SANJIT DATTA Vs. KANIKA DEY (DATTA)

JUDGEMENT

(1.) It is seen that before the Mediator, the parties have amicably settled their disputes, as recorded in the terms and conditions of the settlement, which are reproduced as under:

(2.) Terms of settlement

(3.) We find the terms of settlement to be totally in the interest of justice and in accordance with law. There is no legal impediment in the implementation of the terms which are lawful and conveniently possible and permissible to fulfill. The dispute is interse the husband and wife. The trial court dismissed the petition for divorce filed by the husband. It appears that the parties have now decided to continue with the relationship of matrimony and reside on mutually agreed terms.