VIJAY KAPOOR Vs. ANJU KAPOOR

JUDGEMENT

(1.) Leave granted.

(2.) The parties have been before this Court ever since March, 2016. It has a chequered history of matrimonial dispute between the appellant and the respondent. Thanks to the intervention of the sister of the appellant, Ms. Ritu Batta, the disputes have been settled between the parties amicably. They have also produced before this Court a Memo of Settlement dated 25.08.2017, duly signed by the parties and their respective counsel. The same is taken on record and it shall form part of this judgment. The parties have also handed over in Court an application for divorce by mutual consent under Section 13B of the Hindu Marriage Act.

(3.) Having regard to the prolonged litigation between the parties and long separation, spanning over a period of around 12 years, we are of the view it is in the interest of the respective families to give a quietus to the agony.