondent. The parties have settled the matter before the Mediation Centre. The memorandum of settlement reads as under:

(2.) The appellants and 2nd respondent who are present before the Court, admit the terms of settlement.

(3.) The learned Counsel for the parties submit that the appeal may be disposed of in terms of settlement.