- (1.)HEARD learned Counsel for the parties. This Court vide order dated 7th April, 2014 had sent the matter for mediation. The learned Mediator has mediated and recorded a settlement between the parties. The said Settlement Agreement reads as follows: SETTLEMENT AGREEMENT This Settlement Agreement is entered into between Ms. Davinder Kaur, W/o. Mr. Harvinder Singh, D/o. Mr. Jagir Singh, R/o. 134, Ram Gali, Harjinder Nagar, Kanpur -208007, Uttar Pradesh and Mr. Harvinder Singh, S/o. Mr. Jai Singh Sondh, R/o. A -2/133, Sector -11, Rohini, Delhi -110085, The marriage between the Petitioner and Respondent was solemnized as per Hindu rites and customs on 20.02.2010 at Rohini, Delhi and from the wedlock a male child namely Anhad Singh Sondh was born on 13.06.2011. Both the parties resided together as husband and wife till 22.10.2012 and thereafter disputes and differences had arisen between the parties hereto and petition and cross petitions have been filed by both the parties and consequently a T.P.(C) No. 20 of 2014 was filed before this Hon'ble Court by the Petitioner Ms. Davinder Kaur.
(2.)THIS matter was referred to mediation by the Hon'ble Court vide Order dated 07.04.2014.
(3.)BOTH the parties have agreed that Mr. Manoj Kumar Jain, Advocate would act as a Mediator in the matter.
Mediation sessions, both joint and private, were held with the parties and their Counsel on 08.05.2014 and today i.e. 12.07.2014.