PURNIMA Vs. RAVICHANDRA BHANDARI

JUDGEMENT

(1.) MFA No.1932/2014 has been filed by the wife against the judgment and decree dtd. 25/1/2014 passed in M.C.No.66/2013, by which petition filed by the petitioner seeking dissolution of marriage under Sec. 13 of the Hindu Marriage Act, 1955 has been dismissed.

(2.) MFA No.3209/2017 has been filed by husband being aggrieved by the judgment and decree dtd. 10/3/2017 passed on a petition filed by the husband under Sec. 7(10) of the Guardians and Wards Act , 1890.

(3.) The parties have filed an application under Order 23 Rule 3 of Code of Civil Procedure . The terms of the compromise reads as under: