V K RATHNA DEVI Vs. RAMAYAL

JUDGEMENT

(1.) The defendant is the appellant herein and the plaintiff is the respondent herein. The plaintiff / respondent filed a suit in O.S.No.196 of 1997 for recovery of sum of Rs.14,160/- and the suit was decreed in favour of the plaintiff. Aggrieved by the same, the defendant filed an appeal before the First Appellate Court. The First Appellate Court dismissed the appeal and confirmed the judgment and decree of the Trial Court. As against the concurrent findings, the present second appeal is filed.

(2.) The learned counsel for the appellant would submit that the she is none other than the sister's daughter of the respondent / plaintiff and both the parties settled the matter amicably and accordingly filed a joint memo dated 27.03.2018 stating that the parties have settled the entire suit claim at Rs.26,000/- (Rupees Twenty Six Thousand only) in favour of the respondent / plaintiff.

(3.) Out of the said amount, a sum of Rs.8,000/- (Rupees Eight Thousand only) has already been deposited to the credit of O.S.No.196 of 1997 on the file of District Munsif Court, Gobichettypalayam. The balance sum of Rs.18,000/- (Rupees Eighteen Thousand only) was paid by way of Demand Draft bearing D.D.No.0848104 dated 16.03.2018 drawn on UCO Bank in favour of the respondent i.e. Ramayal.