M A CHANDRAN Vs. A MANGAYARKARASI

JUDGEMENT

(1.) Mr.S.A.Ajmal Khan, learned Counsel is before this Court on behalf of the appellants and Mr.P.Rajagopalan, learned Counsel is before this Court on behalf of the respondents.

(2.) Vide earlier proceedings of this Court, dated 14.03.2018, this matter was referred to the 'Tamil Nadu Mediation and Conciliation Centre under the aegis of Madurai Bench of Madras High Court' (hereinafter referred to as 'Mediation centre' for the sake of brevity).

(3.) Mediation centre has since sent its report to this Court, dated 11.07.2018, stating that mediation has culminated in a settlement agreement. The settlement agreement dated 11.07.2018, has also been enclosed.