MST. FAZI Vs. MOHMMAD YOUSUF KUMAR AND OTHERS

JUDGEMENT

(1.) J. A. Kawoosa, was appointed as Amicus in the instant appeal by an order dated 3rd October 2018, to conduct mediation between the parties in the matter along with Ms. Veena Ralli, Organising Secretary, Delhi High Court, Mediation& Conciliation Centre, (who happened to be in Srinagar, along with other mediators in connection with a mediation workshop conducted by this Court).

(2.) With the efforts of these learned mediators, on the 4th& 5th October, 2018, it appears that the parties have arrived upon a settlement and the original Settlement Agreement dated 5th October 2018, setting out the terms of settlement arrived between the parties has been handed over to this Court. We have taken the same on record.

(3.) Mst. Fazi, the appellant and her brother Mohammad Yousuf Kumar, the respondent are present in person.