BINDIYA S Vs. C S KRISHNA KUMAR

JUDGEMENT

(1.) This appeal is directed against the order of the Family Court, Ernakulam in I.A.No.134 of 2010 directing the appellant/wife to produce the child before the Family Court on all dates of posting so that the respondent/husband can have access to the child at the Court premises from 10.30 a.m. to 4 p.m.

(2.) During the pendency of this appeal before this Court attempts were made to settle the disputes between the parties. The parties have come to a harmonious settlement before us. They had agreed to take all necessary steps to bring to termination all proceedings, which are initiated by them against the other. They had agreed to file a joint petition for divorce under Section 13(B) of the Hindu Marriage Act incorporating all the terms of settlement.

(3.) Today when the matter came up for hearing, it is submitted that O.P. 1706 of 2010 has been filed before the Family Court, Ernakulam under Section 13(B) of the Hindu Marriage Act for dissolution of the marriage by mutual consent on the basis of a joint application. That application is pending before the Family Court, Ernakulam. O.P.No. 208 of 2009 as also the connected matters pending before the Family Court have all been withdrawn/dismissed consequent to the settlement. The learned counsel, in these circumstances, pray that this appeal may also be dismissed recording the fact that the parties have settled all their disputes. O.P. 208 of 2009, from an interim order, in which this appeal has been preferred, has also been dismissed as withdrawn, submits the counsel. In the joint petition for divorce filed under Section 13(B) all the terms of settlement have been incorporated. The parties shall seek appropriate further orders from the Family Court, it is submitted.