RAGINI BALAJI Vs. RAJA

JUDGEMENT

(1.) Revision has been filed seeking a direction to advance the hearing in H. M. O. P. No. 438 of 2019, pending on the file of the learned Subordinate Judge, Tambaram.

(2.) The petitioner/wife has filed the said petition for divorce. Since the matter has been adjourned to a very long date, revision has been filed seeking to advance the hearing. Pending revision, the matter was referred to Mediation.

(3.) Now, it is informed that the matter has been settled in the Mediation and the parties have filed the Settlement Agreement dated 18. 12. 2019, which reads as under: