HASEENA BEGUM Vs. SYED MASOOD ALI

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 07. 04. 2006 passed by the learned Additional District Judge, Fast Track V Court, Chennai, in O. S. No. 6444 of 2003. For convenience sake, the parties are referred to here under according to their litigative status before the Trial Court.

(2.) HEARD both sides.

(3.) THE plaintiffs, Syed Masood Ali and Syed Mir Mohammed Ali along with their mother Zaibunnisa (R4 herein), newly added party in the appeal, appeared on the one side and on the other side, Haseena Begum (D1) and Arshiya Afsha (D3) appeared and they in unison would submit that voluntarily they entered into a compromise as found set out in the memo of compromise presented by them, which was acknowledged to have been signed by them and their respective counsel. Thereupon, they have been sent to the Deputy Registrar for furnishing their statements, whereupon, the Deputy Registrar got the statements of Syed Masood Ali and Haseena Begum and the memo of compromise was marked as Ex. A13.