T S RADHAKRISHNAN Vs. VEDAVALLI SRINIVASAN

JUDGEMENT

(1.) TODAY, when the second appeal in S.A.No.487 of 2005 is listed under the caption `For Reporting settlement', the learned counsel appearing on behalf of the appellant had submitted that there has been a settlement in the matter. A joint memo, signed by the appellants as well as the respondents and the learned counsels appearing on their behalf, has been filed before this Court. The joint memo filed before this Court is as follows: "1. The respondents hereby confirm the sale deed already executed by the Execution Court Viz., X Assistant City Civil Judge, Chennai registered on 12.08.2002 as document No.2339 of 2002, at SRO, Royapuram in favour of Mr. T.S. Radhakrishnan, the appellant herein, pertaining to the schedule property.

(2.) THE respondents hereby agree to withdraw S.A.No.488 of 2005 which has been filed by the respondents in view of the compromise and have no objection for the appellant to withdraw the amount deposited by him in S.A.No.487 of 2005.