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NON-REPORTABLE   

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.8008  OF 2016 (Arising out of SLP ( C) No. 4827 of 2012)

NARAYANA PILLAI RAMANPILLAI & ANR.            APPELLANTS                                 VERSUS

SIVASANAKARA PILLAI(DEAD) THR.LRS & ORS.      RESPONDENTS

J U D G M E N T    KURIAN,J.

1. Leave granted. 2. The  appellants  approached  this  court  with disputes on partition of their property.  Vide order dated  15.02.2016,  the  parties  were  referred  for mediation to the Mediation Centre attached to the High Court of  Kerala. 3. We  are  happy  to  note  that  the  parties  have settled  their  disputes  amicably  pursuant  to  the mediation before the Kerala Mediation Centre and the Memorandum of settlement has been produced to writing. The Memorandum of Settlement dated 18.06.2016 alongwith the annexed sketch, will form part of this judgment.  

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4. The appeal is disposed of in terms of Memorandum of Settlement dated 18.06.2016.

 ................J.   [KURIAN JOSEPH]

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

 NEW DELHI;   AUGUST 12, 2016

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