MANJU DEVI Vs. ROSHAN LAL

JUDGEMENT

(1.) The Defendant-Appellant, Smt. Manju Devi and the Plaintiff-Respondent, Shri Roshan Lal are present in the Court today.

(2.) Plaintiff-Respondent, Roshan Lal had filed a Matrimonial Petition No.41 of 2006 for grant of a decree of divorce uner Section 13 of Hindu Marriagae Act against the Defendant-Appellant, Smt. Manju Devi his wife on the ground of cruelity and desertion. The plaint allegations were denied by the wife, Defendant-Appellant. On the basis of the pleadings of the parties and the evidence adduced, the Additional Sessions Judge Court No.1, Fatehpur accepted the case of cruelity and decreed the suit for divorce by order dated 8.9.2009.

(3.) It appears that after the divorce decree was granted, good sence prevailed between the husband and wife and they have started living together w.e.f. 27.3.2010. They have also filed an agreement ' 'Anubandh Patra' on affidavit along with First Appeal with their joint photograph. In this Anubandh Patra they have attested that they now want to live together and all the cases Civil and Criminal pending in the courts below between them shall be withdrawn so that they can peacefully live together.