MOHAN Vs. V. GANGADEVI

JUDGEMENT

(1.) Parties are present before the Court. The parties are identified by their respective counsel and filed a compromise petition. The contents of the compromise petition reads as under:

(2.) The compromise petition was read over and explained to the appellants and respondents in Kannada language known to them. They have understood the same and agreed for the terms and conditions of the compromise petition and signed voluntarily, without any force, coercion or undue influence etc.

(3.) The compromise petition is placed on record.