KURIAN,J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) The parties approached this Court with certain grievance regarding partition of their property. On being referred to mediation to resolve the dispute amicably, the parties have arrived at a settlement before Ms. Sudha Gupta, learned mediator, appointed by the Supreme Court Mediation Centre, and they have duly signed a Deed of Settlement dated 10th August, 2016. The said Deed of Settlement is taken on record.;