NARESH CHANDER SATI Vs. TINA SATI

JUDGEMENT

(1.) Mr. Naresh Chander Sati, the appellant, is present before this Court. Mrs. Tina Sati, the respondent, has joined this Court through video conference. The appellant has submitted his Canadian Passport in order to establish his identity. The respondent has been identified by her learned counsel.

(2.) The appellant has challenged the judgment and decree dtd. 19/5/2016 passed by the learned Family Judge, in OS No. 315 of 2005, "Shri Naresh Chander Sati v. Smt. Tina", whereby the learned Family Court has dismissed the divorce petition filed by the appellant.

(3.) However, during the pendency of the present appeal, the parties have entered into a compromise and have mutually agreed to divorce each other. Therefore, they have filed a copy of the final settlement between them, and have also filed an application under Sec. 13-B of the Hindu Marriage Act. The terms of the compromise are as under :-