VISWANATHAN Vs. JAYAMMA

JUDGEMENT

(1.) THE matter having been referred to mediation, the parties have arrived at a settlement, the terms of which, are recorded. In terms of the settlement, the moneys which were required to be paid, are paid by way of demand drafts and duly acknowledged by respondent Nos. 1 to 7. Respondent Nos. 8 to 39 who are said to be the vendors of the appellant, are formal parties to the proceedings.

(2.) THE settlement reads as follows:

(3.) DECREE be drawn up in terms of the settlement.