MODEL CONSTRUCTIONS Vs. J. JYOTHI KUMARI

JUDGEMENT

(1.) The appellants filed a compromise memo representing that the matters were compromised wherein an amount of Rs.50,000/- was received by the complainants/respondents towards full and final settlement and therefore requested to dispose of the appeals in the light of the compromise memo.

(2.) All the parties to the proceedings have signed the compromise and the complainant admitted that he has received Rs.50,000/- (Rs.25,000/- each) by way of D.D. bearing Nos.970658 dated 07-6-2010 in favour of 4th respondent and 970659 dated 07-6-2010 in favour of 3rd respondent evidenced by photostat copies of the D.Ds.

(3.) In view of the full and final settlement, the appeals are disposed of in terms of the compromise. There shall be no order as to costs. N.B.Ws. issued in P.P.No.28/2009 are recalled.