SUDEER, S/O.RANGA RAJAN Vs. ABDUL KHARIM

JUDGEMENT

(1.) THIS Second Appeal arises from the judgment and decree of the learned District Judge, Thiruvananthapuram in A.S. No.106 of 2007 confirming the decree for specific performance of an agreement for sale, granted in favour of the 1st respondent by the Sub Court, Nedumangad in O.S.No.102 of 2004.

(2.) THE appellant and the 1st respondent have settled the dispute outside the court and filed I.A. No.2620 of 2012 requesting to pass a decree in terms of the compromise.

(3.) IT is not disputed that there was a liability outstanding in favour of the 2nd respondent/3rd defendant. The learned counsel for the 2nd respondent-/3rd defendant submits that the said liability has been cleared by the 1st respondent and that the 2nd respondent is prepared to release the sale deed in favour of the 1st respondent. The submission is recorded.