Trikala Manoj Kumar, S/O Pandari vs T Sumalatha W/O Manoj Kumar
2022 Latest Caselaw 6814 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                         AND
     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

            FAMILY COURT APPEAL No.29 of 2018

JUDGMENT: (Per Hon'ble Dr. Justice Shameem Akther)

      This appeal, under Section 19 of the Family Courts Act,

1984, is filed by the appellant/husband, aggrieved by the order

and decree, dated 14.11.2017, passed in F.C.O.P.No.7 of 2015

by the learned Judge, Family Court, at Secunderabad, whereby,

the subject F.C.O.P. filed by the appellant/husband, under

Section 13(1)(ia) and Section 26 of the Hindu Marriage Act,

1955, was dismissed without costs directing the appellant herein

to deposit amount not less than Rs.1,00,000/- within two

months in any nationalised bank in the name of female child

Ananya.     On such deposit, the respondent was directed to

produce the minor girl before the Court below on every second

Saturday and Sunday at 2:00PM. Interest accrued on such

deposit was ordered to be utilised by the respondent for the

welfare of the minor child Ananya. Such amount was ordered to

be kept in Fixed Deposit till the minor child attains majority.

2. Heard. Perused the record.

Dr.SA,J & NBK,J

3. The learned counsel for the appellant/husband would

submit that the subject matter of this appeal is settled by way of

mediation. The letter, dated 20.06.2022, addressed by the

Director (FAC), Mediation and Arbitration Centre, High Court for

the State of Telangana, along with the Mediator's Report, dated

20.06.2022, and Memorandum of Understanding, dated

12.02.2022, entered into between the parties, is placed before

this Court. In view of the same, no orders are required to be

passed in this appeal.

4. The said submissions and the letter, dated 20.06.2022,

addressed by the Director (FAC), Mediation and Arbitration

Centre, High Court for the State of Telangana, along with the

Mediator's Report, dated 20.06.2022, and the Memorandum of

Understanding, dated 12.02.2022, are taken on record.

5. Under these circumstances, all further proceedings in this

appeal are closed.

6. Accordingly, the Family Court Appeal is disposed of. The

Memorandum of Understanding, dated 12.02.2022, entered into

between the parties to the litigation, shall form part of the

decree.

Dr.SA,J & NBK,J

Miscellaneous petitions, if any, pending in this appeal,

shall stand closed. There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J Date: 15.12.2022 scs