R. IYYADURAI Vs. G. PADHANJALI

JUDGEMENT

(1.) The Appeal Suit has been filed to set aside the decree and judgment dtd. 12/11/2018 rendered in O.S.No.35 of 2015 on the file of the III Additional District Judge, Vellore at Tirupattur.

(2.) The learned counsel for the appellant and the learned counsel for the respondents made a submission that the issues between the parties have already been settled and the appellant on receipt of payment from the respondents, handed over the original documents to the learned counsel, who is appearing on behalf of the respondents. The original documents handed over by the appellant are acknowledged by the respondents.

(3.) It is made clear that the appellant shall not use any of the duplicate copy of the documents for any other purposes.