K P SUDHEER Vs. KRISHNAKUMARI

JUDGEMENT

(1.) THIS judgment must be read in continuation of the earlier orders passed by us resting with the order dated 7/12/10.

(2.) PARTIES had settled their disputes.They had agreed to and have already filed a petition under Sec.13B of the Hindu Marriage Act. We are informed that the terms of the settlement have been incorporated in the joint petition filed for dissolution of marriage by mutual consent under Sec.13B of the Hindu Marriage Act. We are satisfied, in these circumstances, that no further orders are necessary in this writ petition.