V S AHMED THAMBI MARAICAYAR Vs. REVATHI STORE

JUDGEMENT

(1.) Learned counsel for the parties make a statement that the parties have settled their dispute on the terms set out below :

(2.) We direct that the Chief Judge, Small Cause court, Madras shall forthwith appoint a Surveyor Commissioner to effect the partition of the shop in accordance with the terms and conditions set out above. The Surveyor Commissioner so anointed shall carry out the work of construction of the partition wall at the cost of the appellant, as agreed upon, by engaging a qualified contractor. The learned Judge will ensure that these directions are carried out within a period not exceeding three months from today.

(3.) The appeal is allowed to the extent indicated above. The costs shall be borne by the parties as incurred.