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Judgment
N. Kumar, J.—This is a defendants appeal. Plaintiffs filed a suit for a declaration that the trust deed dated 19-2-1983 is void and for a direction to defendants 1, 4 to 8 who are the trustees, not to act as trustees of the trust and meddle with the properties of the Youth League Charitable Trust and for a comprehensive scheme of the management of the properties of the trust. After contest the suit came to be decreed as prayed for. Aggrieved by the same, the defendants have preferred this appeal.
During the pendency of the appeal, some of the original parties are dead. At the intervention of the well-wishers of Kadur Town/both the warring parties have amicably settled all the disputes and have now formed a society and got the same registered under the Karnataka Societies Registration Act, 1960 in which all of them are given an opportunity to participate. In view of the same, setting out the terms and conditions of the compromise, they have filed a compromise petition. It is duly signed by the parties and the respective Counsel.
We have gone through the compromise. It is lawful. The sum and substance of the compromise is that all the properties which belonged to erstwhile trust, would now become the properties of the newly formed society and the parties to the proceedings who are accommodated as members and office-bearers of the trust, would manage these properties in accordance with law. In that view of the matter, we pass the following:
ORDER
Learned Counsel for the parties admit due execution of this compromise petition by the parties. Hence, appeal is disposed of in terms of the compromise petition.