SAROJA Vs. GUNASEKARAN AND ORS

JUDGEMENT

(1.) Saroja-the appellant, Gunasekaran -the first respondent herein, Seenivasan- the third respondent, Lakshmi Kanthammal- the fifth respondent, Krishnaveni-the sixth respondent and Shanthi-the seventh respondent along with their respective advocates have appeared before this Court during morning hours and they were directed to appear before the Deputy Registrar to depose about the memo of compromise which they filed.

(2.) Accordingly the Deputy Registrar(Judicial) returned the file after recording the sworn statements of those persons after getting marked the compromise memo as Ex.P1.

(3.) The learned counsel for R4-Muniyammal endorses no objection and on behalf of her a separate memo was filed claiming no share in the suit property and it is also recorded and the learned advocate affirms the same before me.