KURIAN, J. - (1.) Leave granted.
(2.) The parties approached this Court, aggrieved by order dated 13.04.2016 passed by the High Court of Judicature at Madras in C.M.A.No. 1608 of 2015.
(3.) The matter essentially pertains to a matrimonial dispute between the appellant and the respondent. When the matter was pending before this Court, we made certain attempts for settlement between the parties. We also had the assistance of Mrs.Mahalaxmi Pavani, learned senior counsel. We are happy to note that the parties have reached a final settlement of the entire disputes. They have also filed a joint Memo of Compromise dated 09.01.2018 before this Court, duly signed by the parties and their respective counsel. The same is taken on record.;