Kurian Joseph , J. - (1.) It is reported that the parties have settled their disputes between them amicably. They have also filed a joint memo of compromise. The memo dated 20.07.2018, duly signed by the parties and their respective counsel, is already on record. The same shall form part of this Judgment.
(2.) The appeals are disposed of in terms of the joint memo of compromise, which shall form part of the decree.;