RAMATHAL Vs. MARUTHATHAL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave is directed against the judgment and decree, dated 14.03.2014, passed by the High Court of Judicature at Madras in Second Appeal No. 1819 of 2001, wherein the High Court has allowed the second appeal by setting aside the concurrent findings of the courts' below.

(3.) At the outset it is to be noted that during the pendency of this appeal, respondent no. 1 and respondent no. 3 Reportable have settled the disputes by compromise deed dated 04.08.2014. In light of the aforesaid compromise, this appeal is pursued only against respondent no.2.