M Sruthi vs M Manmith Manney
2021 Latest Caselaw 2035 Tel

Item No.17



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                          F.C.A.No.477 of 2018

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.

Pursuant to the parties being referred to mediation, a report has

been forwarded by the Secretary, High Court Legal Services

Committee, Telangana, under a cover of letter dated 03.07.2021,

enclosing thereby the Memorandum of Understanding recorded

between the parties of even date wherein, the parties have agreed to

reconcile all their disputes and reunite.

2. Both the parties have agreed that all the complaints lodged by

them against each other and their family members shall be withdrawn

and/or quashed and they shall cooperate with each other in this regard.

The parties have agreed to set up their matrimonial home at

Bangalore, not take any precipitate steps against each other in future

and live a peaceful matrimonial life. They request that the aforesaid

settlement be taken on record and the present appeal be disposed of.

3. We have perused the Memorandum of Understanding. In view

of the fact both the parties have arrived at the aforesaid settlement out

of their own freewill and volition and without any undue influence or

coercion from any quarter, the same is taken on record. The parties

shall remain bound by the terms and conditions thereof.

4. The present appeal is accordingly disposed of along with the

pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 07.07.2021 KTL