J VASANTHA JAYANANTHARAJ Vs. JAYARAMADAS

JUDGEMENT

(1.) BEING aggrieved by the preliminary decree for partition in O.S.No.841 of 1995 filed on the file of the Principal Subordinate Court, Madurai directing division of the suit properties into two shares allotting one share to the plaintiff, the unsuccessful defendants have filed this Appeal.

(2.) STATING that they have entered into a Compromise, the parties have filed a Joint Memo of Compromise.

(3.) IN the Open Court, all the parties have stated that they have voluntarily and willingly settled the matter. All of them have stated that they have understood the terms of Compromise and stated that the judgment passed by the trial Court in O.S.No.841 of 1995 can be set aside and the suit can be decreed in terms of the Memo of Compromise dated 22.4.2010. The Memo of Compromise dated 22.4.2010 is recorded.