GURMEET SINGH Vs. SONI KAUR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Appellant being aggrieved by the dismissal of M.T.S. 296 of 2015 vide judgment dated 29.04.2017 passed by learned Family Court, Ranchi seeking decree of divorce, has preferred the instant appeal. Learned counsel for both the parties had earlier requested for exploring the possibility of amicable settlement of the marital dispute through mediation before adjudication on merits. Accordingly, by order dated 14.05.2018 parties were directed to appear before learned Member Secretary, JHALSA on 05.06.2018 where after learned Mediator, JHALSA was to undertake the exercise. Mediation has been successful, as per the report of Learned Mediator, JHALSA contained at FlagB bearing letter no. 1309 dated 30.06.2018. Parties have agreed to separate on certain terms and conditions, which have been reduced in writing and jointly signed by them on 29.06.2018. The terms of the settlement are also enclosed to the report of the learned Mediator.

(3.) Learned counsel for the appellant husband submits that appellant is required to make payment of Rs. 75,000/- in cash on September 28th, 2018 in the presence of learned Counsellor in the office of JHALSA and he has also agreed to return the belongings and household articles to the respondent wife which she had left in her in-laws house. It is also agreed that they would have no grievance with each other and are at liberty to lead their future life in their own way. They would also not make any claim against each other in future.