BEER SINGH RANA Vs. BEENA RANA

JUDGEMENT

(1.) Heard.

(2.) This appeal, preferred under Section 19 of Family Court Act, 1984, is directed against the judgment and order dated 07.09.2010, passed by Principal Judge Family Court, Dehradun, in Misc. Case No. 64 of 2005, whereby the application 3A moved by the Appellant/Petitioner under Order 23 Rule 3 of Code of Code of Civil Procedure 1908 (for short CPC), (in suit No. 129 of 2005) is rejected.

(3.) Brief facts of the case, are that, admittedly Appellant/Petitioner Beer Sing Rana filed a suit for divorce by moving a petition under Section 13 of Hindu Marriage Act, 1955, which was registered as suit No. 129 of 2005. From the perusal of the record it is clear that parties to matrimony filed a compromise paper 11-A before the trial court, which was verified on 31.03.2005, in the presence of parties and their counsel namely Shri A.K. Jain, Advocate present for the Petitioner, and Shri Arun Himani, Advocate, present for the Respondent.