Minakashi Rathor vs Chandra Deep Singh Rathor

Alok Kumar Verma, J

The respondent-plantiff had filed a Suit No. 61 of 2016, “Chandra Deep Singh Rathor vs. Smt. Minakashi Rathor”, under Section 13 (1) (i-a) of the Hindu Marriage Act, 1955. The said suit was decreed and by the judgment and decree dated 25.06.2019 of the trial court, the marriage solemnized on 19.05.2015 between the parties was dissolved.

Against the said judgment and decree dated 25.06.2019, the appellant had filed a Civil Appeal No. 01 of 2019, “Smt. Minakashi Rathor vs. Chandra Deep Singh Rathor”. The said Appeal has been dismissed on 19.02.2020.

Heard Mr. S.K. Poshi, learned Senior Advocate assisted by Mr. Ashutosh Posti, learned counsel for the appellant and Mr. Sachin Kumar Sharma, learned counsel holding brief of Mr. Ganesh Kandpal, learned counsel for the respondent.

Learned counsel for both the parties submitted that during the pendency of the present Second Appeal, parties have entered into a compromise, and, they have amicably settled their disputes by executing a written compromise dated 03.10.2022.

The said compromise dated 03.10.2022 has been filed along with an Application (IA No. 4511 of 2022) and an affidavit of Mr. Chandra Deep Singh Rathor, the respondent.

The said Application (IA No. 4511 of 2022) is taken on record.

Learned counsel for both the parties submitted that the said compromise has been executed by the parties with their free will and without any pressure.

Learned counsel for both the parties requested to decide the present Second Appeal in the terms of the aforesaid compromise dated 03.10.2022, executed between the parties.

The present Second Appeal is being decided in terms of the said compromise dated 03.10.2022.

The said Application (IA No. 4511 of 2022), the affidavit of Mr. Chandra Deep Singh Rathor, the respondent, and, the said compromise dated 03.10.2022 will be part of the decree of this present Second Appeal.