G.BALAKRISHNAN UNNITHAN Vs. SREELATHA THANKACHI

JUDGEMENT

(1.) THESE second appeals arise from the judgment and decree of the District Court, Pathanamthitta in A.S.Nos.177 of 2003 and 178 of 23 which in turn arose from the judgment and decree of the Munsiff's Court, Adoor in O.S.No.244 of 1999 and 226 of 1999.

(2.) THE parties have settled the dispute and accordingly, submitted a memorandum of mediation settlement signed by and on behalf of them and the respective counsel.

(3.) THE learned counsel requested that the two appeals may be disposed of in terms of the settlement.