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.