S DURAIRAJ NADAR Vs. A THANGA PANDIAN

JUDGEMENT

(1.) The Judgment and Decree, dated 07.11.2002, and made in A.S.No.7 of 2002, on the file of the learned Subordinate Judge, Sivakasi, reversing the Judgment and Decree, dated 12.11.2001 and made in O.S.No.19 of 2000, on the file of the learned District Munsif, Sattur.

(2.) When the second appeal came up for hearing, it is represented by both the learned counsels viz., Mr.P.Athimoolapandian and Mr.S.Subbiah that the dispute arose between the parties has been settled amicably out of Court and to that effect both the appellant as well as the respondent have entered into a joint compromise on 19.06.2014 and the terms of compromise are reduced into writing and to that effect they have also filed a joint memorandum of compromise signed by both the parties.

(3.) The appellant Mr.S.Durairaj Nadar and the respondent Mr.A.Thanga Pandian are present in person in the open Court and they have submitted that the dispute arose between them has been settled amicably and therefore they have suggested that this second appeal might be disposed of in terms of the joint compromise memo, dated 19.06.2014.