AVIRAL BHATLA Vs. BHAWNA BHATLA

JUDGEMENT

(1.) These transfer petitions have been filed by Aviral Bhatla (hereinafter referred to as the husband ) seeking transfer of several cases pending before learned Chief Judge, Family Court, Gwalior, in proceedings under Section 9 of the Hindu Marriage Act, 1955 (in short the Act ) and Section 125 of the Code of Criminal Procedure, 1973 (in short the Code ). The parties were married on 20.1.2006 at Surajkund, Haryana. It appears that there were some irreconcilable differences between the parties and despite concerted and serious efforts the parties were not able to resolve their disputes and were living separately since 10.10.2007. It appears that after the transfer petitions were filed before this Court, learned Counsel for the parties made efforts to bring about a comprehensive settlement of the disputes relating to the matrimonial discord. The Mediation Centre of the Delhi High Court also played a vital role in arriving at a settlement. The details of the litigations between the parties are as follows:

(2.) In view of the factual situation and the settlement arrived at by the parties we direct that a decree of divorce by mutual consent be passed. All the proceedings referred to above which are pending shall stand quashed. We record our appreciation for the effective manner in which the Mediation Centre of Delhi High Court helped the parties to arrive at a settlement.

(3.) The transfer petitions are accordingly disposed of.