M. KALAISELVI Vs. STATE

JUDGEMENT

(1.) THIS Criminal Revision Case has been filed against the judgment, dated 21.11.2008, made in C.C.No.40 of 2007, on the file of the Court of Judicial Magistrate No.2, Wallajhapet, Vellore District.

(2.) THE matter was referred for mediation to the Tamil Nadu Mediation and Conciliation Centre, High Court, Madras, by the order of this Court, dated 30.8.2013.

(3.) AS the parties have arrived at a settlement, in terms of the Mediation Agreement, dated 4.12.2013, this Petition is listed for passing orders, in terms of the said Mediation Agreement.