SUSEELA Vs. P M VEERARAGAVAN

JUDGEMENT

(1.) THE learned counsel appearing on behalf of the appellant had filed memo of compromise, dated 19.03.2010, stating that a compromise had been entered into between the appellants and the eighth respondent in this appeal. He had also prayed that this court may be pleased to dismiss the second appeal in so far as the eighth respondent is concerned. Hence, this Second appeal stands dismissed, in so far as the eighth respondent is concerned.