K. PRATHAP Vs. B. SAMANTHAKAMANI AND OTHERS

JUDGEMENT

(1.) Today, when the matter came up before this Court, the learned counsel for the applicant and the first defendant submitted that now the matter has been settled between the parties and they also filed a joint compromise memo dated 23.04.2018. The plaintiff and the first defendant signed in the compromise and counter-signed by their respective counsels.

(2.) The terms of memorandum of compromise are recorded as follows:

(3.) Considering the fact that the matter has been settled between the parties, Final Decree has been passed, pursuant to compromise memo filed by both the parties. The memo of compromise shall form part of the decree. No costs. Consequently, connected miscellaneous application is closed.