KUSUMA Vs. BALAKRISHNA MODALIYAR

JUDGEMENT

(1.) All these appeals are arising out of common original suits in O.S.No.372/2000, O.S.No.698/2001 and O.S.No.390/2004 for mandatory injunction, possession, declaration and permanent injunction. The trial Court by a common judgment and decree dated 31st October 2012 decreed O.S.No.372/2000 & O.S.No.698/2001 for possession, permanent injunction and also mandatory injunction and O.S.No.390/2004 was dismissed. The lower Appellate Court dismissed the appeals in R.A.No.7/2013, R.A.No.8/2013 and R.A.No.9/2013 by the impugned judgment and decree dated 18th August 2014 filed by the present appellant. Hence, the present appeals are filed.

(2.) The matters are listed for orders today for non filing of paper books.

(3.) The learned counsel appearing for the parties filed a compromise petition along with the sketch under Order 23 Rule 3 of CPC. The compromise petition entered into between the parties reads as under:-