Smt. Lokirevu Narmada, vs Lokirevu Thirupathi Reddy,
2022 Latest Caselaw 5092 Tel

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

            FAMILY COURT APPEAL No.68 OF 2019

JUDGMENT: (Per the Hon'ble Dr.SA,J)

       This appeal, under Section 19(1) of Family Courts Act,

1984, is filed by the appellant/respondent/wife, challenging

the order and decree dated 14.09.2018 passed in

F.C.O.P.No.6 of 2017 by the learned Judge, Family Court-

cum-VIII Additional Sessions Judge, Mahabubnagar, wherein

the subject F.C.O.P filed by the respondent/petitioner/

husband under Section 13(1)(ia)(ib) of Hindu Marriage Act,

1955 seeking divorce, was allowed with certain conditions.

2. Heard both sides and perused the record.

3. This Court vide order dated 21.04.2022 passed the

following order:

"Heard. Perused the record.

There is an element of settlement present in this matter. Therefore, this matter stands referred to mediation Centre. Both the parties are directed to be present before the Mediation Centre of the High Court of Telangana, for settlement.

The Registry is directed to transmit the entire case record to the Mediation Centre of the High Court of Telangana, for settlement, in accordance with law.

For filing report, post on 29.07.2022."

4. Pursuant to the aforesaid order, the report dated

27.09.2022 of the Mediator, Mediation and Arbitration Centre,

High Court for the State of Telangana, along with the

memorandum of settlement dated 27.09.2022 executed by

both the parties, are placed before this Court. The mediator

report dated 27.09.2022 reveals that the mediation was

successful. By way of memorandum of settlement dated

27.09.2022, both the parties have compromised and resolved

their disputes and came to a final settlement on certain terms

and conditions. In condition No.6 of the said memorandum of

settlement, it is mentioned that the appellant had confirmed

the decree of divorce dated 14.09.2018 granted by the lower

Court in F.C.O.P.No.6 of 2017.

5. In view of the above circumstances, in terms of the

report dated 27.09.2022 of the Mediator, Mediation and

Arbitration Centre, High Court for the State of Telangana and

the memorandum of settlement dated 27.09.2022 executed

by both the parties, all further proceedings in this appeal are

closed.

6. Accordingly, this appeal is disposed of.

Miscellaneous petitions, if any, pending in this appeal

shall stand closed. No costs.

______________________ Dr. SHAMEEM AKTHER, J

______________________ NAGESH BHEEMPAKA, J Date: 13.10.2022 scs