Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8008 OF 2016
(Arising out of SLP ( C) No. 4827 of 2012)
NARAYANA PILLAI RAMANPILLAI & ANR. APPELLANTS
VERSUS
SIVASANAKARA PILLAI(DEAD) THR.LRS & ORS. RESPONDENTS
J U D G M E N T
KURIAN,J.
1. Leave granted.
2. The appellants approached this court with
disputes on partition of their property. Vide order
dated 15.02.2016, the parties were referred for
mediation to the Mediation Centre attached to the High
JUDGMENT
Court of Kerala.
3. We are happy to note that the parties have
settled their disputes amicably pursuant to the
mediation before the Kerala Mediation Centre and the
Memorandum of settlement has been produced to writing.
The Memorandum of Settlement dated 18.06.2016 alongwith
the annexed sketch, will form part of this judgment.
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4. The appeal is disposed of in terms of Memorandum of
Settlement dated 18.06.2016.
................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
AUGUST 12, 2016
JUDGMENT
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