(1.) FINALLY , the long pending dispute between the petitioner and the respondent with regard to the custody of the minor children as well as the other issues got resolved. The parties have entered into a memo of compromise dated 16th April, 2015, which reads as follows:
(2.) THIS Original Petition is disposed in terms of the memo of compromise dated 16th April, 2015 entered into between the petitioner and the respondent. No costs.