Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.10432 OF 2016
(Arising out of SLP (C) No. 4254 of 2016)
PREM CHAND SHARMA APPELLANT
VERSUS
SHIV PRASAD AND ANR. RESPONDENTS
J U D G M E N T
KURIAN, J.
1 Leave granted.
2. At the time of issuing notice in the matter, having
regard to the nature of disputes between two real
brothers, a suggestion was made by the Court that the
possibility of an amicable settlement of the disputes
JUDGMENT
could be explored between the parties.
3 It is heartening to note that in the process the
parties have arrived at an amicable settlement before the
Supreme Court Mediation Centre and the Settlement
Agreement dated 12.05.2016 has also been drawn up. The
parties, their counsel and Shri K.D.Singh, learned
Mediator, Supreme Court of India have duly signed the
deed. We record our appreciation for the efforts taken
by the Mediator and for the cooperation given by the
parties and their learned counsel.
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4 The appeal is disposed of in terms of the Settlement
Agreement dated 12.05.2016.
5 In that view of the matter, nothing survives in
First Appeal No. 62 of 2012 pending before the High Court
of Uttarakhand at Nainital and hence the same is also
disposed of. Registry to communicate a copy of this
Judgment to the High Court.
...................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
OCTOBER 28, 2016
JUDGMENT
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