MEERA V. MATHEW Vs. VIVEK K. JOHN

JUDGEMENT

(1.) SLP (C) 9619 OF 2016 Leave granted.

(2.) The parties are before this Court, aggrieved by the Judgment dated 09.03.2016passed by the High Court of Judicature of Bombay at Mumbai in Writ Petition No. 1288 of2016. Realizing that the disputes are matrimonial in nature, this Court took several stepsto see whether the parties can resolve their disputes amicably, including the dispute onthe custody of their child. In the process, the parties were referred to Mrs. SadhanaRamachandran, a trained mediator, especially in matrimonial disputes.

(3.) We are happy to note that the parties have entered into a mutual settlement. TheSettlement Agreement dated 27.07.2018 has been duly signed by the parties and theirrespective counsel and by the learned mediator.