SARTHAK SACHDEVA Vs. KARISHMA CHADHA

JUDGEMENT

(1.) These cross appeals both impugn order dtd. 25/8/2020, whereby the application under Sec. 24 of the Hindu Marriage Act, 1955 (hereinafter referred to as the 'Act') was disposed of by the Family Court.

(2.) This Court had prolonged interaction with the parties and their parents in chamber and after interaction, parties have been able to amicably resolve all their disputes.

(3.) Both parties have agreed to dissolve their marriage by way of mutual consent and a joint affidavit dtd. 23/1/2023 duly signed by the parties has been handed over in the Court. The same is taken on record.