MOHANAN VADAKKEPURATH Vs. K.P. OMANA KUMARI

JUDGEMENT

(1.) The prayer in the above revision petition is as follows:

(2.) It is submitted by learned Advocates appearing for both sides that the disputes between the parties in this case has been fully resolved through mediation proceedings concluded in the Mediation Centre attached to this Court. The Mediation Centre has also furnished the memorandum of mediation settlement agreement dated 05.11.2019 entered into between the parties. The learned Advocates appearing for both sides submit that this Court may record the terms and conditions in the mediation agreement and may order that the parties shall abide by the terms and conditions of the mediation settlement agreement and the order impugned in this revision petition will stand proceeded by the terms and conditions of the said mediation agreement. The memorandum of mediation settlement agreement dated 05.11.2019 entered into between the parties reads as follows :

(3.) Accordingly, the said terms and conditions of the said mediation agreement are recorded and it is ordered that the impugned order dated 18.03.2015 in M.C.No.216/2013 rendered by the Family Court, Ernakulam will stand superseded by the terms and conditions of the abovesaid mediation agreement and the parties shall be bound by the said terms and condition in the mediation agreement, etc.