K.V PRASAD Vs. THAYAMMA

JUDGEMENT

(1.) The parties and their respective counsel are present before the Court and filed the compromise petition under Order XXIII Rule 3 of CPC, wherein, they have stated that the matter has been settled.

(2.) In terms of the settlement, the original plaintiffs, who are plaintiff Nos.1 to 5, have agreed to receive an amount of Rs.10.00 Lakhs each and so also defendant Nos.1 to 10 also agreed to receive an amount of Rs.3.00 Lakhs each. The settlement amount is paid by way of individual separate cheque for a sum of Rs.10.00 Lakhs each to plaintiff Nos.1 to 5 and Rs.3.00Lakhs each to defendant Nos.1 to 10.

(3.) The parties are present before the Court. It appears that the parties are illiterates having found they put Left Thumb Impression and hence, explained the contents of the compromise petition and accepted the same as they understood the terms. Hence, the respective counsel are identified the respective parties in the compromise petition.