M N MANI Vs. SOMASUNDARAM

JUDGEMENT

(1.) Mr. M. M. SUNDRESH, learned counsel for the appellants and Mr. V. P. Sengotuuvel, learned counsel for the respondents 1 and 2 are present.

(2.) Joint memo of compromise filed and the same is recorded. The suit is modified in terms of the compromise memo. The appellants are directed to hand over possession on or before 30.4.2007 to the respondents 1 and 2. The Compromise Memo shall form part of the decree.

(3.) The Appeal is disposed of in terms of the memo of compromise. However, the parties have to bear their respective costs. Consequently, Cross Objection No.106 of 1993 is also closed.