M CHITTI BABU Vs. BABY AMMAL

JUDGEMENT

(1.) TODAY, when the matter is listed under the caption `For reporting settlement-, the learned counsel appearing on behalf of the appellants had submitted that there has been a settlement in the matter. A joint memo signed by the parties, as well as the counsels appearing on their behalf has been filed before this Court. The joint memo filed before this Court is as follows:

(2.) IN view of the submissions made by the learned counsels appearing on behalf of the parties concerned and in view of the joint memo filed before this Court, the Second Appeal is disposed of, in terms of the memo of compromise. The memo of compromise shall form part of the decree. No costs.