M. VEERABHADRAPPA Vs. SURESH KUMAR

JUDGEMENT

(1.) Sri.V.B.Shivakumar., learned counsel for appellant and Sri.N.D.Onkarappa., learned counsel for respondents 1 & 2 have appeared in person.

(2.) Learned counsel for the respective parties submits that appellant and respondents 1 & 2 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 Sri.M.Veerabhadrappa - appellant, Sri.Suresh Kumar & Sri.M.Vijaya Kumar - respondents 1 & 2 respectively are present before the Court. They have been duly identified by their respective Advocates.