Tikaram Baiswade And Ors Vs Sangeeta Baiswade And Ors

Chhattisgarh High Court 11 Sep 2018 FAM No. 18 Of 2018 (2018) 09 CHH CK 0188
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

FAM No. 18 Of 2018

Hon'ble Bench

Manindra Mohan Shrivastava, J; Gautam Chourdiya, J

Advocates

Ratnesh Agrawal, Vikrant Pillai

Final Decision

Disposed Of

Judgement Text

Translate:

Gautam Chourdiya, J

1. At the outset, learned counsel for the parties submits that the parties have entered into amicable settlement of all their disputes by executing

settlement agreement through process of mediation.

2. We have also perused the mediation report and the agreement of settlement between the parties. The agreement and deed of settlement shall form

part of the record.

3. In view of the submission, the impugned decree order is set aside and the respondent's application is disposed off in terms of settlement between

the parties.

4. A copy of settlement deed shall be attached along within this order.

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