B. NAGARATHNA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Sri S. Rajesh, learned counsel has filed Vakalath on behalf of respondent No.4.

(2.) Parties are also present and state that they have filed the joint memo on their own free volition and without there being any undue influence cast on them from any side and they also state that they would abide by the terms of the settlement and the petition may be disposed of in terms of the joint memo.

(3.) This petition was filed by the wife seeking for quashing of the endorsement whereby her claim for being appointed on compassionate ground on the death of her husband has been rejected.