DHANALAKSHMI AMMAL Vs. K V RAJENDRAN ALIAS RAJA

JUDGEMENT

(1.) AT the hearing, three joint compromise memos signed by the parties to the lis and their respective Advocates have been filed, which would uniformly read as under: S.A.No.241 of 2006: The respondents (1 & 2) decree holders in O.S.No.7730 of 1995 shall forego their right to claim the compensation mentioned in the said decree and subject to this modification the said decree dated 31.10.2002 made in O.S.No.7730 of 1995 may be confirmed with costs. S.A.No.303 of 2006: The respondents (3 & 4) decree holders in O.S.No.7730 of 1995 shall forego their right to claim the compensation mentioned in the said decree and subject to this modification the said decree dated 31.10.2002 made in O.S.No.7730 of 1995 may be confirmed with costs. S.A.No.304 of 2006: The respondents (2 & 3) decree holders in O.S.No.7730 of 1995 shall forego their right to claim the compensation mentioned in the said decree and subject to this modification the said decree dated 31.10.2002 made in O.S.No.7730 of 1995 may be confirmed with costs.

(2.) THE learned Advocates on both sides in unison would submit that this court might record the same and modify the judgment and decree of the trial court.

(3.) WITH the above direction, all these second appeals are disposed of. No costs.