K C INDIRA Vs. LEKHA JAYADEVAN

JUDGEMENT

(1.) IT is submitted by the learned senior Counsel appearing for the parties that on 29/07/10 the parties have filed joint compromise petition I.A.10790/10. Along with compromise petition they have also produced a site plan of the petition schedule property. It is stated in the compromise petition that the respondents in the Writ Petition have taken delivery of the petition schedule property having an extent of 12.5 cents along with the house situated thereon on 29/07/10 and demarcated the same with compound walls based on the consensus arrived at between the parties. It is also stated that the extent and side measurements of the properties delivered over pursuant to the compromise is shown in the appended sketch. It is further stated in the compromise petition that the compound wall constructed by the Writ Petitioners on the Northern side abutting the new construction made by them is to be maintained by them and the remaining compound wall are to be maintained by the respondents. It is further stated that hereafter the parties do not have any monetary or other claims against each other. The compromise is lawful. We record the compromise. We mark the sketch produced along with the compromise petition as Ext.C1. We dispose of the Writ Petition in terms of the compromise.