P SRINIVASAN Vs. SUMATHI RAMAN

JUDGEMENT

(1.) C.S. No.826 of 1996 had been filed seeking declaration of title, recovery of possession and for past and future mesne profits.

(2.) Subsequently, the plaintiffs and defendants have entered into a memo of compromise, recognised the title of the defendants and for such properties. The defendants have paid a sum of Rs.39 lakhs(Rupees Thirty nine lakhs only) to the plaintiffs.

(3.) A detailed memo of compromise presented today in the Court along with an affidavit was signed by the 3rd and 4th plaintiffs. The memo of compromise has been signed by the plaintiffs and defendants.