K.SREEDHARAN Vs. S.SANJAY KUMAR

JUDGEMENT

(1.) The learned counsel appearing on behalf of the appellant as well as the learned counsel appearing on behalf of the respondent made a submission that the issues between the parties to the Appeal Suit had already been settled. In this regard, a compromise memo has been filed and the terms of compromise are extracted hereunder;

(2.) Respondent No. 6 K. Surendran and his sons Respondent No. 3 and 4, S. Deepak and S. Theeraj, shall be allotted absolutely the property morefully described in the Second Schedule herein below, as their separated share, freed and discharged from all rights in common and all claims, demands, whatsoever of any of the other parties, absolutely and forever, in severalty against the other parties,

(3.) Respondent No. 8 K. Ganesh Moorthy shall be allotted absolutely the property morefully described in Third Schedule herein below, as his separated share, freed and discharged from all rights in common and all claims, demands, whatsoever of any of the other parties, absolutely and forever in severalty, against the other parties,