R MANJULA Vs. V RAJA

JUDGEMENT

(1.) This transfer petition has been filed by the petitioner-wife seeking transfer of H.M.P. No. 289 of 2005 titled V. Raja Vs. R. Manjula pending in the Court of learned Civil Judge, Senior Division, Nasik, Maharashtra. Prayer is to transfer the case to Family Court at Vellur District, Tamil Nadu. During the pendency of the matter, a Bench of this Court directed the parties to appear before the District Mediation Centre, Vellore to explore the possibility of setting the disputes. By report dated 4.11.2008 the Mediation Centre has reported as follows

(2.) Learned Counsel for the parties has also filed a joint compromise memo which reads as follows:

(3.) In view of the aforesaid happy situation, nothing needs to be done in these proceedings except to direct that further continuance of H.M.P. No. 289 of 2005 is not necessary. The proceedings stand closed.