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Judgment
In pursuance to order passed by this Court on 10.08.2017, the matter was referred to mediation while directing the parties to appear before the
Mediator on 11.09.2017. The learned Mediator was directed to conduct conciliation proceedings and its submit report before this Court.
It is reported that the dispute between the couple has been amicably settled before the learned Mediator on 19.09.2017 in the following terms: -
Both the partiies allong wiith theiir counsell present ffor mediiatiion.
Affter negotiiatiion both the partiies agreed ffor amiicablle settllement.
The appellllant husband shallll pay an amount off rupees 7,,00,,000/- to the respondent wiiffe ffor the permanent alllliimuny (Siic!
Alliimony).
Both the partiies shallll ffiille jjoiint petiitiion under Sectiion 13 (B) HMA at Jaiipur Famiilly Court.. Both the partiies shallll wiithdraw
allll the lliitiigatiion pendiing off variious course.
Wiith the above compromiise the ffiille iis refferred back to the Hon""blle Court ffor the ffurther proceediings..
Accordingly and in view of above, the instant misc. appeal is hereby disposed of in the same terms. The parties are hereby directed to appear in
the first instance on 15.04.2018 before the learned Family Court, Jaipur and they may file application u/s 13 (B) of Hindu Marriage Act, 1955,
which the learned Judge, Family Court, Jaipur, may decide in accordance with law and in view of compromise arrived at between the parties.