November 21,2018:

Ed Sheeran ‘The Rest of our life’ song lawsuit which was filed in the month of January 2018 has finally been settled.

The two Australian songwriters-Sean Carey and Beau Golden sued Ed Sheeran, Tim McGraw and Faith Hill, claiming that Ed Sheeran, Tim McGraw and Faith Hill had "blatantly" ripped-off of the song ‘When I Found You’, by the Australian musicians.

In continuation to the same Sean Carey and Beau Golden’s lawyer recently stated that all the parties have finally agreed to settle the case. This settlement was disclosed in a letter with the US District Court, Manhattan on 8th November 2018.

Ed Sheeran had co-written the song ‘The Rest of Our Life’ for Tim McGraw and Faith Hill, the American music stars. The song released in 2017, two years after the song ‘When I Found You released’, the  Australian songwriters notices that Ed- Sheeran co-written song was a rip-off of their song, therefore, they filed a lawsuit in January 2018 demanding $5 million in damages.

On 8th November 2018, it was finally disclosed in a letter with the US District Court, Manhattan that the lawsuit has been finally settled.  Though the settlement has not taken place the amount of settlement had been revealed nor were the lawyers of the defendants/plaintiffs available to provide further information regarding the settlement.

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