MOHAMMED HUZAIFA Vs. SEHER FATHIMA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner, the learned Counsel for respondent no.1 and the learned HCGP.

(2.) Petitioner no.1 and respondent no.1 are husband and wife. They are present before the Court and are identified by their respective Counsels.

(3.) It is submitted by the learned Counsel for the parties that the parties have amicably settled the issue and the marriage has been dissolved in view of the Khula Nama executed by respondent no.1. That as per the terms of the said Khula Nama, the relationship between the husband and wife has come to an end.