LAXMI BAI vs. T. JAGIDSH .

                                              NON­REPORTABLE IN THE SUPREME COURT OF INDIA                     CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.8387 OF 2016 (Arising out of SLP(C)No.25281 of 2016 @  SLP(C)...CC No.12585/2015)       LAXMI BAI & ORS.     ... APPELLANT(S)                  VS.           T.JAGADISH & ORS. ... RESPONDENT(S)         J U D G M E N T KURIAN,J. 1. Delay condoned. 2. Leave granted. 3. The   parties   approached   this   Court   with   certain grievance regarding partition of their property.  On being referred to mediation to resolve the dispute amicably, the parties have arrived at a settlement before Ms. Sudha Gupta, learned mediator, appointed by the Supreme Court Mediation Centre, and they have JUDGMENT th duly signed a Deed of Settlement dated 10   August, 2016. The said Deed of Settlement is taken on record. 4. Accordingly,   the   appeal   stands   disposed   of   in terms of the settlement, referred to above.  The same shall form part of the decree. 5. In   view   of   the   above­stated   settlement, A.S.No.2257 of 2003 on the file of the High Court of Judicature at Hyderabad for the State of Telangana 1 Page 1 and   the   State   of   Andhra   Pradesh   has   been   rendered infructuous.  The same is hence disposed of.  6. Copy of this order be communicated to the Registry of the High Court. 7. Pending application, if any, also stands disposed of.            ...............J. [KURIAN JOSEPH]    .......................J. [ROHINTON FALI NARIMAN]  New Delhi; August 29, 2016. JUDGMENT 2 Page 2