R. SRINIVASAN Vs. V. CHANDRASEKARAN

JUDGEMENT

(1.) Leave granted.

(2.) The parties have been in litigation for two decades. The case relates to a dispute on reconveyance of property which was agreed to be resold to the appellant. Though several attempts have been made through several persons, the parties were not able to reach a final settlement. In such a situation, when the matter came up for hearing, we sought the assistance of Ms. Varuna Bhandari to assist the parties in the matter.

(3.) Thanks also to the efforts taken by Mr. Subramonium Prasad, learned Senior Counsel as Mediator and thanks to the cooperation extended by learned counsel on both sides and the parties themselves, the parties have finally settled amicably their disputes in terms of the Settlement Agreement dated 19.04.2018 entered into and duly signed by them and their respective counsel and the same is placed on record.