- (1.) Leave granted.
(2.) These appeals are directed against the judgment and order passed by the High Court of Judicature at Madras in C.A.No.11 of 2011, dated 25.07.2012.
(3.) In view of the amicable settlement arrived at between the parties, we do not intend to refer either to the facts of the case or the orders passed by the High Court.;