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NON-REPORTABLE IN THE SUPREME COURT OF INDIA

                   CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.6319 OF 2015           (Arising out of SLP(C)No.11809 of 2015)

       JOY                    ...   APPELLANT(S)   

               VS.

       MANI          ...   RESPONDENT(S)                WITH CIVIL APPEAL NO.6320/2015 @ SLP(C)NO.10539/2015         & CIVIL APPEAL NO.6321/2015 @ SLP(C)NO.11814/2015

  J U D G M E N T

ANIL R. DAVE, J.

1. Leave granted.

2. We  are  happy  to  note  that  the  parties  to  the

litigation have settled their dispute amicably before the

Mediator.

3. In the circumstances, it is directed that the parties

shall place the Terms of Agreement before the trial court

for appropriate orders.

4. In view of the said settlement, the decree is quashed

and the appeals are disposed of as allowed.

5. Pending applications stand disposed of.

6. The  trial  court  may  pass  appropriate  orders  and

decree  in  terms  of  agreement  arrived  at  between  the

parties.

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7. The amount with interest is permitted to be withdrawn

by the respondent.

       ..............J.

[ANIL R. DAVE]

..............J. [V. GOPALA GOWADA]

New Delhi; 14th August, 2015.

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