N PUTTAMMA, Vs. KRISHNA REDDY,

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree in R.A.No.85/2009 dated 26.11.2009 on the file of the Prl. District Judge, Bangalore Rural District, Bangalore.

(2.) THE appellants are the plaintiffs in O.S.No.1960/2006 on the file of the Civil Judge (Sr.Dn.) and JMFC, Anekal. They have filed the above suit against the respondents/defendants for partition and possession of 1/4 the share in the suit schedule property. The suit was decreed by the Trial court on 27.2.2009. The defendant No.1 -Krishna Reddy, filed an appeal in R.A.No.85/2009. The appeal was allowed and the judgment and decree of the trial court was set aside and the suit was dismissed. It is against this judgment, the plaintiffs have filed the above appeal.

(3.) LEARNED counsel for the parties submits that the matter has been amicably settled between the parties. They have filed an application for compromise under Order 23 Rule 3 of CPC, which reads as under: