MOHANAKUMAR M Vs. K RAMACHANDRAN

JUDGEMENT

(1.) THIS judgment must be read in continuation of the earlier orders passed by us resting with the order dated 10.12.2010.

(2.) TODAY when the case is called, the petitioner and his wife, the alleged detenue Deepa are present before Court. The 1st respondent, father of the alleged detenu, is also present. The petitioner, his wife and his father in law state before us that all disputes between the parties have been settled amicably. The parties are abiding by the conditions stipulated in the order dated 10.12.2010. They confirm that they stand by the stipulations in the said order. As the disputes have been harmoniously settled, all of them pray that insistence may not be made on filing of a fresh joint statement incorporating in detail all the terms of settlement. The petitioner, the alleged detenue and the 1st respondent reiterate and assert before us that they stand by the terms agreed to by them, which have been enumerated in detail in the order dated 10.12.2010.