VENKATASUBRAMANIYAM Vs. VELUSAMI

JUDGEMENT

(1.) TODAY, when the matter is listed under the caption "For compromise', the learned counsel appearing on behalf of the appellants had submitted that there has been a settlement in the matter. A joint memo signed by the parties, as well as the counsels appearing on their behalf has been filed before this Court. The joint memo filed before this Court is as follows:

(2.) IN view of the submission made by the learned counsels appearing on behalf of the parties concerned and in view of the joint memo filed before this Court, the second appeal is dismissed as settled out of Court. The joint memo filed by the parties shall form part of the decree. No costs.