ASHU GUTPA Vs. VARSHA JAIN

JUDGEMENT

(1.) This is an appeal under Section 19 of the Family Courts Act, 1984 against the judgment and decree dated 30.08.2017 passed by the Family Court by which a petition filed by the appellant (husband) seeking divorce on the ground of cruelty has been dismissed.

(2.) The matter has been amicably resolved by the parties through mediation of the Court and the efforts made by counsels appearing for the parties and the parties. The matter was taken up in the Chamber on 11.07.2018, 10.07.2018 & 09.07.2018. On 11.07.2018, the appellant was accompanied by his father while on 10.07.2018, the respondent was accompanied by her brother. The parties have finally decided to resolve all their disputes and differences, claims and counter claims in the following manner :-

(3.) The respondent submits that she and her family are living in a constant fear from the appellant and his family members. She further submits that the appellant must undertake to the Court that henceforth the appellant and his family members will not in any manner directly or indirectly interfere, obstruct or cause any hinderance in the day-to-day life of the respondent and her family members.