RAJAMMA Vs. RAMARATHNAMMA; SEETHALAKSHMI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree in R.A.No.19/2013 dated 25.7.2014 on the file of the Senior Civil Judge & JMFC, Doddaballapura, confirming the judgment and decree in O.S.No.378/2008 dated 2.3.2013 on the file of the Addl. Civil Judge & JMFC, Doddaballapur.

(2.) The appellant is the defendant in the suit and the respondents are the plaintiffs. The plaintiffs filed the above suit for partition and separate possession of the suit schedule properties. The suit schedule properties belong to late Ramaiah, father of the plaintiffs and defendant. The trial Court decreed the suit declaring that the plaintiffs have 1/3rd share each in the suit schedule properties and the defendant is having other 1/3rd share. The appellate Court has confirmed the said decree

(3.) Learned Counsel for the parties submit that the matter is amicably settled between the parties. They have filed a joint memo reporting the terms of settlement, which is as under: