M. AUGUSTIN Vs. S. DAISY JANET

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the order dtd. 30/6/2025 made in I.A.No.3 of 2023 in IDOP.No.305 of 2022 on the file of the Family Court, Kanyakumari at Nagercoil.

(2.) The learned counsel for the petitioner would submit that the petitioner is ready to compromise with the respondent. Thus, the learned counsel for the petitioner would submit that the matter may be referred to the District Mediation Centre, Kanyakumari, considering the fact that the dispute is between the husband and wife and there are fair chances of settlement through mediation.

(3.) The learned counsel for the respondent has no objection for referring the matter to mediation.