S.ESAKKIAMMAN Vs. P.GANESHBABU

JUDGEMENT

(1.) The Judgment and decree passed in A.S.No.55 of 2012 on the file of the Third Additional District and Sessions Court, Tirunelveli, are being challenged in the present second appeal.

(2.) The respondent / plaintiff filed the suit in O.S.No.75 of 2003 for recovery of money. The Trial Court dismissed the suit. Against which, the respondent / plaintiff filed A.S.No.55 of 2012 before the first appellate Court. The first appellate Court allowed the appeal setting aside the Judgment and decree passed by the Trial Court and ultimately decreed the suit as prayed for. Against the Judgment and decree passed by the first appellate Court, the appellant / defendant has filed this second appeal.

(3.) By order dated 25.03.2019, this Court referred the matter to the Medication and Conciliation Centre, attached to this Bench. Today, it is represented by the learned counsel for both sides that the matter has been settled between the parties. As per the Settlement Agreement annexed with the report of the Mediation and Conciliation Centre, dated 12.07.2019, the following settlement has been arrived at between the parties: