NITUSINGH SHARUNJAYSINGH Vs. SHARUNJAYSINGH DINANTHSINGH KASHATRIYA

JUDGEMENT

(1.) Being aggrieved by the judgment and order dtd. 20/2/2020 passed by learned Judge, Family Court No.6, Ahmedabad, in Family Suit No.2123 of 2017, dismissing the Family suit, the appellant-wife has filed captioned First Appeal assailing said judgment. By order dtd. 6/4/2023, this Court had referred the matter to the mediation center, and after hearing the respective parties i.e. husband and wife, the Mediator in his report dtd. 1/5/2023 has recorded that mediation is successful in view of the settlement arrived at between both the parties and the parties have tendered the Notarized Memorandum of Understanding dtd. 29/4/2023.

(2.) We have perused Memorandum of Understanding dtd. 29/4/2023. The same is ordered to be taken on record along with order of the Mediator. In the Memorandum of Understanding dtd. 29/4/2023, it is recorded as under:-

(3.) Thus, both the parties have agreed to settle all the disputes between them by agreeing for dissolution of marriage between them as per the terms mentioned in the Memorandum of Understanding.