A SELVARAJ Vs. S JAYASHREE W/O SENTHILKUMAR

JUDGEMENT

(1.) This Appeal has been filed by the appellant who is the defendant in the suit in O.S.No.174/2009 on the file of the II Additional District and Sessions Judge, Tiruppur. The respondents are the plaintiffs in the said suit.

(2.) The said suit was filed by the respondents/plaintiffs for the following reliefs:

(3.) After contest, the said suit was decreed. Aggrieved over the same, the defendant has filed the present appeal. In this Appeal, the parties have filed a memo of compromise dated 04.06.2018 before this Court along with a copy of the memorandum of understanding. The parties have also appeared in person. We enquired them and they admitted that they have arrived at a settlement among themselves. The parties have also signed in the said memo of compromise along with their respective counsels. The terms of above said memo of compromise reads as follows: