Kurian Joseph , J. - (1.) Leave granted.
(2.) The parties have been disputing on the share of their deceased mother. The dispute was on two Wills. The parties have been in several processes of mediation and finally, when the matter reached before this Court on 04.10.2018, on a request made by the Court, Mr. Jitender Mohan Sharma, learned senior counsel, graciously agreed to assist the Court.
(3.) We are happy to note that the contesting parties have entered into an amicable settlement. Accordingly, a Settlement Agreement dated 04.10.2018 has been filed before the Court, duly signed by both the parties and their respective counsel as well as the learned mediator.;