B. PASTHASARATHY Vs. MOHAMMED HANEEF

JUDGEMENT

(1.) THIS appeal is by the defendant in the suit O.S. 15097/2002 challenging the judgment and decree passed by the Trial Court in decreeing the suit of the plaintiff and directing the defendant to deliver the vacant possession of the suit schedule property in favor of the plaintiff and to pay damages at the rate of Rs. 2,000/ - p.m.

(2.) DURING the pendency of this appeal, the parties after due negotiation and with the intervention of the Court have got the subject matter of the suit and appeal settled amicably, The parties have reduced the terms; and conditions of their settlement into writing by way of filing a joint memo.

(3.) ACCORDING , the appeal stands disposed off in terms of the joint memo which is ordered to be treated as part of this order.