PAPAIAH REDDY Vs. KRISHNA REDDY

JUDGEMENT

(1.) The appellants, 2nd respondent, the respondent No.4 who is also power of attorney holder of respondents 6 and 7, the respondent No.5, the respondent No.8 who is also the power of attorney holder of respondent No.9, and respondents 11 to 16 and the learned counsel for the appellants, 2nd respondent, respondents 4 to 10 and respondents 11 to 17 are present before the court. The respondent No.10 is not present.

(2.) A memo has been filed along with the medical certificate stating that the respondent No.17 is unwell and she cannot attend the court. However, she is represented by her counsel.

(3.) The parties have settled the matter before the Mediation Centre. The Memorandum of Settlement reads as under: