SOWBHAGYA Vs. MAHADEVAMMA

JUDGEMENT

(1.) Sri.K.L.Sreenivas., learned counsel for appellant, Sri.Yogesha B.Poojari., learned counsel on behalf of Sri.K.Varaprasad., for respondent No.2 and Sri.Jagadish.G., learned counsel on behalf of Sri.Ashoka., for respondent No.3 have appeared in person.

(2.) Learned counsel for the respective parties submits that the parties 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 recorded 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 Smt.Sowbhagya - appellant, Sri.Rajanna & Smt.Shivamma - respondents 2 & 3 respectively are present before the Court. They have been duly identified by their respective Advocates.