SRI PRAKASH Vs. SRI V. NAGANNA AND OTHERS

JUDGEMENT

(1.) The appellant and respondent Nos.1 to 5 are present before the Court and are identified by their respective counsel, and they have filed a Compromise Petition under Order 23, Rule 3 of the Code of Civil Procedure, 1908, which reads as follows:

(2.) The learned counsel for the appellant has handed over the cheques, as referred to in the compromise petition, to the learned counsel for respondent Nos.1 to 3, Learned counsel for respondent Nos.1 to 3 acknowledges the receipt of such cheques.

(3.) In consideration of this amount, respondent Nos.1 to 3 have agreed that the appellant will be the owner of suit schedule 'A' property. Respondent Nos.4 and 5 have also agreed to the same, they have also accepted that they shall no claim over the property and that the appellant will be the owner of suit schedule 'A' property.