KURIAN,J. - (1.) Leave granted.
(2.) 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.;