K C MRUTHYUNJAYAPPA GOWDA Vs. PUTTAMMA

JUDGEMENT

(1.) Plaintiff in O.S.No.276/1985 has preferred this second appeal assailing the judgment and decree passed in R.A.No.33/2007 by the Senior Civil Judge & JMFC, Sagar dated 15.07.2011 by which the judgment and decree passed in O.S.No.276/1985 dated 20.10.1982 by the Court of the Principal Munisff, Sagar has been confirmed.

(2.) Today, the matter has been listed for recording the compromise between the parties.

(3.) Learned counsel for the respective parties submit that parties are present in Court and that they have voluntarily and on their own free volition arrived at an amicable settlement of their dispute.