Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4799 OF 2016
(Arising out of SLP (C)No. 30966 0f 2009)
AMBA BAI APPELLANT
VERSUS
GURUSHANTHAMMA (D) BY LRS.& ORS. RESPONDENTS
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The issue raised in this appeal pertains to disputes on
partition. The learned counsel for the parties submit that
during the pendency of the matter before this Court, the
disputes have been settled out of the Court amicably.
JUDGMENT
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. The Memorandum of Compromise has been signed
by the parties /legal representatives and the same has been
produced in I.A.No.6 of 2016 in SLP (C) No. 30966/2009
which has been converted to an appeal.
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3.
The appeal is disposed of in terms of the Memorandum of
Compromise dated 27.04.2016 which will form part of the
decree.
No costs.
…………………………………………J.
[KURIAN JOSEPH]
………………………………………………………J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
MAY 03, 2016
JUDGMENT
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