AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 270 wordsSanjay Kumar Dwivedi, J
The matter relates to Madhupur P.S. Case No.152 of 2018, corresponding to G.R. No.439 of 2018, pending in the Court of the learned A.C.J.M., Madhupur.
The prayer in the petition is made for transferring the said case from the Court of Madhupur to the Court of Dhanbad.
Vide order dated 04.04.2024, this matter was sent for mediation before the Member Secretary, JHALSA. Pursuant to that, mediation took place and the matter has been settled between the parties.
Learned counsel for the petitioners submits that there are other cases being Cr. Revision No.541 of 2021 and Cr.M.P. No.2169 of 2021, are pending before this Court and in view of the settlement, the petitioner will pay the amount in terms of the settlement at the time of withdrawal of those two cases.
Learned counsel for opposite party no.2, who is the wife, submits that in terms of the settlement, the petitioner is required to pay the amount in terms of the mode agreeing between the parties.
The mediation report is on the record, which suggests that mediation was successful and both the parties have decided to dissolve the marriage on payment of one time alimony to opposite party no.2 and the mode of payment is also agreed in the said settlement.
In view of the above, nothing survives in the present petition as the settlement has reached between the parties.
Accordingly, this petition is disposed of with liberty to both the sides to abide by the terms and conditions of the said settlement.
Interim order, if any, is vacated.