Govind Mathur, J. - (1.) By the judgment dated 18.6.2014 the learned Family Court, Udaipur dismissed the application preferred under Section 13 of the Hindu Marriage Act, 1955 preferred by appellant-wife of the respondent.
(2.) The appeal being barred by limitation from 61 days, a notice of the application preferred under Section 5 of the Limitation Act was issued on 18.8.2015. On 28.8.2015 the delay in filing the appeal was condoned and the matter was referred for mediation. The Mediator appointed has submitted his report, contents of which reads as under:- "Both the parties have agreed to settle their dispute through mediation. The parties have reached to the following consensus:- (A) That they are living separately for a period of about 8 years or more, so they have obtain to attain the decree of divorce by the Hon'ble Court. (B) That the girl child born out of their wedlock is presently living with the appellant wife. She shall remain in the guardianship and custody of the mother only. The respondent father shall not claim the custody and guardianship of the daughter. (C) That the appellant wife will not seek any maintenance or alimony under any provision of law from the respondent husband."
(3.) Learned counsels appearing before us candidly submits that the parties are ready and willing to accept the agreement arrived at between them before the Mediator.;