DEVANAND UPADHYAY Vs. MEENA UPADHYAY

JUDGEMENT

(1.) Appellant Shri Devanand Upadhyay and respondent Smt. Meena Upadhyay is present in person.

(2.) In this appeal under Section 19 of the Family Courts Act challenge is made to a judgment dated 07.02.2015 passed by the learned Principal Judge, Family Court rejecting an application filed under Section 13(1) r/w Section(1 - A)(1 -B) of Hindu Marriage Act seeking dissolution of marriage. During the course of pendency of the matter the dispute was referred for mediation. Mediation proceedings were held before the mediator Dr. Samta Jain and the report has been submitted by the mediator on 16.12.2015. In the mediation held, as per the report dated 16.12.2015 parties have decided to dissolve the marriage, live separately and have agreed to settle their dispute in the following manner: - 16 -12 -2015

(3.) During the course of hearing today, the appellant Shri Devanand Upadhyay has handed over to the respondent a Banker's cheque drawn on Union Bank of India, Teri Branch, Neemkheda bearing No.648809 -31 of Rs. 9,00,000/ - (Rs. Nine Lac Only) drawn in the name of Smt. Meena Tiwari (Nee Meena Upadhyay) who accepts the same. In view of the settlement now entered into between the parties, which is found to be reasonable, we allow this appeal. The marriage between the parties stands dissolved and a decree in terms of the settlement as indicated hereinabove be passed.