RAKESH KUMAR Vs. SAVITA RANI

JUDGEMENT

(1.) The parties have amicably resolved all their disputes under the guidance of the Court Appointed Mediator, Ms. N. Annapoorani.

(2.) That all the parties in the settlement undertake that henceforth they would not file any proceedings, civil and/or criminal or file any complaint or case against each other and/or against the family members, relatives of either parties with regard to their matrimonial alliance and the parties undertake to withdraw every complaint or case pending so far against each other as also against their respective family members and relatives, and that none of the parties shall take any coercive action against each other before and/or after the withdrawal of the cases.

(3.) That the parties shall also make a joint prayer that the present agreement be made a part of the orders passed by this Hon'ble Court.