VINITI AGGARWAL Vs. SANDEEP AGGARWAL

JUDGEMENT

(1.) The Appellant impugns the Judgment dtd. 8/2/2022 whereby the petition filed by the Respondent-husband under Sec. 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955 has been allowed and a decree of divorce granted.

(2.) By order dtd. 2/6/2022, while issuing notice, this Court had directed that Respondent shall maintain status quo in relation to his marital status.

(3.) Parties thereafter attempted to resolve their disputes and differences with the intervention of friends and families. Parties have settled all their civil and criminal disputes and entered into a Settlement Agreement dtd. 12/10/2022, and a Supplementary Agreement dtd. 29/10/2022. In terms of the settlement, parties have unconditionally undertaken to withdraw all allegations and counter-allegations, both of civil and criminal nature, against each other.