S S RAJESH Vs. NEETA

JUDGEMENT

(1.) This appeal is directed against an appeal granting a decree for divorce under Section 27(1)(d) of the Special Marriage Act on the application of the respondent/wife. When the matter came up for hearing, it is submitted that the parties have settled all their outstanding disputes. A joint statement is filed incorporating the terms of the settlement between the parties.

(2.) We have heard both counsel. Both counsel submit that the appeal may now be dismissed recording the fact that the appeal is not being pressed in view of the settlement as evidenced by the joint statement filed by the parties duly countersigned by their counsel. The learned counsel agree that the parties shall be taking necessary steps to get the stipulations in para.5 of the joint statement enforced. The stipulations in the joint statement are accepted. The appeal, we are satisfied, can be dismissed in terms of the joint statement filed by the parties. Mat.Appeal No.650 of 2010 2

(3.) In the result: