VENKATASWAMY Vs. SEKHARAPPA

JUDGEMENT

(1.) Sri.G.A.Srikante Gowda., learned counsel for appellants and Sri.S.Muniraju., learned counsel for respondents 1(a - c), 2, 9 to 11 have appeared in person.

(2.) Learned counsel for the respective parties submits that appellants and respondents 1(a - c), 2, 9 to 11 have arrived at a settlement and a Compromise Petition under Order 23 Rule 3 of CPC has been filed by both the parties. Counsel therefore, submits that the Compromise Petition may be placed on record and the appeal may be disposed of in terms of the Compromise arrived at between the parties.

(3.) Learned counsel for the respective parties submits that Sri.Chandrappa - Special Power of Attorney holder of appellants 3 to 7 and Smt.Padmamma, Sri.Mune Gowda, Smt.Anitha, Smt.Hemakka, Sri.Narayanappa, Smt.Roopa and Smt.Mamatha - respondents 1(a - c), 2, 9 to 11 are personally present before the Court and they have been duly identified by their respective counsel.