GAURAV PRUTHI Vs. PREETI PRUTHI

JUDGEMENT

(1.) By way of this appeal, the appellant has prayed for the following relief:

(2.) When this case was taken up for consideration on merit on 12.04.2019, keeping in view the controversy involved, the same was referred for mediation to make an endeavour to have the matter amicably settled between the parties, if possible.

(3.) During the course of mediation, the parties agreed to amicably settle the matter, as is borne out from the report of the learned Mediator. Pursuant thereto, when the matter was listed before the Court on 30.05.2019, the following order was passed: