LAXMI BAI Vs T. JAGIDSH .
Bench: KURIAN JOSEPH,ROHINTON FALI NARIMAN
Case number: C.A. No.-008387-008387 / 2016
Diary number: 4499 / 2015
Advocates: VARINDER KUMAR SHARMA Vs
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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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