APPUKUTTAN NAIR KUTTAPPAN NAIR Vs. RAMALAKSHMY AMMAL BABY

JUDGEMENT

(1.) THE second appeal is preferred against the judgment and decree of the IIIrd Additional District Court, Trivandrum in A.S. No. 301 of 1990 granting a decree in the suit in reversal of judgment and decree of the Ist Additional Munsiff Court, Trivandrum in O.S. No. 991 of 1985.

(2.) THE respondents sued the appellants to set aside a document and for other reliefs. The parties have now settled the dispute among them and accordingly filed I.A. No. 2495 of 2012.

(3.) HAVING hard the learned counsel and gone through I.A. No. 2495 of 2012 I find no reason to disallow it. Resultantly,