GODAVVA Vs. YAMANAVVA

JUDGEMENT

(1.) These appeals are listed for orders. Learned counsel for the respective parties submit that during the pendency of these appeals, the parties have negotiated a settlement and that these appeals may be disposed off in terms of the settlement arrived at amongst them. A memorandum of compromise petition under Order XXIII Rule 3 of the Code of Civil Procedure, 1908 has also been filed.

(2.) Rfa No.4169 of 2013 is filed by defendant No.5 in O.S. No.41 of 2011, assailing the judgment and decree dated 21.06.2013 by the Court of Senior Civil Judge, Saundatti, while RFA No.4145 of 2013 has been filed by defendant Nos.1 and 3 in the said suit assailing the very same judgment and decree passed by the trial court.

(3.) The respondent Nos.1 & 2 in both the appeals / plaintiffs had filed the suit seeking relief of declaration, partition and separate possession of their shares in the suit schedule properties. It is their case that Yamanavva is the daughter of Ramappa and Tangewwa, and that Shankrappa, Ningappa and Pandappa are her brothers.