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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.5690-5691 OF 2017 [@ SPECIAL LEAVE PETITION (C) NOS.29041-29042/2015]

N. JAYARAMACHANDRAN       APPELLANT(S)                                 VERSUS

S. SUNDARESAN RESPONDENT(S) J U D G M E N T

KURIAN, J. Leave granted.   

2. When these appeals came up before this Court on 21.3.2017, this Court passed the following order:-

“On a suggestion given by the Court, the  learned  counsel  on  both  sides submitted that they would like to explore the possibility of resolving the disputes through Mediation.   

Accordingly,  we  refer  the  matter  to the Mediation Centre attached to the High Court of judicature at Madras to explore the possibility of an amicable settlement of the dispute between the parties, who would  appear  before  the  said  Mediation Centre on 11.04.2017 at 11.00 A.M.   

The Incharge, Mediation Centre, after making  an  endeavour  for  amicable resolution of the disputes, shall submit a report to this Court within two weeks thereafter.

Post the matter on 28.04.2017.“

3. The Tamil Nadu Mediation and Conciliation Centre, Madras has submitted a Report that the parties have settled their disputes amicably. 4. The Memorandum of Compromise dated 11.04.2017 as duly  signed  by  the  parties  and  their  respective counsel has also been filed before this Court. 5. Therefore, these appeals are disposed of in terms of the  Memorandum of Compromise, referred to above, which shall form part of this order.

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6. We  record  our  appreciation  for  the  earnest efforts taken by Ms. V. Ahalya, Mediator,  Tamil Nadu Mediation and Conciliation Centre, Madras. 7. Pending  applications,  if  any,  shall  stand disposed of. 8. There shall be no orders as to costs.

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

.......................J.               [R. BANUMATHI]  

NEW DELHI; APRIL 28, 2017.

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ITEM NO.4                 COURT NO.6               SECTION XII                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C) No(s).29041-29042/2015 (Arising out of impugned final judgment and order dated  22/12/2014 in CRP No. 65/2011 & MP No. 1/2011  passed by the High Court of  Madras) N. JAYARAMACHANDRAN                                Petitioner(s)                                 VERSUS S. SUNDARESAN                                      Respondent(s) (with interim relief and office report)

Date : 28/04/2017 These petitions were called on for hearing today. CORAM :           HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. P.B. Suresh,Adv.                    Mr. Vipin Nair,Adv.

Mr. Abhay Pratap Singh,Adv.                        For Respondent(s) Mr. Senthil Jagadeesan,Adv.

Ms. Shruti Iyer,Adv.                             UPON hearing the counsel the Court made the following                               O R D E R

Leave granted. The appeals are disposed of in terms of the signed judgment.

   (NARENDRA PRASAD)       (RENU DIWAN)       COURT MASTER  ASSISTANT REGISTRAR

(Signed “Non-Reportable” Judgment is placed on the file)