XXXXXXXXXXXXXXXX Vs. XXXXXXXXXXXXXXXX

JUDGEMENT

(1.) Heard Mr.Mohammed Adnan, learned counsel appearing for the appellant. Perused the material available on record.

(2.) The present is a Family Court Appeal which has been filed assailing the order dtd. 4/9/2024 passed in I.A.No.660 of 2023 in F.C.O.P.No.492 of 2021 by the learned Principal Judge, Family Court-cum-XIII Additional Metropolitan Sessions Judge, Hyderabad (for short 'family court').

(3.) I.A.No.660 of 2023 was filed by the petitioner under Order XXIII Rule 3 read with Sec. 151 of C.P.C. seeking to pass a decree of divorce as per the agreed terms of settlement recorded by the mediator under Sec. 89 of C.P.C. which stood allowed vide order, dtd. 4/9/2024, which is now under challenge.