25 September 2018
Supreme Court
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C. KANNAN Vs M. JAYAKUMARI

Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-005877-005878 / 2016
Diary number: 22460 / 2015
Advocates: DEEPAK ANAND Vs


1

NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO.  5877-5878 OF 2016

C. KANNAN  & ORS.                             Appellant(s)

                               VERSUS

M. JAYAKUMARI  & ANR.                         Respondent(s)

J U D G M E N T

KURIAN, J.

1. It  is  reported  that  the  parties  have  settled

their disputes between them amicably.  They have also

filed a joint memo of compromise.  The memo dated

20.07.2018,  duly  signed  by  the  parties  and  their

respective counsel, is already on record.  The same

shall form part of this Judgment.

2. The appeals are disposed of in terms of the joint

memo  of  compromise,  which  shall  form  part  of  the

decree.

 

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

.......................J.               [ SANJAY KISHAN KAUL ]  

New Delhi; September 25, 2018.