NIDHI SONI Vs. PAWAN KUMAR SONI

JUDGEMENT

(1.) Heard Shri Rama Kant Srivastava, learned counsel for the appellant and Shri Ravi Kant Shukla, learned counsel for the respondent.

(2.) By means of the present appeal, the appellant has challenged the judgment and decree dated 23. 01. 2015 passed by Principal Judge, Family Court, Bahraich in Regular Suit No. 48 of 2015 under Section 13 of Hindu Marriage Act, 1955.

(3.) Facts of the present case are that the appellant and the respondent solemnized the marriage with each other as per Hindu Rites and Rituals on 01. 12. 2014. After passing of their matrimonial life, the husband of the appellant/respondent demanded motorcycle from father-in-law, who did not fulfill the same, as a result of which, the respondent harass the appellant. Thereafter, the petition under Section 13 of the Hindu Marriage Act, 1955 was filed registered as Regular Suit No. 48 of 2015 in the Court of Principal Judge, Family Court, Bahraich. In the said matter, on 23. 01. 2015, the compromise deed was filed by the parties before the court below and on 23. 01. 2015, the court below on the said compromise, passed an order, which reads as under : . . . . [VARNACULAR TEXT OMITTED]. . . .