S.E.MOHAMED RIZWANULLAH SAHEB Vs. SHAIK ISMAIL

JUDGEMENT

(1.) Heard the learned counsel appearing for the plaintiff as well as the defendants.

(2.) The parties have arrived at understanding to settle their dispute amicably in terms of the Memorandum of Understanding entered between them on 23. 01. 2020. The said Memorandum of Understanding is extracted as below:

(3.) According to the terms of the understanding, the parties have decided to withdraw the cases initiated against each other and now pending. Further, they have also decided if any other issue/dispute is not covered under the Clauses of this Memorandum of Understanding, the same shall be resolved only through the help of the Mediators viz. , Mr. Najmudeen Mr. Hameed and Mr. Nawaz and the decision of the Mediators will be final.