MURUGESAN Vs. ANDISAMY @ RAJA

JUDGEMENT

(1.) Appeal in A.S(MD)No.158 of 2010 being prior in point of time shall be referred to as 'senior appeal' and appeal in A.S(MD)No.185 of 2011 being later in point of time, shall be referred to as 'junior appeal'.

(2.) Mr.V.Ramakrishnan, learned counsel on record for two appellants in senior appeal, i.e., Murugesan and Umamaheswari [who are respondents 3 and 4 in junior appeal] is before this Court. Mr.K.Govindarajan, learned counsel on record for respondents 1 and 2, i.e., Andisamy @ Raja and Vijaya, in senior appeal [who are appellants respectively in junior appeal], is before this Court.

(3.) To be noted, respondents 3 and 4 in senior appeal, i.e., Savithiri and Maheswari are respondents 1 and 2 in junior appeal. I am informed that Savithiri and Maheswari have remained ex parte throughout. Under the aforesaid circumstances, I am informed that the aforementioned four litigants have arrived at a compromise.