SONU KUNJAMMA VARGHESE Vs. BINCEN VARGHESE

JUDGEMENT

(1.) REPORT of the Mediator is received. The parties have settled their disputes. The terms of settlement have been reduced to writing and mediation settlement dated 08.11.2010 duly signed by the spouses and countersigned by their counsel is produced. The learned counsel for the petitioner submits that in view of the settlement between the parties, no further relief need be granted in this appeal. The parties shall abide by the terms of the agreement.

(2.) THIS Writ Petition is, in these circumstances, dismissed. The Memorandum of Mediation Settlement dt.08.11.2010 shall be annexed to this judgment.