T.S.NARAYANAN Vs. REVATHY

JUDGEMENT

(1.) This application is filed praying to direct the parties to submit a final settlement/memorandum of compromise pursuant to and within the framework of the terms of the draft settlement dtd. 8/2/2020 signed before the Hon'ble Mediator.

(2.) The applicants are the plaintiffs. The respondents are the defendants in the suit. The suit has been filed for the following reliefs:

(3.) During the pendency of the above suit, it transpired that the contesting parties have agreed to go before a Mediator in order to settle among themselves amicably on the subject matter of "lis" in the suit. In this regard, the parties have suggested the name of a former Judge of the Punjab and Haryana High Court, Mr.Justice K.Kannan. In August 2019, the matter was referred before the Honourable retired Judge for the conduct of mediation between the parties. This fact is also reflected in one of the proceedings recorded by the learned Judge of this Court on 02.08.20219.