NOOR FATHIMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioners and respondent No.2 submit in unison that the dispute between the parties is amicably settled before the Karnataka Mediation Centre, Bengaluru. They have produced certified copy of memorandum of settlement under Sec. 89 of CPC read with Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005.

(2.) They have also produced certified copy of the decree passed in O.S.No.242/2023 on the file of the learned II Additional Principal Judge, Family court, Bengaluru, where there is reference to very same memorandum of agreement be treated as part and parcel of the decree.

(3.) Learned counsel for respondent No.2 specifically admits the terms of the memorandum of settlement and he has no objection to allow the petition.