NAINA SINGH Vs. AVINASH KUMAR SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is the wife while the respondent is the husband. During the pendency of this appeal, the parties have arrived at a settlement crystallized as Settlement Agreement dtd. 17/5/2022, which is placed on record. We have perused the terms of the Settlement Agreement and are satisfied that the said terms are lawful.

(3.) Learned counsel for the respective parties submitted that since the ex-parte divorce was already granted, the appellant would no longer assail the same as she has accepted the said dissolution of marriage.