MUTHU PILLAI (BENNET) Vs. COCHUMONY

JUDGEMENT

(1.) There are seven appellants in the second appeal. There is only one respondent in the second appeal and the lone respondent is Cochumony. All the seven appellants are present in Court today along with their counsel Mr.K.N.Thampi. The sole respondent in this second appeal is also present before this Court along with his counsel Mr.M.R.S.Prabhu.

(2.) Both the learned counsel submit that the aforesaid parties have entered into a memorandum of compromise, dated 25.03.2018 and the same has been placed before me. The aforesaid memorandum of compromise has been duly signed by all the seven appellants and the sole respondent besides their respective counsel.

(3.) All the parties present before the Court, i.e., seven appellants and the lone respondent, reiterate the terms of compromise. In other words, they submit that they have signed the memorandum of compromise after understanding the terms contained therein and the contents of the same. Besides the memorandum of compromise, all the parties to the lis also affirm that the sketch annexed to the memorandum of compromise is perfectly in order and that they all will be governed by the said sketch with regard to all aspects of the matter.