MITALI Vs. DABABRATA

JUDGEMENT

(1.) This Transfer Petition was filed by the wife seeking transfer of HMA No. 80 of 2008 filed under Section 13(1)(a) of the Hindu Marriage Act, 1955 (in short the 'Act') pending in the Court of learned Additional District Judge, Tis Hazari Court, Delhi, to any Court of Competent Jurisdiction of Nagpur. Pursuant to the directions given on 10.11.2008 the matter was listed at the Supreme Court Lok Adalat on 6th December, 2008. The parties were directed to appear before the Delhi High Court Mediation Center on 19.1.2009. The parties had agreed that Ms. Veena Ralli and Mr. Mohit Gupta, Advocates would act as Amicus Curiae in the matter of Mediation and Conciliation proceedings. The petitioner had filed an application for maintenance under Section 18 of the Hindu Adoption and Maintenance Act, 1959 and had obtained an ex parte decree of Family Court, Nagpur. As noted above, the respondent filed a petition for divorce.

(2.) We, therefore, allow the parties arrive at the following settlement as agreed to by them:

(3.) The petition is disposed of in terms of settlement arrived at between the parties. Necessary orders shall be passed by the concerned Court as and when petitions in terms of the agreement are filed before said Court.