RACHANA Vs. JAYESH

JUDGEMENT

(1.) Though the present transfer petitions have been filed for transfer of certain cases, the cases were directed to be listed at the Supreme Court Lok Adalat which was held on 6th September, 2008. The objective was to explore the possibility of sorting out the matrimonial discords. With the assistance of the Mediators, the parties were heard and following terms for settling the disputes were arrived at:

(2.) In view of the aforesaid agreement, the petitions are disposed of on the terms as set out above. The proceedings as noted above stand closed.