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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.10432 OF 2016 (Arising out of SLP (C) No. 4254 of 2016)

PREM CHAND SHARMA   APPELLANT VERSUS

SHIV PRASAD AND ANR. RESPONDENTS

J U D G M E N T  KURIAN, J.

1 Leave granted.

2. At the time of issuing notice in the matter, having regard  to  the  nature  of  disputes  between  two  real brothers, a suggestion was made by the Court that the possibility  of  an  amicable  settlement  of  the  disputes could be explored between the parties.

3 It is heartening to note that in the process the parties have arrived at an amicable settlement before the Supreme  Court  Mediation  Centre  and  the  Settlement Agreement dated 12.05.2016 has also been drawn up.  The parties,  their  counsel  and  Shri  K.D.Singh,  learned Mediator, Supreme Court of India have duly signed the deed.  We record our appreciation for the efforts taken by the Mediator and for the cooperation given by the parties and their learned counsel.

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4 The appeal is disposed of in terms of the Settlement Agreement dated 12.05.2016.

5 In  that  view  of  the  matter,  nothing  survives  in First Appeal No. 62 of 2012 pending before the High Court of Uttarakhand at Nainital and hence the same is also disposed of. Registry  to  communicate  a  copy  of  this Judgment to the High Court.

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

....................J.          [ROHINTON FALI NARIMAN]

NEW DELHI;  OCTOBER 28, 2016