GAJANAN NARAYAN BHANDERI Vs. VIMALA

JUDGEMENT

(1.) The parties are present before this Court duly represented by their respective learned counsel.

(2.) The present regular second appeal is filed by the defendants being aggrieved by the judgment and order dtd. 16/4/2015 passed in R.A.No.11/2012 on the file of the Senior Civil Judge, Honavar (hereinafter referred to as the 'First Appellate Court'), in and by which the First Appellant Court while dismissing the appeal had confirmed the judgment and decree passed in O.S.No.30/2009 dtd. 31/1/2012 on the file of the Principal Civil Judge, Honavar (hereinafter referred to as the 'Trial Court') which was filed by the respondent herein for relief of partition, declaration and injunction.

(3.) Parties have filed a compromise petition under Order XXIII Rule 1 of the Code of Civil Procedure amicably resolving the matter. The terms of the compromise as entered into between the parties are extracted hereunder: