DEVDATTA BANERJEE Vs. SEEMA TRIVEDI

JUDGEMENT

(1.) The grievance of the petitioner - father is that respondent - mother has violated some of the conditions imposed in the Memorandum of Agreement settled before the Mediation Centre and recorded in terms of Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005 by the I Additional Principal Judge, Family Court at Bengaluru in MC No.2415/2009 on 25.03.2011.

(2.) Learned counsel for petitioner further submits that clause condition Nos.(vii) and (viii) in para No.3 of the Agreement at Annexure-A are as follows;

(3.) As directed by this Court on 20.02.2020, the learned counsel for respondent has made available the medical reports, details of consultation and medicines given to the child, in sealed cover along with a memo dated 02.03.2020 and the same is taken on record.