Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 3473/2018
(ARISING FROM SLP (C) NO.19010/2008)
M. KUPPASWAMY (D) TR. LRS. APPELLANT(S)
VERSUS
| R. VANDANA RESPONDENT(S) | ||
|---|---|---|
| J U D G M E N T | ||
| KURIAN, J. | ||
| ture Not Verified<br>lly signed by<br>ABIR SINGH<br>2018.04.09<br>:31 IST<br>on: | Leave granted. | |
| 2. The appellants have approached this Court<br>aggrieved by the judgment dated 13.04.2007 passed by<br>the High Court of Karnataka at Bangalore in RFA<br>No.835/2000. | ||
| 3. During the pendency of the appeal before this<br>Court, the parties have been relegated to the<br>Bangalore Mediation Centre. We are happy to note<br>that the parties have arrived at a settlement and the<br>Mediation Centre has forwarded a Report incorporating<br>the Memorandum of Settlement. The said Memorandum of<br>Settlement dated 09.03.2018, received from the<br>Bangalore Mediation Centre, is taken on record, which<br>shall form part of this judgment. | ||
| 4. A Demand Draft for a sum of Rs.31,50,000/-<br>(Rupees Thirty One Lacs Fifty Thousand only), in<br>terms of the Settlement, has been handed over by the<br>learned counsel for the appellants to the learned<br>counsel for the respondent and the same has been duly<br>acknowledged by the counsel for the respondent. | ||
| 5. The appeal is hence disposed of in terms of the<br>Settlement dated 09.03.2018. |
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| 6. Pending applications, if any, shall stand<br>disposed of. | |
|---|---|
| 7. There shall be no orders as to costs. | |
| .......................J. | |
| [KURIAN JOSEPH] | |
| .......................J. | |
| [NAVIN SINHA] | |
| NEW DELHI; | |
| APRIL 02, 2018. |
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