ANANTHA Vs. PARVATHAMMA

JUDGEMENT

(1.) Heard learned counsel - Smt. Rakshitha V.N . on behalf of learned counsel - K. Raghavendra Rao for the appellant and learned counsel - Ms. Samashritha .R on behalf of learned counsel - Narendra D.V. Gowda for the respondent.

(2.) This appeal is filed by the plaintiff challenging the Judgment & Decree passed by the Addl. Senior Civil Judge & JMFC, Hunsur, sitting at Periyapatna in R.A. No.108/2009 dtd. 1/3/2011, whereby the learned Judge of the Appellate Court has reversed the judgment & decree passed by the learned Civil Judge (Jr.Dn.) & JMFC, Periyapatna in O.S. No.5/2000 dtd. 1/9/2005.

(3.) During the pendency of this appeal, the parties have resolved their differences and agreed to settle the matter amicably. Accordingly, they have filed the compromise petition under Order XXIII Rule 3 r/w Sec. 151 of the Code of Civil Procedure. The terms and conditions as agreed between the parties are as under: