M RAJENDRAN Vs. S BHUVANESWARI AMMAL

JUDGEMENT

(1.) THE Second Appeal has been filed against the judgment and decree, dated 15.12.2005, made in A.S.No.19 of 2005, on the file of the Principal Subordinate Court, Thiruvannamalai, confirming the judgment and decree, dated 8.7.2004, made in O.S.No.284 of 2001, on the file of the Additional District Munsif Court, Thiruvannamalai.

(2.) WHEN the second appeal was taken up for hearing, a memo of compromise, dated 21.7.2010, signed, both by the parties and the counsels appearing on their behalf, has been filed before this Court requesting that the second appeal may be disposed of and a decree may be passed in the second appeal in terms of the said memo of compromise.