PRIYADARSINI Vs. KADIRVEL

JUDGEMENT

(1.) The learned counsel appearing on behalf of the appellants as well as the learned counsel appearing on behalf of the respondents made a submission that all the three appellants as well as the respondents R1, R4, R5 & R7 have settled the disputes and entered into a compromise memo and the said compromise memo is filed before this Court. In respect of other respondents namely R2, R3 & R6, the learned counsel for the appellants made a submission that the appeal may be dismissed.

(2.) In view of the said submission, a compromise memo now filed before this Court is extracted hereunder:

(3.) In view of the said compromise memo, this Court is of the considered opinion that no further adjudication is required with reference to the grounds raised in the appeal suit. Accordingly, the judgment and decree dated 12.02.2016 passed in O.S.No.6050 of 2014 is set aside.