VADIVAMMAL Vs RANI .
Case number: C.A. No.-001754-001754 / 2002
Diary number: 10713 / 2001
Advocates: ARPUTHAM ARUNA AND CO Vs
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CASE NO.: Appeal (civil) 1754 of 2002
PETITIONER: VADIVAMMAL & ANR
RESPONDENT: RANI & OTHERS
DATE OF JUDGMENT: 21/02/2008
BENCH: DR. ARIJIT PASAYAT & P. SATHASIVAM & AFTAB ALAM
JUDGMENT: JUDGMENT O R D E R
CIVIL APPEAL NO.1754 OF 2002
Heard learned counsel for the appellants. None appears for the respondents. Learned counsel for the appellants has filed a copy of an agreement stated to have b een entered into in July, 2003, where the parties have compromised. Copy of the agreement be taken on record. The Civil Appeal is disposed of in terms of the agreement referred to above.