NAZIRA BEGUM, W/O LATE SRI SYED PASHA Vs. SMT. HANUMAKKA, W/O Y.S. SIDDAPPA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree, dated 25.2.2003 passed by the Court of the I Additional City Civil and Sessions Judge, Bangalore (CCH -2) in O.S. No. 5343/90. By the said judgment, the Trial Court dismissed the Appellant's suit for the specific performance of the agreement.

(2.) TODAY a joint compromise petition duly signed by the Appellant, the Respondent and their respective 'earned advocates is filed. The parties are present before me. They and their signatures are identified by their respective learned advocates. The parties state that they have entered into this settlement of their own volition and without any duress from anybody.

(3.) RECORDING the compromise, I set aside the judgment and decree under appeal. The suit for the specific performance stands decreed in terms of the joint compromise petition, the terms of which are extracted hereinabove.