TARVINDER SINGH Vs. GURUPREET KAUR

JUDGEMENT

(1.) Leave granted.

(2.) The appellant approached this Court aggrieved by the order dated 25.07.2017 passed by the High Court of Karnataka at Bangalore in Writ Petition No.16335/2016. As per the impugned order, the High Court declined to interfere with the order passed by the Trial Court on an application filed under Order VI Rule 17 of the CPC for amendment in the pleadings in the divorce petition filed by the appellant.

(3.) When the matter came up before this Court, sensing that there is an element of Settlement, we directed the parties to be present before this Court and with their consent they were referred to Ms. Shalini Shishodia, who is a trained Mediator. Learned Mediator has forwarded a Settlement Agreement dated 28.11.2018 signed by the parties and their respective counsel and also the learned Mediator, which is on record. The Settlement Agreement dated 28.11.2018 shall form part of the order/decree.