SHIVKANTI TIWARI Vs. SUSHIL KUMAR TIWARI

JUDGEMENT

(1.) This Appeal under Section 28 of the Hindu Marriage Act, 1955 (for short the Act ), is directed against the judgment and decree dated 23.07.2019 passed by Fourth Additional District Judge, Jabalpur in R.C.S. (H.M.) No.200/2014; whereby, a suit filed by the respondent-husband for divorce under Section 13(1)(ia) and (ib) of the Act on the ground of cruelty and desertion has been decreed and the marriage solemnized between the parties on 05.02.1997 has been dissolved.

(2.) During pendency of the appeal, the matter was referred to the Mediation and successfully mediated by the learned Mediator. The appellant has agreed not to contest the decree of divorce while the respondent has agreed to pay maintenance of Rs.5,500/- per month to the appellant-wife.

(3.) Both the learned counsel appearing before this Court have consented to pass a decree according to the consensus arrived at between the parties. The consensus recorded by the learned Mediator reads as under: