KURIAN,J. - (1.) Leave granted.
(2.) The appellants approached this court with disputes on partition of their property. Vide order dated 15.02.2016, the parties were referred for mediation to the Mediation Centre attached to the High Court of Kerala.
(3.) We are happy to note that the parties have settled their disputes amicably pursuant to the mediation before the Kerala Mediation Centre and the Memorandum of settlement has been produced to writing. The Memorandum of Settlement dated 18.06.2016 alongwith the annexed sketch, will form part of this judgment.;