ASHOK Vs. SHASHIKANT AND OTHERS

JUDGEMENT

(1.) The parties will be referred to with reference to their rank in MFA No.25694/2011.

(2.) The appellant, the respondents 1 to 4, the learned counsel for the appellant and the respondents 1 to 4 are present. They have filed a joint compromise memo dated 18.02.2016, which reads as under:

(3.) The appellant and the respondents 1, 2 and 4 and respondent No.3 represented by respondent No.1 admit the terms of the joint compromise memo and its due execution.