CHETANA Vs. TUSHAR

JUDGEMENT

(1.) Heard finally with the consent of learned Counsel for the parties.

(2.) This appeal has been filed by the appellant-wife against the judgment and order dtd. 12/09/2017 passed by the Family Court No.3, Nagpur in Petition No.A-566/2014 by which the marriage between the parties was solemnized on 05/05/2013 is dissolved by decree of divorce from 12/09/2017.

(3.) The marriage of the appellant and the respondent was solemnized on 05/05/2013 at Nagpur. After the marriage, dispute arose between the husband and wife, therefore, the respondent-husband had filed petition for divorce on the ground of cruelty. Said judgment and order is challenged before this Court by filing this appeal. During the pendency of the appeal considering there is an element of settlement by order dtd. 24/07/2019, the matter was referred for mediation. The parties have settled their dispute before the Mediator and agreed to dissolve their marriage by obtaining decree of divorce by mutual consent. The settlement agreement is filed on record. The consent terms are reproduced for the reference :