SUMATHI AND OTHERS Vs. CHANDRAN PILLAI

JUDGEMENT

(1.) Mediation Settlement Report Under Rule 24(3) of Civil Procedure (Alternative Dispute Resolution) Rules 2008 The above numbered case is settled on the following terms. The respondent agreed not to make any obstruction for taking vehicular access through 'C' schedule by the appellants.

(2.) The gate placed in the 'C' schedule way shall be removed and re-fix it at the entrance of 'B' schedule property. The expenses for removing and re-fixing the gate shall be met by the appellants.

(3.) The appellant shall concrete the 'C' schedule pathway at his expenses.