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NON-REPORTABLE IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 3993 OF 2018 (Arising out of Special Leave Petition (C) NO. 36332 of 2011)

R. SRINIVASAN                                      Appellant(s)

                               VERSUS

V. CHANDRASEKARAN                                  Respondent(s)

J U D G M E N T  

KURIAN, J.

1) Leave granted.

2) The parties have been in litigation for two decades.  The case

relates to a dispute on reconveyance of property which was agreed

to be resold to the appellant.  Though several attempts have been

made through several persons, the parties were not able to reach a

final settlement.  In such a situation, when the matter came up for

hearing, we sought the assistance of Ms. Varuna Bhandari to assist

the parties in the matter.

3) Thanks also to the efforts taken by Mr. Subramonium Prasad,

learned Senior Counsel as Mediator and thanks to the cooperation

extended  by  learned  counsel  on  both  sides  and  the  parties

themselves,  the  parties  have  finally  settled  amicably  their

disputes  in  terms  of  the  Settlement  Agreement  dated  19.04.2018

entered into and duly signed by them and their respective counsel

and the same is placed on record.

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4) Since the parties have already settled their disputes by way

of  the  Settlement  Agreement  dated  19.04.2018,  the  Appeal  is

disposed of in terms thereof.  

5) The parties are directed to strictly abide by the terms as

contained in the Settlement Agreement dated 19.04.2018, which shall

form part of this Order.

6) We record our deep appreciation to the learned mediators for

the painstaking and strenuous efforts taken by them and for the

cooperation extended by the parties and their respective counsel.

  .......................... J.    (KURIAN JOSEPH)

  .......................... J.         (MOHAN M. SHANTANAGOUDAR)

  .......................... J.         (NAVIN SINHA)

New Delhi; April, 19, 2018.

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ITEM NO.9               COURT NO.5               SECTION XII

              S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Special Leave Petition (C) No(s).  36332/2011

R. SRINIVASAN                                      Appellant(s)

                               VERSUS

V. CHANDRASEKARAN                                  Respondent(s)

(Mr. Subramonium Prasad, Sr. Advocate, ( Amicus Curie) Ms Varuna Bhandari, Advocate (list on 19.04.2018 as per Hon'ble ct's order dated 13.04.2018) )   Date : 19-04-2018 This matter was called on for hearing today.

CORAM :           HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR          HON'BLE MR. JUSTICE NAVIN SINHA

Mr. Subramonium Prasad, Sr. Adv. (A.C) Ms. Varuna Bhandari, Adv.  

For Appellant(s) Mrs. V. Mohana, Sr. Adv. Mr. B. Ragunath, Adv. Ms. N.C. Kavitha, Adv.

                 Mr. Vijay Kumar, AOR                     For Respondent(s) Mr. G. Balaji, AOR

                  Ms. Shobha Ramamoorthy, 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 applications, if any, also stand disposed of.  

(R. NATARAJAN)                                      (RENU DIWAN) COURT MASTER (SH)                                  ASST.REGISTRAR

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