D KANCHANA DEVI Vs. D KALPANA RANI

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal has been preferred against the Order and Decretal Order, dated 19.03.2008 made in I.A.No.147 of 2008 in O.S.No.72 of 2008 on the file of the First Additional District Judge, Coimbatore.

(2.) THE appellant herein was the plaintiff in the suit and petitioner in the Interlocutory Application. In the aforesaid Interlocutory Application, the appellant herein had sought a prayer to grant an order of temporary injunction restraining the respondent from in any manner alienating or encumbering the suit properties by claiming rights under the Partition Deed, dated 10.12.1986, alleging that the document as void and not given effect to by both the parties, pending disposal of the suit and also for grant of an order of ad-interim injunction, pending disposal of the application.

(3.) WHEN the Civil Miscellaneous Appeal was taken up for arguments today, both the parties to the Civil Miscellaneous Appeal, appeared in the open court in the presence of both the learned senior counsel and submitted through their counsel, a memo compromise entered into between the said parties under Order 23 Rule 1 read with Sec.151 C.P.C.