RAMU Vs. MAHIPATI

JUDGEMENT

(1.) Appellant nos.1 to 3 and respondent nos.1 to 4, 6, 7, 28 and 29 are present.

(2.) The parties have submitted a joint compromise petition reporting the settlement amongst themselves. The contents of the compromise are read over and explained to the parties in Kannada language known to them in the presence of their respective counsels. They admit the contents to be true and correct.

(3.) I am satisfied that the parties have settled the dispute amicably without any threat or coercion. However, in the compromise petition Clause (1) regarding deletion of the name from property extract cannot be accepted as it is not within the purview of the Civil Court and it is within the purview of the Revenue Court. However, compromise regarding allotting the shares to the respective parties is accepted.