K.RAMALINGAM Vs ANJALAI
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.-007280-007280 / 2018
Diary number: 16956 / 2017
Advocates: DEEPAK ANAND Vs
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 7280/2018
(ARISING FROM SLP (C) NO.27428/2017)
K. RAMALINGAM APPELLANT(S)
VERSUS
ANJALAI RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The appellant approached this Court aggrieved by
the judgment dated 26.10.2016 passed by the High
Court of Judicature at Madras in O.S.A. Nos.145 and
146 of 2016.
3. On their request, the parties were sent for
mediation before the Tamil Nadu Mediation Centre.
4. We are happy to note that the parties have
settled their disputes amicably. A Memorandum of
Settlement dated 13.03.2018 signed by the parties and
their respective counsel has been forwarded to this
Court, the same is taken on record.
5. The appeal is disposed of in terms of the
Memorandum of Settlement dated 13.03.2018, which
shall form part of this order.
6. Pending applications, if any, shall stand
disposed of.
7. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [SANJAY KISHAN KAUL]
NEW DELHI; JULY 27, 2018.