K MUTHUSAMY Vs. VISALAKSHI

JUDGEMENT

(1.) THE second appeal has been filed against the judgment and decree, dated 6.3.2002, made in A.S.No.89 of 2001, on the file of the Second Additional District Judge, Salem, reversing the judgment and decree, dated 29.8.2000, made in O.S.No.451 of 1995, on the file of the Subordinate Judge, Namakkal.

(2.) WHEN the second appeal was taken up for hearing, a memo of compromise, dated 9.1.2008, signed both by the parties and the counsels appearing on their behalf, has been filed before this Court requesting that the second appeal be disposed of and a decree be passed in the second appeal in terms of the said memo of compromise.