PARTH BHAGWANBHAI PARMAR Vs. URVI

JUDGEMENT

(1.) By way of the present appeal, the appellant - husband has challenged the judgment and order dtd. 5/2/2020 passed by learned Principal Judge, Family Court, Bharuch in Hindu Marriage Petition No.6 of 2018 by which the learned Family Court has dismissed the said petition filed by the appellant under Sec. 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act') seeking decree of dissolution of marriage which was solemnized between the parties on 3/5/2013 as per Hindu Rites and rituals.

(2.) The appeal came to be admitted on 7/1/2021.

(3.) When the appeal is called out today for hearing, learned advocates appearing for the respective parties have stated that the matter was referred to mediation and ultimately, it was amicably settled and the parties have decided to file a petition under Sec. 13 (B) of the Act before the Family Court, Bharuch for divorce by mutual consent. Undertakings have also been filed by the parties before this Court which are taken on record. As per the said undertakings, both the parties have agreed that they will file necessary petition under Sec. 13 (B) of the Act before the Family Court, Bharuch for divorce by mutual consent. It is also stated in the said undertaking filed by the appellant - husband that he has also deposited Rs.9.00 Lacs before the Registry of this Court. Both the appellant as well as respondent have remained present before this Court today and they have been identified by their respective advocates.