S MURUGAN Vs. GHAZALA NASREEN

JUDGEMENT

(1.) The matter has been settled through mediation and the parties have also entered into a memorandum of compromise. Hence, the civil suit is decreed in terms of the memorandum of compromise entered during the month of April, 2018.

(2.) In addition to that, it is agreed by both the parties now that the plaintiff would vacate and handover the possession of the suit property to the defendant on or before 04.05.2018. The said submission is recorded.

(3.) Accordingly, the suit is decreed in terms of memorandum of compromise and the memorandum of compromise shall form part and parcel of the decree. The court fee paid shall be refunded to the plaintiff. Consequently, connected applications if any are closed.