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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.5811 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO.14000/2016] B. KODAPPA AND ORS. APPELLANT(S)

                               VERSUS LAKKAMMA (D) BY LRS. AND ORS. RESPONDENT(S)

J U D G M E N T KURIAN, J.

Leave granted. 2. On 03.10.2016, this Court passed the following order:-

“Since a learned counsel has appeared on  behalf  of  all  the  respondents including  respondent  Nos.10  and  11  on whom notice is not completed as yet, the requirement of notice stands waived.

None  appears  on  behalf  of  the petitioners.

From the submission advanced on behalf of  the  learned  counsel  for  the respondents it appears that the parties are  interested  in  settling  the  dispute through mediation.  If that be the case, they are granted liberty to appear before the  Mediation  Centre  at  Bangalore  High Court with a copy of this order on 21st October, 2016 at 2.00 p.m.

We  expect  that  the  Mediation proceedings  will  be  concluded  within  a period  of  four  weeks  after  it  is initiated.

Post this matter after receipt of the Report  from  the  Mediation  Centre  or earlier,  if  mentioned  by  any  of  the parties.”

3. The Bangalore Mediation Centre, Karnataka, vide letter dated 13.02.2017 has forwarded a Memorandum of Settlement  reached  between  the  parties  dated 04.02.2017.  The Memorandum of Settlement duly signed by all the parties and their respective counsel is already on record. 4. This appeal is disposed of in terms of Memorandum

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of Settlement, referred to above, which shall form part of this judgment. 5. Pending  applications,  if  any,  shall  stand disposed of. 6. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [R. BANUMATHI]  

NEW DELHI; MAY 01, 2017.