SALEM LALTHANPARI Vs. LALHMAHRUAIZELA

JUDGEMENT

(1.) The appellant has appeared in person along with her counsel Mr. Joseph L. Renthlei. The respondent has also appeared in person along with the learned Amicus Curiae Mr. K. Laldinliana.

(2.) The parties submit that the present appeal can be disposed of in terms of the settlement made before the Lok Adalat on 13.09.2018 and necessary modification of the impugned Judgment & Order dated 30.10.2015, passed by the Court of the Senior Civil Judge, Lunglei in HC Case No. 84/2011 may be made.

(3.) I have heard the learned counsels for the parties.