R. BALASUBRAMANIAN Vs. R. B. RANI ALIAS SEETHALAKSHMI

JUDGEMENT

(1.) The appellant in both second appeals is the plaintiff in the suit in O.S.Nos.80 of 2013 and 82 of 2013 on the file of the Additional Sub Court, Tirunelveli. He has filed two suits for the relief of declaration and consequential permanent injunction.

(2.) The appellant and respondent are husband and wife. During the pendency of the second appeals, both parties entered into a compromise and also filed two separate compromise memos in the above second appeals, which read as follows:

(3.) Today, when the matter was taken up for hearing both parties appeared before this Court along with their respective counsel and affirmed the terms of compromise.