- (1.)Leave granted Appellants are aggrieved by the order dated 11-12-2013 passed by the High Court of Andhra Pradesh whereby the High Court has set aside the order passed by the Family Court directing the Respondent to deposit an amount of Rs. 10,60,000/- (Rupees ten lac sixty thousand only) each for the Appellants and to pay Rs. 5,000/- (Rupees five thousand only) each per month as maintenance to the Appellants. We had directed the parties to remain present in this Court to explore the possibility of settlement. In deference to our order, the Appellants, their mother and the Respondent had remained present in the Court. The parties expressed their inability to settle the matter. We referred the parties to the Supreme Court Mediation Centre. The Supreme Court Mediation Centre has submitted a failure report. In the circumstances, it is evident that there can be no settlement between the parties.
(2.)As we have already stated, the Family Court has passed an order of maintenance of Rs. 5,000/- (Rupees five thousand only) each per month in favour of the Appellants. The Family Court has also directed the Respondent to deposit an amount of Rs. 10,60,000/- (Rupees ten lac sixty thousand only) each for the Appellants.
(3.)We are informed that an amount of Rs. 1,00,000/- (Rupees one lac only) has been deposited by the Respondent in the High Court at the time of filing of the appeal.