C BABY Vs. C KUPPUSAMY & ORS

JUDGEMENT

(1.) Leave granted.

(2.) The appellant and respondent Nos. 1 to 3 belong to the same family. Respondent No.2 is the mother and respondent Nos.1 and 3 are her children. The dispute essentially is on partition. When the parties appeared before us, on 01.10.2018, having sensed an element of settlement, we ascertained from them as to whether they were willing to make an attempt for settlement. Being positive to our query, we requested Mr. S. Nagamuthu, learned senior counsel, to mediate, to which he graciously agreed.

(3.) Today, it is reported that the parties have amicably settled disputes among them. A Memorandum of Settlement signed by the parties and their respective counsel, on 010.2018, is also produced, which is taken on record.