NINGAPPA Vs. RAJAPPA

JUDGEMENT

(1.) The 1s t defendant filed the above appeal against the judgment and decree dated 19.03.2010 made in R.A. No.66/2007 on the file of the District Judge (Fast Track Court), Haveri, reversing the judgment and decree dated 11.10.2007 made in O.S. No.12/2005 on the file of the Civil Judge (Sr. Dn.) J.M.F.C., Hanagal decreeing the suit of the plaintiff holding that plaintiff is entitled 7/18th share and defendant Nos.2 to 5 are entitled 1/18th share each in all the suit schedule properties by a partition and also entitled for possession of their respective shares by metes and bounds.

(2.) Today when the matter posted for orders, learned counsel for the parties have filed a compromise petition under Order 23 Rule 3 of the Code of Civil Procedure. All the parties called out and they are present and signed the compromise petition before their respective counsels and all the parties have stated that the compromise petition entered into between them voluntarily and without any coercion or force. The terms of compromise reads as under:

(3.) In view of the compromise entered into, item No.A i.e., R.S. No.324 of Akkialur Village, Hanagal Taluk to an extent of 6 acres out of 12 acres 30