U T PRASANTH Vs. N K UNNIKRISHNAN

JUDGEMENT

(1.) The main prayer in this petition filed under the enabling provisions contained in Art.227 of the Constitution of India is as follows:

(2.) At the request of all the parties concerned, this Court had referred them to the Kerala State Mediation and Conciliation Centre for the settlement of their disputes. Now the mediation centre attached this Court has furnished a report dated 14.12017 appraising that the matter has been successfully mediated. The memorandum of mediation agreement dated 8.12017 duly signed by all the parties and their respective Advocates have also been placed by the mediation centre for the perusal of this Court. The report dated 14.12017 submitted by the mediator reads as follows:

(3.) The memorandum of mediation agreement dated 8.12.2017 reads as follows: