LAWS(MAD)-2008-4-23

SUBRAMANIAN Vs. T V NAGARAJAN

Decided On April 24, 2008
SUBRAMANIAN Appellant
V/S
T.V. NAGARAJAN Respondents

JUDGEMENT

(1.) THE second appeal has been filed against the judgment and decree of the Principal District Judge, Cuddalore, in A.S.No.104 of 2004, dated 28.7.2005, confirming the judgment and decree of the Principal Subordinate Judge, Cuddalore, in O.S.No.274 of 2000, dated 16.3.2004.

(2.) WHEN the second appeal was taken up for hearing, a memo of compromise, dated 9.4.2008, signed both by the parties and the counsels appearing on their behalf, has been filed before this Court.