P D KUMARADASAN Vs. SHANMUGA SUNDARI AND OTHERS

JUDGEMENT

(1.) The appellant Sri.P.D.Kumaradasan, the first respondent Smt.Shanmuga Sundari, the third respondent Smt.P.D.Shanmuga Jananakumari @ Janaki, the fourth respondent Smt.P.D.Shanmuga Hemalatha and the fifth respondent Smt.Murugaveni and the learned counsel for the parties are present before the Court. They have filed a compromise petition under Order XXIII Rule 3 of CPC., which reads as under:

(2.) The appellant, the first respondent and the respondents 3 to 5 who are present before the Court admit the terms of compromise petition and its due execution.

(3.) The learned counsel for the respondents 1 and 3 to 5 submits that he has received in all 12 DDs for a sum of Rs. 90,00,000/-. Out of that, one DD is for a sum of Rs. 5,00,000/- in favour of the first respondent, one DD is for a sum of Rs. 5,00,000/- in favour of the third respondent, one DD is for a sum of Rs. 5,00,000/- in favour of the fourth respondent and nine DDs are in favour of the fifth respondent for a sum of Rs. 75,00,000/-.