A SHIVASHANKARAPPA Vs. A M SARVAMANGALAMMA

JUDGEMENT

(1.) This appeal is listed for orders.

(2.) Learned counsel for the respective parties, except respondent Nos.4 and 5 submit that during the pendency of this appeal, the parties have entered into a negotiation and have settled the dispute between themselves amicably by entering into a compromise / settlement.

(3.) Learned counsel for the respective parties, except respondent Nos.4 and 5, further submit that memorandum of compromise petition signed by the respective parties has also been filed on 15th April, 2019. The same is also supported by affidavits filed by the second appellant as well as the second respondent.