MAMTA GOYAL Vs. RAMGOPAL

JUDGEMENT

(1.) Slp (Crl.) No. 8139 of 2015 titled as "Mamta Goyal Vs. Ramgopal" is taken on record.

(2.) The appellant is before this Court, aggrieved by the order passed by the High Court of judicature at Jaipur dated 25.02.2011, whereby the appeal filed by the appellant herein, against the order dated 11.05.2007 passed by the District Judge, Dholpur, was dismissed, thereby confirming the dissolution of the marriage between the appellant and the respondent.

(3.) Today, both the parties are personally present in Court, assisted by their respective counsel. It is agreed before us by the parties and their respective counsel that by way of full and final settlement of all the claims due to the appellant, except the dispute with regard to Stridhan, which is the subject matter of Civil First Appeal No. 221 of 2014 pending before the High Court of judicature of Rajasthan at Jaipur, all other claims can be settled.