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Judgment
4 paragraphs · 94 words1.
Today when the above appeal was taken up for hearing, a Mediation Report dated 03.10.2016 has been filed incorporating the terms of the
settlement. It is evident that the matter has been settled in the Mediation held before the District Legal Services Authority, Salem.
2.
The Mediation Report shall be annexed to this order. The Civil Miscellaneous Appeal is disposed of in terms of the Mediation Report.
3.
As far as refund of court fee is concerned, the court fee shall be refunded as per Rules. No costs. Consequently, connected CMP is closed.