AVINASH CHAND SHARMA Vs. TARUN BALA SHARMA

JUDGEMENT

(1.) The parties have entered into a compromise. They have presented a written application setting-forth the terms of compromise.

(2.) . Mr. Basaria. counsel for the wife, says that the appeal of the husband may be allowed a decree for divorce may be passed. For the prooosition that decree for divorce can be passed in these circumstances he has brought to my attention a judgment of the Punjab High Court in Daveder Singh v. LavleenKaur, 1982 All India Hindu Law Reporter 135.

(3.) . In view of the compromise and the pronouncements referred to in the said decision of the Punjab High Court, I allow the appeal and grant a decree of divorce on the basis of the compromise deed Ex. A-1 which shall form part of the decree. The parties will be bound by the terms of the compromise.