USHA ANURAGI Vs. STATE OF U.P.

JUDGEMENT

(1.) We have tried our level best for the whole day, which has been a very fruitful time so as to bring two families again on good terms by sorting out their disputes. Marriage anniversary of the couple is on 25.1.2021 and it is decided amongst the parties and we are very happy to note that the girl with her some relatives would go to the boy's place at Kanpur on 25.1.2021. We are really happy that father of the girl has also agreed to this proposal.

(2.) Father-in-law, mother-in-law and other relatives would also see that a good cordial and warm atmosphere is created. We are observing this because the parties are away from each other for about two years. We have requested all the persons, who are present before us to bury the past and look forward to future.

(3.) The settlement, which we are having is more than a disposal for us as we feel that we have done real justice to the young couple and their parents.