BHIMAPPA Vs. JEEVAPPA

JUDGEMENT

(1.) A compromise petition is filed, the terms of which reads as under:

(2.) The parties are present and are identified by their respective counsel. All of them agreed for the execution and the compromise and state that they have entered into compromise on their own will and volition.

(3.) In my view, the terms of the compromise are lawful and same deserves to be accepted. Accordingly, this appeal is hereby disposed of in terms of the compromise petition.