TRISHUL DEVELOPERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioners and respondents have filed the application under Order 23 Rule 3 of CPC and Articles 226 and 227 of the Constitution of India, whereby the parties have agreed to resolve the disputes arising amongst them amicably. A copy of the sketch marking the properties involved is enclosed along with the compromise petition.

(2.) 5Th respondent - Smt. Sharadamma is represented by her son -Mr.Ravi Kumar through General Power of Attorney and a copy of the same is also placed on record.

(3.) Legal representatives of deceased 6th respondent-Sri. J.M.Nagesh is present before the Court and 8th respondent-Smt. Gowramma is represented by her son- Mr.Rajanna and a copy of the General Power of Attorney is placed on record.