Narayana Pillai Ramanpillai & ANR. Vs. Sivasanakara Pillai (D) through LRS. & Ors.
[Civil Appeal No.8008 of 2016 arising out of SLP (C) No. 4827 of 2012]
KURIAN,J.
1. Leave granted.
2. The appellants approached this court with disputes on partition of their property. Vide order dated 15.02.2016, the parties were referred for mediation to the Mediation Centre attached to the High Court of Kerala.
3. We are happy to note that the parties have settled their disputes amicably pursuant to the mediation before the Kerala Mediation Centre and the Memorandum of settlement has been produced to writing. The Memorandum of Settlement dated 18.06.2016 alongwith the annexed sketch, will form part of this judgment.
4. The appeal is disposed of in terms of Memorandum of Settlement dated 18.06.2016.
................J. [KURIAN JOSEPH]
................J. [ROHINTON FALI NARIMAN]
NEW DELHI;
AUGUST 12, 2016
