SUNITA Vs. BHARAT BHUSHAN

JUDGEMENT

(1.) The appellant has challenged the judgment dated 16 th May, 2007 whereby the learned trial Court granted the decree of divorce to the respondent. During the pendency of the appeal, the parties amicably resolved all their disputes through mediation and the appeal was disposed of in terms of the settlement on 20 th January, 2009.

(2.) The appellant is seeking recall of the order dated 20 th January, 2009 and therefore, it is necessary to place on record the complete facts relating to the settlement between the parties.

(3.) On 8 th September, 2008, this case was referred to the Mediation Centre on the prayer of the appellant.