VANAJATCHAMMAL Vs. P. DILLI GANESH

JUDGEMENT

(1.) This revision has been filed against the order of public auction to be conducted by the Advocate Commissioner.

(2.) Earlier in a suit in O.S.No.5363 of 1998 on the file of the XIV Assistant City Civil Court, Chennai, for partition, a preliminary decree has been passed by a judgment dated 15.06.1998. In the final decree proceedings, since the property is indivisible, the property was ordered to be sold in public auction. Against which, the present revision has been filed.

(3.) Pending revision, matter was referred to Mediation, and the parties have arrived at a settlement between themselves, and also filed a Memo of Compromise, dated 08.01.2020 to that effect. The relevant portion of the memo of compromise reads as follows :-