THERESA ALBUQUERQUE Vs. EVELINE ALBUQUERQUE

JUDGEMENT

(1.) The appellants and the respondents and their respective counsel in both the appeals are present.

(2.) The parties have filed the joint compromise petition under Order XXIII Rule 3 of CPC wherein they have settled the issues between the parties.

(3.) The parties have agreed that the entire compensation in respect of item No.2 of the plaint schedule property with interest and other benefits after deducting a net amount of Rs.2,00,000.00 shall be paid to the legal representatives of Pascal Albuqurque, the respondent Nos.12 to 14/defendant Nos.3 to 5.