M. VEERABHADRAPPA Vs. MUNIRATHNAMMA

JUDGEMENT

(1.) THE appellants and their counsel are present. The respondent and her counsel are also present.

(2.) JOINT memo is filed. I have perused the letter bearing No. BMC/1036/2014 -15 dated 16.07.2014 issued by the Director addressed to the Registrar General, High Court of Karnataka and also the Memorandum of Settlement under Section 89 of Code of Civil Procedure, 1908 read with Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005 dated 14.07.2014.

(3.) THE Memorandum of Settlement dated 14.07.2014 reads as under: