AFROZ JAHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Transfer Petition had initially been filed by the wife Afroz Jahan, seeking the transfer of several cases pending in the State of Bihar inter-se the parties or their relatives from Bihar to the Union Territory of Chandigarh. During the course of the litigation, the parties have compromised their disputes as evidenced from the agreement Annexure P.19 dated 15th January 2008 and it has been agreed, inter-alia, that the cases filed by the parties against each other or each other's relatives shall be withdrawn or quashed as the case may be. Details of the case have been mentioned in the aforesaid document and they are as under:

(2.) Case filed by Afroz Jahan, the petitioner-wife: