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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S).  5209 OF 2018 [@ SPECIAL LEAVE PETITION (C) NOS. 17905 OF 2012]

D.SUBBA RAO (D) BY LRS. & ORS.               Appellant(s)                                 VERSUS

D. SADASHIVA RAO  & ORS.                     Respondent(s) J U D G M E N T

KURIAN, J. 1. Leave granted.

2. The appellants approached this Court, aggrieved by  the  Judgment  and  Decree  dated  10.01.2012  in Regular First Appeal No. 681 of 2005 on the file of the Division Bench of the High Court of Karnataka.

3. Finding  that  there  is  a  possibility  of settlement,  this  Court  requested  the  parties  to explore the possibility of an amicable settlement, to which they willingly agreed.  Accordingly, they were referred  to  the  Bangalore  Mediation  Center.   The Bangalore  Mediation  Center  has  forwarded  a  report dated 17.04.2018 along with Memorandum of Settlement dated  16.04.2018,  duly  signed  by  the  Power  of Attorney Holders of the parties.  We find that the disputes between the parties have been settled.  The

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Memorandum  of  Settlement  shall  form  part  of  this Judgment.

4. The parties are directed to strictly abide by the terms  of  the  settlement.   We  record  our  deep appreciation  for  the  cooperation  extended  by  the parties  as  well  as  by  the  learned  mediator  for putting an end to a litigation which had crossed its silver jubilee.

5. In view of the above, the appeal is disposed of.

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

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; May 15, 2018.

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ITEM NO.41               COURT NO.5               SECTION IV-A                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (C) No.  17905 OF 2012 D.SUBBA RAO(D) BY LRS. . & ORS.                    Appellant(s)                                 VERSUS D.SADASHIVA RAO . & ORS.                           Respondent(s) Date : 15-05-2018 This petition was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. S. N. Bhat, AOR

Mr. Priyank Jain, Adv.  Mr. Ravi Panwar, Adv.  

                   For Respondent(s)   Mr. A. Raghunath, AOR                          UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)