KURIAN,J. - (1.) Leave granted.
(2.) When these appeals came up before this Court on 21.3.2017, this Court passed the following order:- "On a suggestion given by the Court, the learned counsel on both sides submitted that they would like to explore the possibility of resolving the disputes through Mediation. Accordingly, we refer the matter to the Mediation Centre attached to the High Court of judicature at Madras to explore the possibility of an amicable settlement of the dispute between the parties, who would appear before the said Mediation Centre on 11.04.2017 at 11.00 A.M. The In-charge, Mediation Centre, after making an endeavour for amicable resolution of the disputes, shall submit a report to this Court within two weeks thereafter. Post the matter on 28.04.2017."
(3.) The Tamil Nadu Mediation and Conciliation Centre, Madras has submitted a Report that the parties have settled their disputes amicably.;