SAROJINI Vs. NANJAMMAL

JUDGEMENT

(1.) THE Second Appeal has been filed against the judgment and decree, dated 7.10.1998, made in A.S.No.139 of 1996, on the file of the Principal District Court, Coimbatore, confirming the judgment and decree, dated 28.2.1996, made in O.S.No.519 of 1986, on the file of the Principal Subordinate Court, Coimbatore.

(2.) WHEN the second appeal was taken up for hearing, a memo of compromise, dated 27.7.2009, 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.