R. JAYAKUMAR Vs. CHITHIRALA FINANCE CORPORATION

JUDGEMENT

(1.) Parties to the Second Appeal have filed a Joint Memorandum of Compromise, dated 27.07.2021. All the parties have signed this Joint Memorandum of Compromise and the respective counsels have also signed the same. The same is recorded by this Court.

(2.) The said Joint Compromise Memo reads as follows:

(3.) In terms of the Memorandum of Compromise, dated 27.07.2021, which shall form part of the order, this Second Appeal is disposed of. No costs. Consequently, connected miscellaneous petition is closed. 09.08.2021