ARVIND SINGH Vs. NEERAJ

JUDGEMENT

(1.) Petitioner impugns order dated 29.08.2014 whereby the petition filed by the petitioner impugning order dated 28.06.2013 of the Trial Court awarding maintenance to the respondent and the two children was dismissed.

(2.) Parties were referred to mediation, however, the mediation could not succeed. Subsequently, parties once again attempted to settle their disputes and finally their disputes have been settled. Settlement Deed dated 20.12.2018 has been executed.

(3.) Parties are present in person in Court as also represented through their counsel. Settlement Deed dated 20.12.2018 has been produced in original in Court. Same is taken on record.