C SWAMINATHAN Vs. DR R KASINATHAN

JUDGEMENT

(1.) THE appellant-C.Swaminathan appeared in person and he would submit that he is withdrawing the vakalat given to his advocate.

(2.) DESPITE printing the name of the advocate concerned for the appellant, there is no representation. Hence, the appellant is permitted to appear for himself.

(3.) I am having no reason not to record the said compromise. Accordingly, the compromise is recorded, as it has been voluntarily entered into between the parties. The memo of compromise shall form part and parcel of the decree of this Court. Based on the said compromise, the judgements and decrees of the Courts below shall stand set aside. However, there is no order as to costs. Accordingly, the S.A. is disposed of. Consequently, connected miscellaneous petition is closed.