SHAILENDRA KHADGATA Vs. SMT. HARSHA ALIAS KAVITA

JUDGEMENT

(1.) -Instant appeal has been preferred u/S 19 of the Family Court Act against the judgment & decree of the learned Family Court dated 2-9-2011 rejecting the application filed by the husband u/S 13 of the Hindu Marriage Act ("Act").

(2.) After notice of the present appeal came to be served we were of the view that there is full possibility, that the p ies may settle their matrimonial dispute through the process of mediation and both volunteered for mediation by consent the matter was sent for mediation and we may record appreciation that not even for the lawyers but the litigants as well voluntarily appeared before the Mediation Centre & amicably resolved their matrimonial dispute within themselves obviously with the intervention of the Mediator who worked as a Facilitator between the parties and that apart the lawyers appearing for their respective clients also used their good office to find out the modalities which could resolve their long ongoing matrimonial dispute.

(3.) It is informed to this Court that the parties have resolved their matrimonial dispute with their free consent on certain terms & that has been deduced in writing, duly signed by the parties & verified by their respective lawyers.