R.BANUMATHI,J. - (1.) Leave granted.
(2.) The appellants-defendants have entered into an Agreement to Sell with respect to the suit property on 26.04.1999 for a sum of Rs.5,75,000/-. An advance of Rs. 1,52,000/- was paid by the respondent no.1-plaintiff. Since the appellants-plaintiffs had not executed the sale deed, respondent no.1 filed Suit NO.1652 of 2003 for specific performance of the Agreement to Sell dated 26.04.1999. By the judgment dated 22.11.2012, the Trial Court decreed the said suit. The first appeal preferred by Appellants-defendants in Civil Appeal no.34 of 2013 was came to be dismissed by the Additional District Judge. Being aggrieved, the appellants-defendanats have filed the second appeal before the High Court in R.S.A. NO.2126 of 2016 which to came to be dismissed. Being aggrieved by the concurrent Findings by all the three courts below, the appellants-defendants have filed this appeal.
(3.) During the course of hearing the appellants-defendants have negotiated for settlement and the parties have amicably settled the matter. The parties have, in addition to the agreed sale consideration i.e. an amount of Rs.5,75,000/-, the respondent no.1-plaintiff ought to pay a further amount of Rs.12,50,000/-, as noted in the Order dated 30.09.2019 that the respondent no.1-plaintiff have paid a sum of Rs.5,00,000/- by Demand Draft No.184218 dated 21.09.2019 which was handed over to appellant no.1-Hardeep Singh in the open court.;