T.N. REKHA Vs. ASHA JAGADISH

JUDGEMENT

(1.) The parties are present before the court and have filed a compromise petition, which reads as follows: -

(2.) THE appellant and respondent are the daughters of Late Smt. T. Susheela Devi and Late Sri. T.R. Narayan Rao. The composite property bearing No. 26 (old No. 27), situated at Basappa Road, Shanthinagar, Bangalore - 560 027 was acquired by the mother of parties. As per the Will dated 11.5.1986, the item No. 1 of the composite property has fallen to the share of the respondent who is the elder sister of the appellant and item No. II of the composite property has fallen to the share of the appellant.

(3.) BEING aggrieved by the same, the above appeal has been preferred by the defendant. During the course of the hearing, the parties have resolved their dispute amicably and have agreed to settle the matter in terms and conditions, which are reduced into writing as below: