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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 2840 OF 2007

P. THIAGARAJAN  APPELLANT

VERSUS

RAJAM SREERANGUM & ORS.              RESPONDENTS

O R D E R

1. This  civil appeal  is directed  against the  judgment and  

order  passed  by  the  High  Court  of  Madras,  Bench  at  Madurai  in  

A.S.No.237 of 1993, dated 22.01.2007.

2. During  the  pendency  of  the  lis,  another  Bench  of  this  

Court vide earlier orders dated 09.03.2011 had thought it fit to  

refer the matter to a Mediator for adjudication and decision in view  

of the fact that both the learned counsel for the parties had agreed  

for an amicable settlement of the dispute between themselves.

3. In compliance of the aforesaid order passed by this Court,  

the learned Mediator has mediated the dispute between the parties  

and  thereafter  has  sent  his  report,  dated  31.03.2012  which  was  

received by this Court on 09.04.2012.  Both the parties have arrived  

at a settlement amicably before the learned Mediator. The report of  

the learned Mediator is taken on record and the same would form part  

of the decree.

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4. In view of the settlement arrived at between the parties  

before the learned Mediator, we dispose of this civil appeal, in the  

terms as suggested by the learned Mediator in his report.

Ordered accordingly.   

......................J. (H.L. DATTU)

......................J. (JAGDISH SINGH KHEHAR)

NEW DELHI; APRIL 09, 2013.