KULDEEP PANWAR Vs. SEEMA PANWAR

JUDGEMENT

(1.) The challenge in this appeal is made to the judgment and order dtd. 30/11/2019 passed in Original Suit No.219 of 2017, Kuldeep Panwar Vs. Smt. Seema Panwar, by the court of Judge, Family Court, Dehradun. By the impugned judgment, a petition seeking divorce by the appellant under Sec. 13 of the Hindu Marriage Act, 1955 has been dismissed.

(2.) Heard learned counsel for the parties and perused the file.

(3.) Learned counsel for the parties submit that the parties have already amicably settled the dispute on 13/9/2025 in the National Lok Adalat, terms whereof have also been reduced into writing and signed by both the parties.