GURUSHANTAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court seeking the following prayer:

(2.) During the pendency of the petition, it transpires that both the petitioners and the respondents, the warring parties to the lis have entered into a settlement and have resolved to amicably settle the dispute between them by drawing up certain terms of settlement. The terms of settlement is as follows:

(3.) Learned counsel for the respondents submits that all other members of the family are also impleaded into these proceedings by filing an impleading application.