SURESH Vs. ROMILA

JUDGEMENT

(1.) The parties have submitted a joint memo stating that now they have amicably settled their dispute and they are residing together under common roof by resolving their disputes and differences by intervention of the well-wishers. Hence, they have prayed for disposal of both the petitions in view of the joint memo.

(2.) The contents of the joint memo are read over and explained to petitioner No.1-wife, petitioners 2 and 3- children and the respondent-husband. The parties admit the contents of the joint memo to be true and correct in the presence of their respective counsels. Hence, the joint memo is accepted.

(3.) In view of the joint memo, both the petitions are disposed off as settled out of the Court.