C. KANNAN Vs M. JAYAKUMARI
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-005877-005878 / 2016
Diary number: 22460 / 2015
Advocates: DEEPAK ANAND Vs
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5877-5878 OF 2016
C. KANNAN & ORS. Appellant(s)
VERSUS
M. JAYAKUMARI & ANR. Respondent(s)
J U D G M E N T
KURIAN, J.
1. It is reported that the parties have settled
their disputes between them amicably. They have also
filed a joint memo of compromise. The memo dated
20.07.2018, duly signed by the parties and their
respective counsel, is already on record. The same
shall form part of this Judgment.
2. The appeals are disposed of in terms of the joint
memo of compromise, which shall form part of the
decree.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ SANJAY KISHAN KAUL ]
New Delhi; September 25, 2018.