MAMTA SAHU Vs. KAMTA PRASAD SAHU

JUDGEMENT

(1.) Heard. The present appeal bearing FAM No. 62 of 2019 is by the wife against the judgment and decree dtd. 31/1/2019 by the learned Third Additional District Judge, Balodabazar wherein decree of divorce was granted in favour of the husband dissolving the marriage dtd. 29/4/2017.

(2.) During the pendency of the appeal parties have agreed to settle their dispute and the terms of compromise has been arrived at between the parties. Wife has filed an application for withdrawal of the present appeal thereby she consented for grant of divorce.

(3.) The husband has also filed an appeal bearing FA (MAT) No. 44 of 2020 against the judgment dtd. 20/12/2019 passed in Guardian and Ward Act by the learned Family Court whereby the custody of the child Pankaj Sahu @ Rishabh was sought for.