AI Structured Summary
Not yet generated for this judgment
Judgment
This petition is filed by the petitioner/husband assailing the judgment dated 24.06.2025 passed in Crl.Misc.No.283/2024 by the learned I Additional Principal Judge, Family Court, Hubballi.
Learned counsel for the petitioner is present. The petitioner/husband and the respondent/wife are also physically present before the Court.
During the pendency of this petition, the matter was referred to the Mediation, for exploring the possibility of settlement. Accordingly, the report has been received from the Mediation Centre along with the mediation agreement entered into between the parties.
As per the terms of the mediation agreement, the petitioner/husband and the respondent/wife have amicably resolved their dispute and settled the matter. Thereby, they have agreed to live together along with their son peacefully and happily. The parties have also agreed to withdraw MFA Nos.101799/2024 and MFA No.104223/2025.
The mediation agreement executed by the parties has been read over and explained to them in the open Court. The petitioner and the respondent have stated before the Court that they have understood the terms and conditions of the agreement and have voluntarily agreed to the same. Further stated that voluntarily they have entered the compromise, without any force, coercion, undue influence or misrepresentation. They have affixed their signatures to the mediation agreement.
The parties submit that, they have no objection for disposing of the present petition in terms of the mediation agreement. The statements made by the parties are taken on record.
In view of the settlement arrived at between the parties before the Mediation Centre, nothing further survives for consideration in the present petition. The settlement arrived at between the parties deserves to be accepted.
Accordingly, the petition is disposed of in terms of the mediation agreement.
The mediation agreement entered into between the parties shall form part and parcel of this judgment.
The parties shall abide by the terms and conditions of the mediation agreement in letter and spirit.
In view of the settlement, and in terms of mediation agreement, MFA Nos.101799/2024 and 104223/2025 shall be withdrawn by the respective parties. Accordingly, this Court proceeds to pass the following:
ORDER
The petition is disposed of as settled, in terms of the mediation agreement entered into between the petitioner and the respondent.
The mediation agreement shall form a part and parcel of this judgment.
The parties shall abide by the terms of the mediation agreement.
Ordered accordingly.