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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.3883 OF 2016 (Arising out of SLP ( C) No. 17097 of 2011)

G.S.KAMALAN ...APPELLANT   

VERSUS LATHIKA KARTHIKEYAN AND ORS. ...RESPONDENTS

WITH CIVIL APPEAL NOS. 3886-3888 OF 2016

(Arising out of SLP (C) Nos. 14874-14876 of 2011) WITH

CIVIL APPEAL NOS.3889-3891 OF 2016 (Arising out of SLP (C) Nos. 26318-26320 of 2011)

J U D G M E N T    KURIAN,J.

1. Leave granted. 2. The  appellants  are  before  this  Court  for  challenging  the  common  judgment  and  decree  dated  14.03.2011 in R.S.A.Nos. 415, 517 & 588 of 2003. The  litigation has a history of more than three decades.  The suit for partition was filed in the year 1980 and  when the matter reached before this Court, the parties  were referred for mediation before the Kerala Mediation  Centre.

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3 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.  Mr. A.R.George,  Advocate,  Mediator,  Kerala  Mediation  Centre  has  submitted a report stating that the disputes have  been settled.   A  Memorandum  of  Settlement  also  has  been  drawn up which has duly been signed by the parties  concerned. 4. Therefore, these appeals are disposed of in  terms of  Settlement dated 8th December, 2015 arrived  at between the parties through mediation before Kerala  Mediation Centre.  The Memorandum of Settlement dated  8th December,2015 will form part of the judgment of  this  Court.   We  record  our  appreciation  for  the  efforts taken by the learned counsel on both sides and  of the learned Mediator for assisting the parties to  have  decades-long  disputes  settled  amicably  and  for  restoring peace in the family.

 ................J.   [KURIAN JOSEPH]

 ....................J.             [ROHINTON FALI NARIMAN]

NEW DELHI;   APRIL 13, 2016

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