SANTOSH KUMAR MISHRA Vs. NEERU MISHRA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant approached this Court, aggrieved by the reversal of the decree of nullity granted to him by the trial court. When the matter came up before this Court, the parties agreed for a mediation before the Supreme Court Mediation Center. We are happy to note that the parties have arrived at an amicable settlement. The settlement agreement dated 14.05.2018, duly signed by the parties and their respective counsel and also the learned mediator, is taken on record and shall form part of this Judgment.

(3.) Today, in terms of the settlement, the appellant has handed over a Demand Draft, bearing No. 172275 dated 09.05.2018, to the tune of Rs. 8,50,000/- (Rupees Eight Lakhs and Fifty Thousand) in the name of Neeru Mishra, drawn on State Bank of India, which has been duly acknowledged by the respondent. We direct the parties to strictly abide by the other terms of settlement.