SACHIN KALRA Vs. MEENAKSHI

JUDGEMENT

(1.) Both the parties have filed their respective affidavits today in the Court. They shall be taken on record.

(2.) Both the appellant, Mr. Sachin Kalra, and the respondent, Mrs. Meenakshi, are present before this Court. They have submitted their Adhar Cards in order to establish their identity. They have also been identified by their respective counsel. According to both the both the parties, they got married on 6/7/2011 according to the Hindu rites and customs.

(3.) Both the parties are ad idem that during the pendency of the present Appeal, they have resolved their disputes, and have entered into a compromise.