Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellants approached this Court, aggrieved by the Judgment and Decree dated 10.01.2012 in Regular First Appeal No. 681 of 2005 on the file of the Division Bench of the High Court of Karnataka.
(3.) Finding that there is a possibility of settlement, this Court requested the parties to explore the possibility of an amicable settlement, to which they willingly agreed. Accordingly, they were referred to the Bangalore Mediation Center. The Bangalore Mediation Center has forwarded a report dated 17.04.2018 along with Memorandum of Settlement dated 16.04.2018, duly signed by the Power of Attorney Holders of the parties. We find that the disputes between the parties have been settled. The Memorandum of Settlement shall form part of this Judgment.;