RAMAKANTH V. Vs. PURNIMA & ANR.

JUDGEMENT

(1.) Leave granted.

(2.) The parties have been in litigation for the last eleven years. The epicenter of the disputes is matrimonial discord. The matter reached this Court against an order dated 05.09.2017 in C.R.P. No.4273 of 2017 passed by the High Court of Judicature at Hyderabad for the State of Telangana and for the State of Andhra Pradesh.

(3.) We sought the assistance of Ms. Varuna Bhandari, learned counsel, as Mediator. Thanks to her intensive efforts and marathon sittings, the parties have reached a settlement. The terms of the Settlement have been reduced to writing and it has been duly signed by the parties. The said Settlement dated 12.12.2017 is already on record and the same shall form part of this judgment.