SUNDARAMONY Vs. THULASI DAS

JUDGEMENT

(1.) THIS Second Appeal arises from the judgment and decree of learned Sub Judge, Neyyattinkara in A.S.No.180 of 2002 which in turn arose from the judgment and decree of learned Principal Munsiff, Neyyattinkara in O.S.No.751 of 1998. As per the impugned decree the appellants are made liable to pay damages to the respondents.

(2.) PARTIES have settled the disputed and filed I.A.No.1853 of 2012 reporting that settlement.

(3.) HAVING heard the learned counsel on both sides and gone through I.A.No.1853 of 2012, I am inclined to accept the settlement. In view of the settlement, appellants are allowed to get release of the documents they have produced in the trial court as security. They may move appropriate application in the trial court for the said purpose. Resultantly, this Second Appeal is allowed as under: