M.LAKSHMINARAYANA Vs. M. APPAIAH

JUDGEMENT

(1.) The parties have presented a memorandum of compromise. Under this compromise, the suit property is sought to be divided amongst the parties.

(2.) All the parties are present before the Court and all of them admit the execution of the compromise petition. They also acknowledge that they have entered into the compromise on their own free will and volition and the compromise may be recorded and accepted.

(3.) Learned counsel for Respondent No.1 (a) to 1(c) and respondent Nos.3 to 8 is however not present and he has also not signed the compromise petition.