M G SAJI Vs. SHIJI S

JUDGEMENT

(1.) This appeal is preferred by the appellant/husband against an impugned order under which he is directed to pay amounts to his wife. During the pendency of the appeal, parties were referred for mediation. Parties have settled their disputes. They have entered into a mediation settlement dated 30/3/10. Settlement dated 30/3/10 is duly signed by the parties and countersigned by their respective counsel. It is admitted that the document referred to in Clause (i) of the mediation settlement has already been executed. It is further submitted that the total amount of Rs.1 lakh which has to be paid/deposited in terms of Clause (ii) of the terms of settlement has already been paid/deposited. It is further submitted that the parties are taking necessary steps to comply with other conditions stipulated in the mediation settlement.

(2.) It is agreed by both counsel that this appeal can now be allowed and the impugned order can be set aside, the entire claim having been settled and payment in pursuance of the settlement having been effected.

(3.) We are satisfied that the settlement between the parties can be accepted and this Mat. Appeal can now be disposed of.