SEEMA BANSAL Vs. MAYANK BANSAL

JUDGEMENT

(1.) Though the present transfer petition has been filed for transfer of a case from Lalitpur to Delhi, the matter was directed to be listed at the Supreme Court Lok Adalat which was held on 6th September, 2008, to explore the possibility of bringing out a solution to the marital discords. With the assistance of the Mediators, the parties were heard and following terms for settling the disputes were arrived at:

(2.) In terms of the agreement at serial No. 3 (a), a draft of Rs. 7,500/- for the month of September, 2008, has been handed over to learned Counsel appearing for the petitioner in court today.

(3.) In view of the aforesaid agreement the transfer petition is disposed of on the terms as set out above. The proceedings as noted above stand closed.