DHARAMCHAND Vs. R. MAHALAKSHMI

JUDGEMENT

(1.) THE appellant, the respondent and the learned counsel for the appellant are present before the court. One Sri. Lingaraju who is not a party to the appeal but who has purchased the suit schedule property is also present before the court.

(2.) THE appellant and the respondent have settled the matter before the Mediation Centre. The memorandum of settlement reads as under:

(3.) IT is agreed between both the parties that is the full and final settlement and apart from what is stated above, they do not have any other claim/s of whatsoever nature either past, present or future in respect of the suit schedule property.