A.K.RAMANUJAM Vs. JANAKAVALLI

JUDGEMENT

(1.) The appeal suit is filed against the judgment and decree passed in O. S. No. 426 of 2008 dated 11. 03. 2015.

(2.) The suit was listed for final hearing. The learned counsel for the appellant as well as the learned counsel for the respondent agreed to negotiate and settle the issues as the parties are also willing to resolve the disputes. Accordingly, the learned counsel for the appellant as well as the learned counsel for the respondent have taken initiatives and on account of their efforts, the issues between the parties to the appeal suit are settled and the parties are also present before this Court and agreed for the compromise.

(3.) In view of these facts, the compromise memo is filed and the same is extracted hereunder: