RAJESH KUMAR Vs. RITU KUMAR

JUDGEMENT

(1.) Parties along with their counsel are present. In this appeal under Sec. 19(1) of the Family Court Act has been filed against the judgment and decree dtd. 20/2/2020 passed by the family court, by which petition filed by the appellant seeking a decree of divorce has been dismissed.

(2.) During the pendency of the appeal, the parties have amicably settled the differences between themselves.

(3.) This court interacted with the parties who are present before this court who have stated that they have voluntarily entered in the compromise.