Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3883 OF 2016
(Arising out of SLP ( C) No. 17097 of 2011)
G.S.KAMALAN ...APPELLANT
VERSUS
LATHIKA KARTHIKEYAN AND ORS. ...RESPONDENTS
WITH
CIVIL APPEAL NOS. 3886-3888 OF 2016
(Arising out of SLP (C) Nos. 14874-14876 of 2011)
WITH
CIVIL APPEAL NOS.3889-3891 OF 2016
(Arising out of SLP (C) Nos. 26318-26320 of 2011)
J U D G M E N T
KURIAN,J.
1. Leave granted.
JUDGMENT
2. The appellants are before this Court for
challenging the common judgment and decree dated
14.03.2011 in R.S.A.Nos. 415, 517 & 588 of 2003. The
litigation has a history of more than three decades.
The suit for partition was filed in the year 1980 and
when the matter reached before this Court, the parties
were referred for mediation before the Kerala Mediation
Centre.
1
Page 1
3 Thanks to the cooperation extended by the
parties and the learned counsel appearing for the
parties, it is heartening to note that the parties have
arrived at an amicable settlement. Mr. A.R.George,
Advocate, Mediator, Kerala Mediation Centre has
submitted a report stating that the disputes have been
settled. A Memorandum of Settlement also has been
drawn up which has duly been signed by the parties
concerned.
4. Therefore, these appeals are disposed of in
th
terms of Settlement dated 8 December, 2015 arrived
at between the parties through mediation before Kerala
Mediation Centre. The Memorandum of Settlement dated
th
8 December,2015 will form part of the judgment of
this Court. We record our appreciation for the
efforts taken by the learned counsel on both sides and
of the learned Mediator for assisting the parties to
have decades-long disputes settled amicably and for
JUDGMENT
restoring peace in the family.
................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
APRIL 13, 2016
2
Page 2