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Premavathi And Others vs Sundararajan And Others on 13 May, 2022

Bench: Sanjay Kishan Kaul, M.M. Sundresh

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                                       IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION


                                       CIVIL APPEAL NO.9132/2017



                         PREMAVATHI AND OTHERS                     Appellant(s)

                                                     VERSUS

                         SUNDARARAJAN AND OTHERS                   Respondent(s)


                                                   O R D E R

In pursuance to our last order, the mediation report has been filed which shows that the intervention of the learned Mediator and the sittings with him have worked out not only in this dispute but other dispute still pending between the parties as well. The Memorandum of Compromise dated 02.05.2022 has been filed in respect of all the parties which is duly signed. We have perused the report of the learned Mediator and the Memorandum of Compromise and find no impediment in accepting the same.

We thus, pass a decree in terms of the compromise and the compromise agreement shall form a part of the decree. The decree sheet be drawn up accordingly. We appreciate the cooperation of the parties and the Signature Not Verified counsels and commend the learned Mediator for settling Digitally signed by ASHA SUNDRIYAL Date: 2022.05.17 16:45:20 IST Reason: this long drawn out dispute.

The appeal stands disposed of in the aforesaid terms.

...................J. [SANJAY KISHAN KAUL] ...................J. [M.M. SUNDRESH] NEW DELHI;

MAY 13, 2022.

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ITEM NO.32                 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

Civil Appeal No.9132/2017

PREMAVATHI AND OTHERS                            Appellant(s)

                                  VERSUS

SUNDARARAJAN AND OTHERS                         Respondent(s)

([ALONGWITH REPORT OF THE MEDIATOR] ) Date : 13-05-2022 This appeal was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE M.M. SUNDRESH For Appellant(s) Mr. B. Vinodh Kanna, AOR Mr. Kaustubh Shukla, Adv.

Mr. V. Purushothman Reddy, Adv. Mr. Ankur Kashyap, Adv.

Mr. Abhay Singh, Adv.

Mr. P. Soma Sundaram, AOR For Respondent(s) Mr. R. Andand Padmanabhan, Adv.

Mrs. Debarati Sadhu, Adv.

Mr. Shashi Bhushan Kumar, AOR UPON hearing the counsel the Court made the following O R D E R The appeal stands disposed of in terms of the signed order.

Pending application, if any, stands disposed of.

(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]