B. C. KRISHNAPPA Vs. B.C. MAILARAIAH

JUDGEMENT

(1.) This appeal is filed by appellant-plaintiffs under Sec. 96 of CPC for setting aside the judgment dtd. 31/1/2019 passed by the IX Additional City Civil and Sessions Judge, Bengaluru for dismissing the suit in O.S. No.9521/2006 filed for partition and separate possession in respect of suit schedule properties.

(2.) The appellants are the plaintiffs and the respondents are the defendants before the trial Court. The rank of the parties before the trial Court is retained for the sake of convenience.

(3.) During the pendency of this appeal, learned counsel for both parties have filed joint compromise application in I.A. No.5/2024 under Order XXIII Rule 3 of CPC. The terms of compromise read as under: