S N KOTEESWARAN Vs. M NANDINI

JUDGEMENT

(1.) Earlier the matter was referred to the Mediation and Conciliation Centre with the consent of the parties.

(2.) Before the Mediation and Conciliation Centre, the parties have arrived at settlement, dated 08.06.2018 which are as follows:-

(3.) On the same day, the respondent/wife has filed an affidavit stating that she is willing to give consent for divorce and to allow the same. There is yet another joint memo filed on 08.06.2018 which is as follows:-