SENNIAPPAN Vs. RAMATHAL

JUDGEMENT

(1.) THIS Court, by its order, dated 4.2.2003, had dismissed the Second Appeal No.24 of 1993. Hence, the appellant in S.A.No.24 of 1993, had preferred a Review Petition No.165 of 2004, before this Court, praying that this Court may be pleased to review the order, dated 4.2.2003, made in S.A.No.24 of 1993. Pending the Review Petition No.165 of 2004, a civil miscellaneous petition No.485 of 2008, has been filed under Order XXIII Rule 3 of the Civil Procedure Code, signed both by the parties and the counsels appearing on their behalf, to record the memorandum of compromise and to pass a compromise decree in terms of the Memorandum of Compromise.

(2.) THE terms and conditions of the compromise is as follows: