R. SRINIVASAN Vs V. CHANDRASEKARAN
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-003993-003993 / 2018
Diary number: 39516 / 2011
Advocates: VIJAY KUMAR Vs
SHOBHA RAMAMOORTHY
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3993 OF 2018 (Arising out of Special Leave Petition (C) NO. 36332 of 2011)
R. SRINIVASAN Appellant(s)
VERSUS
V. CHANDRASEKARAN Respondent(s)
J U D G M E N T
KURIAN, J.
1) Leave granted.
2) The parties have been in litigation for two decades. The case
relates to a dispute on reconveyance of property which was agreed
to be resold to the appellant. Though several attempts have been
made through several persons, the parties were not able to reach a
final settlement. In such a situation, when the matter came up for
hearing, we sought the assistance of Ms. Varuna Bhandari to assist
the parties in the matter.
3) Thanks also to the efforts taken by Mr. Subramonium Prasad,
learned Senior Counsel as Mediator and thanks to the cooperation
extended by learned counsel on both sides and the parties
themselves, the parties have finally settled amicably their
disputes in terms of the Settlement Agreement dated 19.04.2018
entered into and duly signed by them and their respective counsel
and the same is placed on record.
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4) Since the parties have already settled their disputes by way
of the Settlement Agreement dated 19.04.2018, the Appeal is
disposed of in terms thereof.
5) The parties are directed to strictly abide by the terms as
contained in the Settlement Agreement dated 19.04.2018, which shall
form part of this Order.
6) We record our deep appreciation to the learned mediators for
the painstaking and strenuous efforts taken by them and for the
cooperation extended by the parties and their respective counsel.
.......................... J. (KURIAN JOSEPH)
.......................... J. (MOHAN M. SHANTANAGOUDAR)
.......................... J. (NAVIN SINHA)
New Delhi; April, 19, 2018.
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ITEM NO.9 COURT NO.5 SECTION XII
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Special Leave Petition (C) No(s). 36332/2011
R. SRINIVASAN Appellant(s)
VERSUS
V. CHANDRASEKARAN Respondent(s)
(Mr. Subramonium Prasad, Sr. Advocate, ( Amicus Curie) Ms Varuna Bhandari, Advocate (list on 19.04.2018 as per Hon'ble ct's order dated 13.04.2018) ) Date : 19-04-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR HON'BLE MR. JUSTICE NAVIN SINHA
Mr. Subramonium Prasad, Sr. Adv. (A.C) Ms. Varuna Bhandari, Adv.
For Appellant(s) Mrs. V. Mohana, Sr. Adv. Mr. B. Ragunath, Adv. Ms. N.C. Kavitha, Adv.
Mr. Vijay Kumar, AOR For Respondent(s) Mr. G. Balaji, AOR
Ms. Shobha Ramamoorthy, AOR
UPON hearing the counsel the Court made the following O R D E R
Leave granted.
The Appeal is disposed of in terms of the signed non-
reportable judgment.
Pending applications, if any, also stand disposed of.
(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASST.REGISTRAR
(Signed non-reportable judgment is placed on the file)