ARUNA SUDHAKAR Vs. R. PADMINI

JUDGEMENT

(1.) The learned counsel appearing on behalf of the appellant as well as the respondents made a submission that the issues between the parties to the appeal suit had already been settled through Mediation Centre and the mediation report dated 30.10.2018 is also enclosed along with the case papers. A joint compromise memo has also been filed and the same is extracted hereunder:

(2.) The parties hereto have hereby confirmed and affirmed the Power of Attorney dated 10.04.2015 registered as Doc.No.4348 of 2015 in the Sub- Registrar, Avadi, executed by the Party of the First Part to and in favour of the Party of the Third Part through this Memo of Compromise.

(3.) The Party of the Second Part will not have any claim/s whatsoever on the suit property, it is admitted by the party of the second part that the party of the third part as the agent of the party of the first part will enjoy the suit property including the full rights including alienation, along with all other rights, which was also confirmed by all the parties hereto to this Joint Memo of Compromise, subject to the relationship of the cheque dated 10.12.2018, KVB, bearing No.000111, issued by the husband of the appellant.