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Judgment
7 paragraphs · 209 wordsRespondent has entered appearance on notice through vakalatnama.
Learned counsel for the parties propose that the matter may be referred for mediation at JHALSA so that amicable settlement of matrimonial dispute between the parties can be arrived at.
On consideration of the proposal of the parties which is in line with the aim and object of Family Courts’ Act, 1984, parties are directed to appear before the learned Member Secretary, JHALSA on 21.03.2022 at 10.30 a.m. He can also be approached on the following phone nos.
Cell No. 8986601912
Landline no. 0651-2482392
On their appearance, matter be placed before the learned Mediator, JHALSA for undertaking the exercise. Parties are expected to cooperate in mediation proceeding with an open mind and attend each of the sittings. Appellant shall pay a sum of Rs. 1,250/- towards incidental and travelling expenses to the Respondent on each date she attends the mediation, in presence of the learned Mediator, JHALSA. If the parties are able to arrive at an amicable settlement, terms and conditions thereof be reduced in writing under their joint signature and be submitted along with the report four weeks thereafter.
Let the matter be listed in the week of 02nd May 2022 along with the report.