LOKESH KUMAR SHARMA ETC Vs. URMILA ETC

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) It transpires that the mediation process has not been successful. It is suggested by learned counsel for the appellant(s) that the interim arrangement arrived at in terms of the order dated 9th May, 2016 in Civil Appeal Nos.4978 of 2016 and 4979 of 2016 may be permitted to prevail. The same is not opposed by learned counsel for the respondents but with a caveat that there are aspects of the behaviour of the children, because of the allegations and counter- allegations among the parents, which should be observed by some psychologist or child counselor to be able to assist the High Court in deciding the appeal which is still pending consideration.