SURESH NAGAPPA GUNDAPPAGOL Vs. NINGAWWA

JUDGEMENT

(1.) Counsel for the appellants and respondents have filed a compromise petition duly signed by the appellant No.1 and 2 as well as respondents No.1 to 5 who are the legal representatives of the original deceased plaintiff.

(2.) The suit filed by the original plaintiff for declaration and injunction has been decreed by the trial Court and the appeal filed by the defendants No.1 and 2 who are the present appellants in this second appeal was also dismissed by the first appellate Court.

(3.) The substance of the dispute between the parties is the service benefits accruing in respect of one Joteppa @ Harish who died in military operations on 25/11/2009. It is forthcoming from the records that the service benefits is amounting to Rs.35,00,000.00