NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL  NO(S). 3473/2018

(ARISING FROM SLP (C) NO.19010/2008)

M. KUPPASWAMY (D) TR. LRS.                         APPELLANT(S)

                               VERSUS

R. VANDANA                                         RESPONDENT(S)  

J U D G M E N T KURIAN, J.

Leave granted. 2. The  appellants  have  approached  this  Court aggrieved by the judgment dated 13.04.2007 passed by the  High  Court  of  Karnataka  at  Bangalore  in  RFA No.835/2000. 3. During  the  pendency  of  the  appeal  before  this Court,  the  parties  have  been  relegated  to  the Bangalore  Mediation Centre.   We  are happy  to note that the parties have arrived at a settlement and the Mediation Centre has forwarded a Report incorporating the Memorandum of Settlement.  The said Memorandum of Settlement  dated  09.03.2018,  received  from  the Bangalore Mediation Centre, is taken on record, which shall form part of this judgment. 4. A  Demand  Draft  for  a  sum  of  Rs.31,50,000/- (Rupees  Thirty  One  Lacs  Fifty  Thousand  only),  in terms of the Settlement, has been handed over by the learned  counsel  for  the  appellants  to  the  learned counsel for the respondent and the same has been duly acknowledged by the counsel for the respondent. 5. The appeal is hence disposed of in terms of the Settlement dated 09.03.2018.   

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6. Pending  applications,  if  any,  shall  stand disposed of. 7. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [NAVIN SINHA]  

NEW DELHI; APRIL 02, 2018.

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