B.VIDYA Vs. B.SAROJA

JUDGEMENT

(1.) The suit has been filed to declare that the plaintiff's father Mr.K.N.Bhujanga Rao, is the legal representative of the deceased Mrs.Sumathi Raghavendran; to declare the title of the plaintiff in respect of the flat more fully described in schedule 'B 'hereunder in view of the oral arrangement dated 10.11.2008 agreeing to release whatever rights they had in flat described as suit Schedule 'B' hereunder which was confirmed on 02.04.2018 by the plaintiff and defendants 1 and 2 to the suit; for mandatory injunction to direct the defendants 1 and 2 to come and execute documents for the purpose of registration of any decree in the above suit, in the event of such decree being passed by this Hon'ble Court in the above suit, with the Sub-Registrar's Office, situate at Ashok Nagar, Chennai and direct the defendants to pay cost of the suit.

(2.) The learned counsel for the plaintiff and the learned counsel for the defendants would state that the dispute between the parties has been amicably settled and a joint memo of compromise, dated 28.01.2019 signed by both the parties and their counsel, has also been filed. Today, the parties along with their counsel, are present before this Court. The terms and conditions of the compromise reads as follows:

(3.) The joint memo of compromise is recorded. In view of the above fact, the suit is decreed in terms of Memo of Compromise and Memo of Compromise shall form part of the decree. No costs. Consequently, connected application is closed.