NIMISHA BALDEV SHARMA Vs. BALDEV SATYANARAYAN SHARMA

JUDGEMENT

(1.) Questioning and challenging the judgment and decree passed by the learned Principal Judge, Family Court, Jamnagar in Family Suit No.115 of 2014, the appeal has been preferred by the appellant-wife. It appears that the parties have been litigating for a long time. The marriage has taken place on 16/2/2010, the bickering has resulted into various proceedings on civil and criminal sides, which eventually led to the filing of Family Suit No.115 of 2014 by the respondent-husband Baldev Satyanarayan Sharma and it resulted into the Court allowing the said suit under Sec. 13(1) (i-a)(i-b) of the Hindu Marriage Act, 1955 dissolving the marriage on the ground of cruelty and desertion by its judgment and decree dtd. 29/1/2022.

(2.) It appears that the parties have chosen to settle their dispute amicably pending this appeal. We also notice that the details of the settlement has been by way of an affidavit brought on the record by the respondent in his words, the same requires reproduction.

(3.) As the parties have based it on the deed of compromise entered into by and between the parties on 12/5/2022, notarized copy of which is also brought on the record. The respondent-huband has chosen to end this dispute by paying the permanent alimony to the tune of Rs.8,00,000.00(Rupees Eight Lakh Only) which has been given by way of the Demand Draft deposited in the account of the appellant- wife. All her belongings including the jewelries and personal belongings have been retained by her and there is no dispute in that regard. Parties have fully and finally settled the dispute without any aspect remaining untouched.