THE HON'BLE SRI JUSTICE M.LAXMAN
CITY CIVIL COURTS APPEAL Nos.83 and 84 of 2002
COMMON JUDGMENT:
1.
The present City Civil Court Appeal Nos.83 and 84 of 2002 are arising out of common judgment and decree dated 28.09.2001 in O.S.Nos.181 of 1998, 149 of 2000 and 273 of 2000 seeking partition, delivery of possession, mesne profits and permanent injunction. City Civil Court Appeal No.83 of 2002 is filed against the judgment and decree in O.S.No.273 of 2000. City Civil Court Appeal No.84 of 2002 is filed against the judgment and decree in O.S.No.149 of 2000. All the suits were commonly disposed of by the Court below by common judgment and decree. Aggrieved by the same, the present Appeals viz., C.C.C.A.Nos.83 and 84 of 2002 are filed.
2. It is stated that during the pendency of the Appeals, there was settlement among the parties who are interested in the subject matter of the Appeals. As per the settlement, the parties entered into memorandum of compromise which is reduced into writing and such terms are filed along with I.A.No.11 of 2022 in C.C.C.A.No.83 of 2022 along with the sketch. The parties also filed a joint memo requesting to club both the connected appeals 2 together, to dispose of the appeals by recording terms of compromise.
3. On 07.12.2022, the parties were present before the Court, they were verified and identified. The parties confirmed the terms of compromise. Further attendance of the signatories to the memorandum of compromise was dispensed with.
4. Hence, City Civil Court Appeal Nos.83 and 84 of 2002 are disposed of in terms of compromise and the same shall be treated as final decree passed in terms of compromise. No costs. The memorandum of compromise and sketch shall form part of the judgment. The terms of compromise shall be forwarded to the Sub-Registrar concerned, so as to register the same by collecting stamp duty and registration fee as determined by the Sub- Registrar. Learned counsel for the appellants stated that the appellants will pay the stamp duty and other registration charges.
Miscellaneous Petitions, pending if any, shall stand closed.
______________________ JUSTICE M.LAXMAN 16.12.2022 ESP 3 THE HON'BLE SRI JUSTICE M.LAXMAN 39 C.C.C.A.Nos.83 and 84 of 2002 Dated: 16.12.2022 ESP