SHIVALI DHILLON & ANR Vs. JITENDER SINGH

JUDGEMENT

(1.) Aggrieved by the order dated 05.07.2013 passed by the Family Court, the petitioner has filed the present appeal.

(2.) We have heard the parties as also their counsel in the chamber. After interacting with the parties, the parties have arrived at an amicable full and final settlement to resolve all their disputes and differences on the following agreed terms :

(3.) Parties have been explained the consequences of breach of undertaking. This court must record its appreciation for the efforts made by learned counsel for the parties and the parties in resolving the matter. Parties have signed the order sheet in token of their acceptance.