MOHAMMED ISMAIL (DIED) Vs. SELVARANI

JUDGEMENT

(1.) By order of this Court dated 17.01.2018, the matters were referred to the Mediation Centre, High Court, Madras. Before the Mediation Centre, the parties have arrived at an amicable settlement which has been reduced to writing and a Settlement Memo dated 08.06.2018 signed by both the parties and their respective counsels have been filed.

(2.) It is useful here to extract the memo which reads as follows:-

(3.) The above said memo is recorded. There will be a decree in terms of the above said memo. The said memo shall form part and parcel of the decree. Accordingly the second appeals are disposed of. Consequently, connected Miscellaneous Petition are also closed. No costs.