PREETI SINGH Vs. SANDEEP SINGH

JUDGEMENT

(1.) Petition under Section 13(B)(1) and (2), of the Hindu Marriage Act, 1956 for a decree of divorce by mutual consent duly signed by both the parties is taken on record.

(2.) As per the directions of this Court by order dated October 21, 1994, the parties have filed the petition for mutual divorce. In terms of the order, the marriage of the petitioner and the respondent stands dissolved and the divorce takes effect from today. In terms of the compromise all the proceedings instituted by either party in any Court or before any authority stand withdrawn and dismissed.

(3.) In terms of the order passed by this Court earlier, amount of Rs. 1.25 lakhs in addition to Rs. 30,000/- were deposited by the respondent in the name of daughter Approva. The said amount shall remain in the name of minor till she attains majority. The respondent has also paid Rs. 1.5 lakhs to the petitioner.