R. BHAVANI Vs. RUKUMANI

JUDGEMENT

(1.) The Appeal Suit has been instituted against the judgment and decree dtd. 5/4/2018 passed by the learned IV Additional Judge, City Civil Court at Chennai in OS No.4458 of 2015.

(2.) The learned counsel for the appellants made a submission that the parties to the present Appeal Suit have entered into Settlement and accordingly, compromised the disputes between them. Thus today a Joint Compromise Memo has been filed before this Court in the presence of the appellants and the respondent.

(3.) When this Court asked the appellants and the respondent, they have stated that they have already compromised the issues as per the terms and conditions stipulated in the Joint Compromise Memo filed by them before this Court and accordingly, the present Appeal Suit may be disposed of.