SERVPAL SINGH Vs. MANPREET KAUR

JUDGEMENT

(1.) Appellant has impugned the order dtd. 20/12/2021, whereby the petition filed by the appellant for dissolution of marriage under Sec. 13(1)(ia) (ib) of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act) has been dismissed.

(2.) Parties have settled their disputes and entered into the Memorandum of Understanding (MoU) dtd. 9/11/2022. Parties who are present in person confirm that they have settled their disputes and have executed the MoU.

(3.) Parties have agreed to dissolve their marriage by way of mutual consent. Appellant/husband has agreed to pay a total sum of Rs.3,50,000.00 along with return of certain articles to the respondent in full and final settlement of all her, past, present and future, claim towards maintenance and permanent alimony. Certain articles are also agreed to be returned. A receipt of return of articles is annexed with the application.