Page 1

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. 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.   

1

Page 2

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

2