VADIVAMMAL vs. RANI .

Case Type: Civil Appeal

Date of Judgment: 21-02-2008

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http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 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.