CAVINKAARE PRIVATE LIMITED Vs. PANCHAKSHARAM GURU MOORTHY

JUDGEMENT

(1.) The suit in C.S.No.204 of 2012 has been filed seeking for the following reliefs:

(2.) Similarly, the suit in C.S.No.467 of 2012 has been filed for the following reliefs:

(3.) When the matter is taken up for hearing, both the counsel submit that the issue between the parties have been compromised in pursuant to the Joint Compromise Memo duly signed by the parties and attested by the respective counsel on 13.07.2016. Thus, it is submitted that the Joint Compromise Memo can be recorded and decree can be passed in C.S.No.204 of 2012. Pursuant to which the suit in C.S.No. 467 of 2012 may be dismissed as withdrawn.