- (1.)PARTIES to the above said two appeals have entered into a compromise and they have signed the memo of compromise along with their respective counsels on 19. 4. 2007. The parties to the memo of compromise and their respective counsels are present before this Court today. The memo of compromise shall form part of the decree. Based on the memo of compromise, the Transfer Appeal No. 502 of 1991 stands dismissed, since the appellant in the said appeal has handed over vacant possession of the suit property in O. S. No,. 229 of 1989 on the file of the Sub Court, Cuddalore to the respondent viz. Natarajan.
(2.)THE appeal in A. S. No. 173 of 1990 stands partly allowed by allotting Item No. 2 of suit property in O. S. No. 32 of 1987 on the file of Sub Court, Cuddalore, absolutely to the appellant.
(3.)IN respect of item No-3, in O. S. No. 32 of 1987, the subject matter of appeal in A. S. No. 173 of 1990, the said suit stands dismissed in respect of the said item.