KURIAN, J. - (1.) Leave granted.
(2.) Both the parties, who are well educated and professionally qualified, are before this Court today with matrimonial disputes, which started in the year 2009.
(3.) Thanks to the intervention of Mr. R. Basant, learned senior counsel, and the intervention of the court, the parties have agreed to an amicable settlement of the disputes. They have filed a Joint Statement dated 07.09.2017 in the court today, which is taken on record. The said Joint Statement shall form part of this Judgment.;