Muhammed Kutty vs Avva Umma

R. Basant, J.—Parties were referred to a Mediator and it is reported that the parties have settled their disputes before the Mediator. A joint application reporting settlement has been filed. Such petition is signed by both parties and is duly countersigned by their counsel.

We accept the joint statement and the compromise reported vide I.A No. 2080 of 2010 dated 26.07.2010.

The impugned order is one directing the appellant to pay amounts to the respondent. The entire amount due under the impugned decree has already been paid and the entire claim has been settled and an amount of Rs. 5,40,000/- (Rupees Five lakhs forty thousand only) has been paid and accepted in full satisfaction of the impugned order, it is reported. Both counsel pray that I.A No. 2080 of 2010 may be allowed and the compromise accepted and the appeal allowed in terms of the compromise settlement.

We are satisfied that the request can be accepted.

In the result:

a) I.A. No. 2080 of 2010 is allowed;

b) The joint compromise statement is accepted;

c) Accordingly this appeal is allowed and the impugned order is set aside recording satisfaction;

d) The joint compromise petition I.A. No. 2080 of 2010 shall be annexed to this judgment;

e) Needless to say, the interim order dated 19.12.2007 and all other interim orders shall stand vacated.