M V UMANG Vs. KAMLA KANT DUBE

JUDGEMENT

(1.) THIS appeal arises out of a decision regarding jurisdiction in a suit filed by the lrs of an employee of the first appellant, for additional compensation/damages. The appellants have approached this Court feeling aggrieved by the decision of the High court on the issue of jurisdiction.

(2.) THE matter was referred by this Court to mediation on 15. 10. 2008. The parties, accordingly, appeared before the Delhi High court Mediation and Conciliation centre and have settled the matter. The Mediation Centre has submitted the 'settlement Agreement' under cover of its letter dated 8. 12. 2008. Under the said agreement, the appellants have agreed to pay Rs. 11,20,000/- (Rupees eleven lakhs twenty thousands only) over and above the payments already made, to the respondent No. 2 (mother of the deceased ).

(3.) IN view of the above settlement, the question of territorial jurisdiction raised by the appellants does not require consideration and is left open.