KURIAN,J. - (1.) Leave granted.
(2.) When the matter was pending before this Court, we sought the assistance of Mr. R. Basant, learned senior counsel, to mediate between the parties and explore the possibility of a settlement.
(3.) It is heartening to note that the mediation has been fruitful and the parties have settled their disputes amicably. They have also filed a Joint Memo dated 31.07.2017. In terms of the settlement, the appellant has handed over a Demand Draft for a sum of L 61,00,000/- (Rupees Sixty One Lacs) to Respondent No.2, which has been duly acknowledged by the learned counsel for Respondent No.2.;