BHUPENDER SINGH Vs. REEMA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is before this Court aggrieved by the judgment of the High Court whereby the decree of divorce granted by the Trial Court was reversed. The Trial Court granted decree of divorce on the ground of cruelty.

(3.) When the matter came up before this Court, having regard to the background of the litigations between the parties, we directed the parties to be present before this Court. We also had the assistance of Ms. Reena Singh, learned counsel. The parties have finally settled their disputes amicably. It is agreed between the parties that the entire disputes can be given a quietus. As part of the settlement, the appellant/husband has handed over a Demand Draft for a sum of Rs.8,00,000/- (Rupees Eight Lacs only) to the respondent/wife, which has been duly acknowledged by the respondent/wife.