GEETHA Vs. G ABDUL HAKIM

JUDGEMENT

(1.) This Original Side Appeal is directed against the order dated 09.07.2015 passed in A.No.3175 of 2015 and A(SR) No.17390 of 2015 in C.S.No.87 of 2006, whereby the learned single Judge declined to condone the delay in filing the application to restore the suit, which was dismissed for default on 10.02.2014 and dismissed the said application as well as the application filed to restore the suit.

(2.) Heard the learned counsels appearing for the parties.

(3.) When the matter is taken up for hearing, learned counsel for both sides would submit that the parties have settled the matter between themselves and a joint memo of compromise has also been filed. Learned counsels would further submit that the suit may be restored and both the appeal as well as the suit may be disposed of in terms of the joint memo of compromise.