G. M. SAMTANI Vs. POOJA SAMTANI

JUDGEMENT

(1.) The appellant, Mr. Girish M. Samtani, and Ms. Pooja Samtani, the respondent are present before this Court. Mr. Girish M. Samtani has produced his Aadhar Card in order to establish his identity before this Court. He has also been identified by his counsel. On the other hand, Ms. Pooja Samtani has not produced any identification document. However, she has been identified by her counsel present before this Court.

(2.) The appellant has challenged the legality of the order dated 19-01-2016, passed by the Senior Civil Judge at Siddipet, whereby the learned Family Court had dismissed the petition filed by the appellant.

(3.) However, during the pendency of the present appeal, the parties have settled the dispute outside the Court. They have filed a Memorandum of Compromise along with I.A.No. 1 of 2019. The terms of the compromise are as under: