K CHANDRAVALLI Vs. SENTHIL FINANCE PVT LTD

JUDGEMENT

(1.) TODAY, when the matter was taken up on `being mentioned', the learned counsel appearing on behalf of the appellant 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 judgment of both the Courts below are set aside and there will be a decree in terms of the memo of compromise. The memo of compromise shall form part of the decree. The second appeal is ordered accordingly. No costs.