HIMANI Vs. HARENDRA SINGH RAUTELA

JUDGEMENT

(1.) The parties are present in terms of our last order. We have interacted with them. They have stated that they have realized their respective shortcomings and mistakes, due to which matrimonial disputes arose between them, and both of them assure the Court that they shall try to improve their own conduct qua the other, so that they can live together as husband and wife, without unusual acrimony or disputes.

(2.) It goes without saying that some amount of wear and tear, in a marital relationship, is inevitable. However, fortunately, both parties have realized that they owe a responsibility to keep each other happy, and also to take care of their son jointly, who is now nine years old.

(3.) The respondent states that in the light of the settlement arrived at between the parties, there is no objection to the impugned judgment and decree being set aside. He states that the parties shall resume cohabitation after a week, as he needs to make certain arrangements.