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Judgment
3 paragraphs · 207 wordsThe Second Appeal has been filed against the the decree and judgment dated 13.08.2012 passed in A.S. No. 104 of 2011 on the file of the I Additional District Judge, Coimbatore, confirming the decree and judgment dated 28.02.2011 passed in O.S. No. 415 of 2010 on the file of the Additional Sub Court, Tiruppur.
Based on the compromise memo dated 29.06.2017 entered between the appellant and the respondents, this court passed an order on 30.06.2017, directing the respondents to pay the balance amount of Rs.49,00,000/- on or before 17.07.2017, in terms of compromise memo. The respondents have handed over two demand drafts to the appellant and thereby complied with the order of this Court. A Joint Memo of Compliance dated 14.07.2017, signed by the appellant and the learned counsel for the appellant and the respondents, have been filed before this Court. It was requested by both the parties to dispose of the matter, based on the Memo of Compromise dated 29.06.2017 and Memo of Compliance dated 14.07.2017.
Recording the above said memos, this Second Appeal is disposed of. The Memo of Compromise dated 29.06.2017 and Memo of Compliance dated 14.07.2017 shall form part of the records. Consequently, the connected M.P is closed. No costs.