LAWS(SC)-1994-12-57

H B USHA Vs. D S RAMACHANDRA

Decided On December 12, 1994
H B Usha Appellant
V/S
D S Ramachandra Respondents

JUDGEMENT

(1.) Leave granted.

(2.) We are happy to note that at the suggestion of this court, the parties have settled the disputes amicably. Therefore, having regard to the terms of such settlement placed before us, the following order is made.

(3.) The appellant Smt H. B. Usha shall pay to the respondent D. S, Ramachandra a total sum of Rs. 3,25,00,000. 00 for his giving up half share in the partnership firm M/s Ajax Petro in her favour as under: