Kurian Joseph, J. - (1.) Leave granted.
(2.) The parties have been in litigation for more than two decades. Having sensed that there is an element of settlement, this Court passed the following order on 04.07.2016 :- "Heard learned senior counsel on both sides. We are of the view that the minor difference of opinion between close family members should be settled amicably and we see no reason why it could not be settled amicably with a solution as acceptable to both sides. We are sure that learned senior counsel would be in a position to find out such a solution. In that view, we request the High Court to defer the hearing which is now slated to 7th July, 2016. Post on 8th July, 2016."
(3.) Thereafter, on 08.07.2016, the parties were referred to the Supreme Court Mediation Centre. The parties were still unable to reach a settlement. Thereafter, when the matter came up to this Court on 20.03.2017, after hearing the learned counsel, we requested Sh. Gopal Subramaniam, learned senior counsel, to make another attempt to purchase peace between the parties. The learned senior counsel graciously accepted the request. It is reported that there were other litigations between the parties and thanks to the cooperation extended by them, all the disputes have been amicably settled. The learned mediator has submitted a comprehensive report dated 05.09.2018. The report shall form part of this Judgment.;