KURIAN,J. - (1.) Leave granted.
(2.) The parties are before this Court with certain grievances regarding partition. The disputes started in the year 1987. During the pendency of the matter before this Court, several attempts were made to bring out an amicable settlement, particularly taking note of the fact that the original parties are aged 83 years and 87 years, who are real brothers, and this Court was of the view that at least at this age of their lives, they should have a peaceful evening without any litigations pending between them.
(3.) Thanks to the understanding of the children and the grandchildren and thanks to the cooperation extended by the learned counsel appearing on both sides and the learned counsel who appeared for the parties at the trial stage, we are happy that an amicable settlement has been arrived at by the intervention of the Court.;