PULLICAR MILLS LIMITED Vs. V RANGASAMY

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned Counsel for the parties.

(3.) By the order of this Court dated 18.06.2007, we have directed the Appellant to pay a sum of Rs. 2.5 lacs to the Respondent No. 1. The amount, as directed by this Court, has been paid to the Respondent No. 1. We consider that the amount given by the Appellant to the Respondent No. 1 is in full and final settlement of his entire claim. The Respondent No. 1 is not entitled to any further relief.