SANJAY GUPTA Vs. ARTI GUPTA

JUDGEMENT

(1.) Appellant Sanjay Gupta as well as respondent Smt. Arti Gupta are also present in person identified by their respective counsel.

(2.) In compliance of the order dt.15.09.2015, Shri D.P.S.Bhadoriya, Advocate was appointed as Mediator by the Principal Registrar to hold the mediation proceeding between the appellant and the respondent. After holding such proceeding, aforesaid mediator has filed his mediation report on 18.01.2016. Office is directed to keep the original report with original File while a photo copy of the same be kept in second set of the appeal. According to such mediation report, the settlement had taken place between the parties and thereby they decided to reside separately by maintaining the impugned decree of divorce on certain terms and conditions enumerated in the mediation report. Such mediation reports are signed by the parties as well as the advocate of the respondent. In continuation of the aforesaid mediation report, in consonance of the terms of the mediation report, the parties have filed an application of compromise in the registry today as I.A.No.842/2016.

(3.) Before proceeding further, we would like to mention here that out of the wedlock of the appellant and the respondent they were blessed by a son namely Sanchit Gupta, at present who's age is five years and four months. His date of birth was shown by both the parties as 19.09.2019. Such child namely Sanchit Gupta has come with his mother, the respondent, who is residing with her parental family at Gwalior. As submitted by the appellant, he has come from Durg to compromise the matter in accordance with the terms of the mediation report and aforesaid I.A.