A.RAVIKALA Vs. JAGADISH KOTTARI

JUDGEMENT

(1.) Sri.Rakesh Kini., learned counsel on behalf of Sri.Abhilash Vaidyanathan., for appellant and Sri.Udaya Shankar Rai.P., learned counsel for respondents 1 to 3, 5 & 6 have appeared in person.

(2.) Learned counsel for the respective parties submits that appellant and respondents have arrived at a settlement and a Compromise in terms of Deed of Family Agreement has been filed by both the parties. Counsel therefore, submits that the Deed of Family Agreement may be placed on record and the appeal may be disposed of in terms of the Deed of Family Agreement entered into between the parties.

(3.) Smt.Ravikala - appellant, Mr.Jagadish Kottari - respondent No.1 for himself and as a GPA holder of respondents 2, 3, 5 & 6, Ms.Dhanya Priya - respondent No.8 for herself and as a GPA holder of respondent No.4, Mrs.Geetha.T - GPA holder of respondent No.7 and Mr.Dhanush - respondent No.9 are personally present before the Court and they are duly identified by their respective counsel.