Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 5209 OF 2018
[@ SPECIAL LEAVE PETITION (C) NOS. 17905 OF 2012]
D.SUBBA RAO (D) BY LRS. & ORS. Appellant(s)
VERSUS
D. SADASHIVA RAO & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellants approached this Court, aggrieved
by the Judgment and Decree dated 10.01.2012 in
Regular First Appeal No. 681 of 2005 on the file of
the Division Bench of the High Court of Karnataka.
3. Finding that there is a possibility of
settlement, this Court requested the parties to
explore the possibility of an amicable settlement, to
which they willingly agreed. Accordingly, they were
referred to the Bangalore Mediation Center. The
Bangalore Mediation Center has forwarded a report
dated 17.04.2018 along with Memorandum of Settlement
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.05.19
13:07:13 IST
Reason:
dated 16.04.2018, duly signed by the Power of
Attorney Holders of the parties. We find that the
disputes between the parties have been settled. The
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Memorandum of Settlement shall form part of this
Judgment.
4. The parties are directed to strictly abide by the
terms of the settlement. We record our deep
appreciation for the cooperation extended by the
parties as well as by the learned mediator for
putting an end to a litigation which had crossed its
silver jubilee.
5. In view of the above, the appeal is disposed of.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ MOHAN M. SHANTANAGOUDAR ]
New Delhi;
May 15, 2018.
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ITEM NO.41 COURT NO.5 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 17905 OF 2012
D.SUBBA RAO(D) BY LRS. . & ORS. Appellant(s)
VERSUS
D.SADASHIVA RAO . & ORS. Respondent(s)
Date : 15-05-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Appellant(s) Mr. S. N. Bhat, AOR
Mr. Priyank Jain, Adv.
Mr. Ravi Panwar, Adv.
For Respondent(s) Mr. A. Raghunath, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeal is disposed of in terms of the signed
non-reportable Judgment.
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)