DR. BENOY IDICULA BABU REP BY P.O.A HOLDER P.I BABU & ORS. ETC. Vs. DR. NISHA SAIRA BENOY & ANR. ETC.
LAWS(SC)-2018-11-115
SUPREME COURT OF INDIA
Decided on
November 22,2018
Dr. Benoy Idicula Babu Rep By P.O.A Holder P.I Babu And Ors. Etc.
Appellant
VERSUS
Dr. Nisha Saira Benoy And Anr. Etc.
Respondents
JUDGEMENT
KURIAN JOSEPH,J. -
(1.) Leave granted.
(2.) This is a case where this court successfully experimented a new method of settlement, namely, court assisted mediation and conciliation.
(3.) The appellant(s) approached this Court aggrieved by the order dated 29.3.2017 of the High Court of Kerala at Ernakulam in Matrimonial Appeal Nos.737, 955 and 956 of 2015.;
(2.) This is a case where this court successfully experimented a new method of settlement, namely, court assisted mediation and conciliation.
(3.) The appellant(s) approached this Court aggrieved by the order dated 29.3.2017 of the High Court of Kerala at Ernakulam in Matrimonial Appeal Nos.737, 955 and 956 of 2015.;
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