A. GOMATHIEASWAR Vs. G. RAJA MEENA

JUDGEMENT

(1.) MATERIAL on records shows that vide order, dated 24.02.2015, this Court has directed the matter to be referred to Mediation and Conciliation Centre, Madurai Bench of Madras High Court, pursuant to which, Mediation and Conciliation Centre has taken up the case on its file in Mediation Case No. 96 of 2015. Vide proceedings dated 10.06.2015, the Mediation Centre has reported that the parties to the lis have compromised as follows; -

(2.) Mediation Centre has already reported that both the parties and the respective counsel to the appeal have duly signed the memorandum of compromise entered into between the parties, which is reproduced hereunder; -

(3.) THE Party of the First part hereby agrees that in view of the conciliation and in consequential settlement arrived at and as much as pursuant to the receipt of Rs. 12,00,000/ - as stated above from the party of the second part, the party of the first part, hereby declare that she has no claim whatsoever against the party of the second part in any manner and she has no claim in future in respect of the property belonging to the party of the second part either movable or immovable.