Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 10184/2018
(ARISING FROM SLP (C) NOS.18781/2017)
C. BABY APPELLANT(S)
VERSUS
C. KUPPUSAMY & ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The appellant and respondent Nos. 1 to 3 belong
to the same family. Respondent No.2 is the mother
and respondent Nos.1 and 3 are her children. The
dispute essentially is on partition. When the
parties appeared before us, on 01.10.2018, having
sensed an element of settlement, we ascertained from
Signature Not Verified
them as to whether they were willing to make an
Digitally signed by
NARENDRA PRASAD
Date: 2018.10.05
17:29:31 IST
Reason:
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attempt for settlement. Being positive to our query,
we requested Mr. S. Nagamuthu, learned senior
counsel, to mediate, to which he graciously agreed.
3. Today, it is reported that the parties have
amicably settled disputes among them. A Memorandum
of Settlement signed by the parties and their
respective counsel, on 03.10.2018, is also produced,
which is taken on record.
4. This appeal is disposed of in terms of the
Memorandum of Settlement, referred to above, which
shall form part of this judgment. We direct the
Trial Court to dispose of the Suit pending before it,
in terms of the Memorandum of Settlement.
5. We record our deep appreciation for the sincere
efforts taken by Mr. S. Nagamuthu, learned senior
counsel. Though, the learned senior counsel has
declined any remuneration, we deem it appropriate to
fix an appropriate remuneration to be paid to him.
Accordingly, an amount of Rs.2,00,000/- (Rupees Two
Lacs) be paid to the learned senior counsel, which
shall be shared equally between the parties.
6. Pending applications, if any, shall stand
disposed of.
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7. There shall be no orders as to costs.
.......................J.
[KURIAN JOSEPH]
.......................J.
[A.M. KHANWILKAR]
NEW DELHI;
OCTOBER 03, 2018.
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