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Judgment
4 paragraphs · 214 wordsKurian, J. - Leave granted.
The appellants are before this Court for challenging the common judgment and decree dated 14.03.2011 in R.S.A.Nos. 415, 517 and 588 of 2003. The litigation has a history of more than three decades. The suit for partition was filed in the year 1980 and when the matter reached before this Court, the parties were referred for mediation before the Kerala Mediation Centre.
3 Thanks to the cooperation extended by the parties and the learned counsel appearing for the parties, it is heartening to note that the parties have arrived at an amicable settlement. Mr. A.R.George, Advocate, Mediator, Kerala Mediation Centre has submitted a report stating that the disputes have been settled. A Memorandum of Settlement also has been drawn up which has duly been signed by the parties concerned.
Therefore, these appeals are disposed of in terms of Settlement dated 8th December, 2015 arrived at between the parties through mediation before Kerala Mediation Centre. The Memorandum of Settlement dated 8th December,2015 will form part of the judgment of this Court. We record our appreciation for the efforts taken by the learned counsel on both sides and of the learned Mediator for assisting the parties to have decades-long disputes settled amicably and for restoring peace in the family.