S.V. NANDAKUMAR, S/O. LATE S.K. VENKATACHALAM MUDALIAR Vs. S.V. VIJAYKUMAR, S/O. LATE S.K. VENKATACHALAM MUDALIAR

JUDGEMENT

(1.) THE appellants 1(a), 1(c) and respondent are present along with their counsel. Appellant 1(b) is represented by his Power of Attorney holder. The appellants, respondent and their respective counsel seek to file a petition under Order XXIII Rule 1');">3of the Code of Civil Procedure seeking a decree in terms of a compromise entered into. The parties agree that they are fully aware of the terms and conditions on which this compromise is entered into and this Court being satisfied with their bona fides, the petition is allowed. The decree to be drawn up in terms of the compromise which reads as follows:

(2.) THE office is directed to refund half the court fees to the appellants. The final decree shall be drawn up in terms of the compromise.