P. THIAGARAJAN Vs. RAJAM SREERANGUM AND ORS.

JUDGEMENT

(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.