Kurian Joseph, J. - (1.) Leave granted.
(2.) This is a case of long pending disputes between two 'wives' of deceased-Javaranaika. The matter has travelled through various courts and finally it has reached this Court. A suggestion was put as to whether one party would be satisfied with compassionate appointment and leave the rest of the benefits and property to the other party.
(3.) Today, learned counsel for the parties have reported to the Court that with much persuasion the parties have agreed to the suggestion. Accordingly, as agreed, this appeal is disposed of as follows: The benefit of compassionate appointment shall go to Respondent No.3/Revanna Naika J. and all other benefits shall go in favour of Appellant No.1/Lakshmi @ Lakshmamma. The affidavit of Respondent No.3/Revanna Naika J. is taken on record. Respondent No.4 is directed to process the appointment of Respondent No.3/Revanna Naika J. and do the needful, within a period of two weeks from the date of production of a copy of this judgment. Needless also to say that the ongoing pension in favour of the appellant will be continued.;