LAWS(MAD)-2018-4-663

JEYALAKSHMI Vs. P ELANGUMARAN

Decided On April 24, 2018
Jeyalakshmi Appellant
V/S
P Elangumaran Respondents

JUDGEMENT

(1.) P.Elangumaran (Appellant No.2) lone appellant now (To be noted appellant No.1 is no more) and Ravi, lone respondent are before court along with their respective counsel.

(2.) Mr.Pts.Narendravasan, learned counsel on record is present on behalf of the aforesaid lone appellant and Mr.V.Maragathavel, learned Counsel on record is present on behalf of the lone respondent.

(3.) Both learned counsel make a joint submission in unison that the lis between the parties has been settled as amongst themselves and that the parties have entered into a memorandum of compromise.