SHYAM SINGH Vs. KAMLA

JUDGEMENT

(1.) Though the matter has been placed for consideration of the application (IA No.15101/2011) as moved by the plaintiff respondent seeking modification of the interim order dated 14.01.2009 but, in this matter where the parties are closely related as aunt and nephew (Bhua Bhatija), the learned counsel for the parties expressed existence of elements of settlement and then, the communications were exchanged for such amicable settlement.

(2.) Today, both the parties i.e., the defendant-appellant (nephew) and the plaintiff-respondent (aunt) have appeared before the Court with their respective counsel and it appeared that a comprehensive settlement could be arrived at between the parties so as to take care of all their disputes including the present one and the other pending cases.

(3.) In view of the above, the parties were referred to the Mediation Centre and Mr. Manish Shishodia, one of the trained mediators, present in the Court was requested to act as Mediator.