SARASWATHI (DEAD) Vs. S.A. PALANISAMY

JUDGEMENT

(1.) The captioned appeal is directed against the judgment and order date 23/10/2008 in AS No.1397/1994 passed by the High Court of Judicature at Madras, setting aside the judgment and decree dtd. 30/9/1994 passed by the II Additional Sub Court at Coimbatore in O.S. No.22/1986.

(2.) Heard Ms. V. Mohana, learned Senior Counsel appearing for the appellants as also the learned counsel appearing for the respondents.

(3.) Pending the appeal, the parties themselves have settled the matter imbibing the spirit of the suggestion in that regard by this Court and produced a Settlement Agreement dtd. 5/10/2023. The same, produced along with their affidavits in I.A. No.216386/2023 dtd. 15/10/2023, is taken on record. The parties have also appeared before us through virtual mode. They would endorse the factum of Settlement of dispute involved in the instant case. Obviously, the Settlement Agreement would reveal that all the parties have put their signatures in it before the Trial Court pursuant to the order of this Court dtd. 29/11/2023.