Kurian Joseph, J. - (1.) Leave granted.
(2.) When the parties appeared before this Court on 20th July, 2018, on the intervention of the Court the parties agreed for mediation. We find that the parties have amicably settled their disputes before the Supreme Court Mediation Centre. Settlement Agreement dated 8th August, 2018 has been produced before this Court and the same is taken on record.
(3.) This appeal is disposed of in terms of the Settlement Agreement dated 8th August, 2018 which shall form part of the decree.;