NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S).  10184/2018

(ARISING FROM SLP (C) NOS.18781/2017)

C. BABY                                            APPELLANT(S)

                               VERSUS

C. KUPPUSAMY  & ORS.                               RESPONDENT(S)

J U D G M E N T

KURIAN, J.

Leave granted.

2. The appellant and respondent Nos. 1 to 3 belong

to the same family.  Respondent No.2 is the mother

and respondent Nos.1 and 3 are her children.  The

dispute  essentially  is  on  partition.   When  the

parties  appeared  before  us,  on  01.10.2018,  having

sensed an element of settlement, we ascertained from

them  as  to  whether  they  were  willing  to  make  an

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attempt for settlement.  Being positive to our query,

we  requested  Mr.  S.  Nagamuthu,  learned  senior

counsel, to mediate, to which he graciously agreed.

3. Today,  it  is  reported  that  the  parties  have

amicably settled disputes among them.  A Memorandum

of  Settlement  signed  by  the  parties  and  their

respective counsel, on 03.10.2018, is also produced,

which is taken on record.

4. This  appeal  is  disposed  of  in  terms  of  the

Memorandum  of  Settlement,  referred  to  above,  which

shall  form  part  of  this  judgment.   We  direct  the

Trial Court to dispose of the Suit pending before it,

in terms of the Memorandum of Settlement.

5. We record our deep appreciation for the sincere

efforts  taken  by  Mr.  S.  Nagamuthu,  learned  senior

counsel.   Though,  the  learned  senior  counsel  has

declined any remuneration, we deem it appropriate to

fix an appropriate remuneration to be paid to him.

Accordingly, an amount of Rs.2,00,000/- (Rupees Two

Lacs) be paid to the learned senior counsel, which

shall be shared equally between the parties.  

6. Pending  applications,  if  any,  shall  stand

disposed of.

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7. There shall be no orders as to costs.

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

.......................J.               [A.M. KHANWILKAR]  

NEW DELHI; OCTOBER 03, 2018.

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