BHAVANA Vs. DR. ABHISHEK

JUDGEMENT

(1.) By the impugned judgment ex parte decree of divorce under Section 13(1)(ia) of Hindu Marriage Act has been passed against the appellant. During pendency of the appeal the matter has been settled between the parties. In pursuance to the settlement, the respondent has handed over a demand draft of Rs. 8,00,000/ - (eight lakh) bearing cheque No. "007649" 411012050: 204616" 16 dated 11 th December 2015 drawn on Bank of Baroda Bhandarkar Road Pune in favour of appellant Bhavana Rathore.

(2.) Learned counsel for respondent has handed over the said cheque to Shri V.S. Chouhan, Advocate for appellant who accepted the aforesaid demand draft on behalf of appellant. The appellant has also filed an affidavit stating that she does not want to press this appeal. Paras 1 & 2 of the affidavit are relevant which read as under:

(3.) In view of the aforesaid, we dismiss the appeal in terms of the settlement arrived at between the parties. Decree be accordingly drawn.