SHASHANK JAISWAL Vs. NEELAM JAISWAL

JUDGEMENT

(1.) HEARD .

(2.) THE appellant has filed this appeal against the order dated 13-8-2010 passed in Civil Suit No. 88-A/2009 by the learned Family Judge, Family Court, Bilaspur dismissing application filed by the appellant under Section 13 of the Hindu Marriage Act, 1955 seeking decree of dissolution of marriage.

(3.) DURING pendency of this appeal, both the parties were summoned in person and reconciliation proceedings were held. During reconciliation proceedings, the appellant has filed his undertaking/consent to the effect that he wants to start his married life de novo with the respondent and would make all endevour to keep the respondent happy during her stay with him and for that, he has also taken a house on rent. The respondent, after perusing the undertaking/consent of the appellant, has consented to go with the appellant.