SUKSHMANANDA SWAMI, SANYASIN Vs. NARAYANA DHARMA SANGHAM TRUST

JUDGEMENT

(1.) READ the earlier three orders in this case.

(2.) FOLLOWING the aforesaid, it is a matter of utmost satisfaction that the litigation which had been pending in the Sub Court, Attingal from O.S.No.127 of 1954 stands settled through the Mediation Settlement Agreement filed in O.P(C) No.2598 of 2011 in this Court (the case in hand).

(3.) A copy of this judgment along with the Settlement Agreement will be forwarded under the seal of this Court to the Sub Court, Attingal, to be incorporated in the records of O.S.No.127 of 1954.