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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.