N NEELAKANTAN Vs. NIRMALA SETHURAMAN

JUDGEMENT

(1.) THESE appeals are directed against the order dated 9.9.96 made in T.O.S.Nos.27/88 and 27/91. In T.O.S.No.27/88 the Will dated 7.9.87 was disbelieved. In T.O.S.No.27/91 the Will dated 14.9.84 executed by Venkatalakshmi Ammal in favour of the respondents were found to be true and valid. Hence these appeals.

(2.) PENDING the above appeals, both the appellants and the respondents have entered into a compromise and also reduced the same into writing by way of memorandum of compromise dated 25.6.2004, which reads as follows: 1.The respondents are absolutely entitled to the suit property viz., No.57 (now New No.50) Alamelumangapuram, Mylapore, Chennai-5 as per the Will of Smt.Venkatalakshmi ammal dated 14.9.84 and that the appellants have no right or claim whatsoever except as stated in para 2. 2.The respondents shall pay in full and final settlement a sum of Rs.40,00,000/- (Rupees forty lakhs only) to the appellants in lieu of the amount payable under Ex.D-1 Will dated 14.9.84 executed by Venkatalakshmi Ammal. The said sum shall be paid in the following manner.