CHARANJEET KAUR Vs. AMINDER PAL SINGH

JUDGEMENT

(1.) These two first appeals arise out of the judgment and decree dtd. 20/12/2014 passed by the learned Principal Judge, Family Court, Dehradun in O.S. No.314 of 2008.

(2.) First Appeal No. 4 of 2015 has been filed for setting aside the judgment dtd. 20/12/2014, whereby the petition of the appellant/wife seeking restitution of conjugal rights under Sec. 9 of the Hindu Marriage Act, 1955 has been dismissed, whereas First Appeal No. 5 of 2015 has been filed by the appellant/wife against the judgment and decree dtd. 20/12/2014, whereby the court below has decreed the counterclaim filed by the respondent/husband and the marriage between the parties has been dissolved.

(3.) Meanwhile, during the pendency of these appeals, this Court was informed by the learned counsels for the parties that a settlement can be made and subsequently the matter was referred to the Registrar (Judicial) by this Court on 9/5/2019, where the parties have entered into a settlement which has been reduced to writing. The compromise deed reads as under:-