MADIWALAPPA Vs. SOMALINGAPPA

JUDGEMENT

(1.) Appellant Nos.1 to 5, respondent Nos.1A to 1C, 2A to 2C, 3 to 8 and their respective counsels are present before the Court.

(2.) The compromise petition is filed under Order XXIII Rule 3 read with Sec. 151 of CPC reporting compromise between the appellants and the respondents.

(3.) The contents of the compromise petition are read over and explained to the appellants and respondents in the language known to them and they admit the contents of the same.