JUGAL KIRTIKUMAR VYAS Vs. SNEHALBEN JASHVANTLAL RAVAL

JUDGEMENT

(1.) This appeal, filed by the appellant husband- original plaintiff under Sec. 19 of the Hindu Marriage Act, 1955, arises from the judgment and decree passed by the Principal Judge, Family Court, Palanpur- Banaskantha in Family Suit No.2 of 2016 dtd. 11/1/2019, whereby the suit for dissolution of marriage under Sec. 13 of the Hindu Marriage Act is rejected.

(2.) This Court has, on 24/8/2022, passed the following order:

(3.) Today, when the matter came up for hearing, learned advocates for the parties pointed out that the modalities were worked out before the Gujarat High Court Mediation Centre and the same is already on record. The terms and conditions of Memorandum of Understanding arrived at between the parties in the presence of learned Mediator and their respective advocates, read as under: