R INDIRANI Vs. R A SADASIVAM

JUDGEMENT

(1.) This Review Application has been filed for seeking review of the judgment dated 28.07.2017, rendered in C.M.A 393 of 2012.

(2.) The dispute between the parties relate to the custody of two minor children of M/s. Nagaraj and Dhanalakshmi, who died in a fire accident. The daughter Jeevita was born on 27.08.2004 and son Santhosh was born on 24.12.2007. The original proceeding in GWOP No.183 of 2009 was filed by the respondents 1 and 2 herein, who are the parents of deceased Dhanalakshmi, mother of the minor children against the parents of deceased Nagaraj, the father of the minor children. The Trial Court after considering the evidence on record dismissed the original petition.

(3.) Aggrieved, the respondents 1 and 2 herein have filed CMA No.393 of 2012. Pending the CMA, the father of Nagaraj, viz. Ramu, who was the 3rd respondent herein died. Subsequently, it was reported that the custody of the minor children was handed over to the 4th respondent herein (mother of the deceased Nagaraj) and a Compromise Memo was also produced. The Compromise Memo states that both the minor children have been handed over to the respondents 1 and 2 herein. The 4th respondent viz. mother of Nagaraj was also present in Court and she accepted the said compromise. Therefore the compromise was recorded by this Court on 28.07.2017. Based on the compromise, the Appeal was closed since the custody of the children was handed over to the appellants in the Appeal, who are respondents 1 and 2 herein.