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                                             NON­REPORTABLE

IN THE SUPREME COURT OF INDIA                     CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.8387 OF 2016 (Arising out of SLP(C)No.25281 of 2016 @  

SLP(C)...CC No.12585/2015)

     LAXMI BAI & ORS.     ... APPELLANT(S)  

               VS.

         T.JAGADISH & ORS. ... RESPONDENT(S)

       J U D G M E N T

KURIAN,J.

1. Delay condoned.

2. Leave granted.

3. The parties approached this Court with certain

grievance regarding partition of their property.  On

being referred to mediation to resolve the dispute

amicably, the parties have arrived at a settlement

before Ms. Sudha Gupta, learned mediator, appointed

by the Supreme Court Mediation Centre, and they have

duly signed a Deed of Settlement dated 10th  August,

2016. The said Deed of Settlement is taken on record.

4. Accordingly, the appeal stands disposed of in

terms of the settlement, referred to above.  The same

shall form part of the decree.

5. In view of the above­stated settlement,

A.S.No.2257 of 2003 on the file of the High Court of

Judicature at Hyderabad for the State of Telangana

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and the State of Andhra Pradesh has been rendered

infructuous.  The same is hence disposed of.  

6. Copy of this order be communicated to the Registry

of the High Court.

7. Pending application, if any, also stands disposed

of.    

       ...............J.

[KURIAN JOSEPH]  

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

New Delhi; August 29, 2016.

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