ARSHAD ALI KHAN Vs. PARVINE KHAJA

JUDGEMENT

(1.) This is the defendant's second appeal against the judgment and decree dated 19.10.2012 passed in R.A.No.517/2011 on the file of the V Additional District Judge, Mysore allowing the appeal by modifying the judgment and decree of the trial Court decreeing the suit holding that the plaintiffs No.1 to 3 are entitled for 4/6th share in the 'A' to 'D' schedule properties and partition effected by metes and bounds.

(2.) When the matter is posted today, the learned counsel for the parties have filed joint compromise petition between the appellant and respondents No.2 and 3 signed by appellant and respondents No.2 and 3 and their respective counsel. Compromise petition reads as under: <FRM>JUDGEMENT_282_LAWS(KAR)6_2016.htm</FRM>

(3.) Both the appellant and Respondents No.2 and 3 are present. The contents of the compromise petition was accepted by the appellant and respondents No.2 and 3 in the presence of the respective counsel and they have agreed that they have voluntarily entered into the compromise without any coercion. The contents of the compromise petition is perused by this Court and the same is satisfactory.