J Narasimha vs J Vanaja
2022 Latest Caselaw 6817 Tel

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

           FAMILY COURT APPEAL No.172 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/father, aggrieved by the order

and decree, dated 15.12.2017, passed in O.P.No.87 of 2013 by

the learned Judge, Family Court, at Hyderabad, whereby, the

subject O.P. filed by the respondent/daughter, under Section

20(3) of the Hindu Adoptions and Maintenance Act, 1956 r/w

Section 7 of the Family Courts Act, seeking maintenance at the

rate of Rs.8,000/- per month till her marriage and also arrears

of maintenance of Rs.1,28,000/-, was allowed in part with

proportionate costs directing the appellant/father to pay a sum

of Rs.6,000/- per month to the respondent/daughter towards

maintenance allowance from the date of the petition till she is

married or till she is able to maintain herself. The appellant/

father was directed to pay the arrears within three months from

the date of impugned order. Rest of the claim of the

respondent/daughter seeking arrears of maintenance of

Rs.1,28,000/- was disallowed.

Dr.SA,J & NBK,J

2. Heard both sides and perused the record.

3. The learned counsel for the appellant/father would submit

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

mediation. The letter, dated 17.06.2022, addressed by the

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

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

17.06.2022, and Memorandum of Understanding, dated

17.06.2022, 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 17.06.2022,

addressed by the Director (FAC), Mediation and Arbitration

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

Mediator's Report, dated 17.06.2022, and the Memorandum of

Understanding, dated 17.06.2022, 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 17.06.2022, 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