LAWS(MAD)-2018-7-710

M PALANIAPPAN Vs. M MEENAKSHI ACHI

Decided On July 11, 2018
M PALANIAPPAN Appellant
V/S
M Meenakshi Achi Respondents

JUDGEMENT

(1.) Vide proceedings of this Court dated 12.04.2018 and 26.04.2018, this matter was referred to Tamil Nadu Mediation and Conciliation Centre under the aegis of Madurai Bench of Madras High Court.

(2.) Mediation report dated 09.07.2018 has been placed before this Court. As per Mediation report, settlement agreement has been entred into on 09.07.2018, between the two appellants and the sole contesting respondent, being respondent No.1.

(3.) To be noted, respondent Nos.2 to 5 and 7 have already been dismissed vide order dated 09.12.2011 and respondent No.6 has been set exparte vide order dated 05.04.2018. The aforesaid settlement agreement dated 09.07.2018 duly signed by the aforesaid parties and by their respective Counsel, is also placed before this Court as enclosure to the Mediation report.