Supreme Court - Daily Orders
Vasantha (Dead) vs Rajalakshmi @ Rajam on 14 August, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
1
ITEM NO.105 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 3854/2014
VASANTHA (DEAD)THROUGH LRS. Appellant(s)
VERSUS
RAJALAKSHMI @ RAJAM Respondent(s)
Date : 14-08-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Appellant(s)
Mr. V.V.S. Rao, Sr.Adv.
Mr. G. Balaji, AOR
Ms. Shiva Vijaya Kumar, Adv.
For Respondent(s)
Mr. V. Ramasubramanian, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for both the parties. After hearing learned counsel for the parties at length, we are of the opinion that this matter can be resolved by way of settlement between the parties.
Accordingly, we direct the learned counsel for both the parties to make an attempt for settling the issue of sharing the property, in the presence of the parties.
List this matter after four weeks for reporting the settlement.
Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2018.08.14 15:53:02 PKT Reason: (SUKHBIR PAUL KAUR) (RAJ RANI NEGI) AR CUM PS ASSISTANT REGISTRAR