SARAT CHANDRA NATH Vs. BHARATI DEVI

JUDGEMENT

(1.) Heard Ms. N. Choudhury, learned counsel for the appellant/husband and Mr. J. Abbas, learned counsel appearing for the respondent/wife.

(2.) Shri Sarat Chandra Nath, the husband has preferred this appeal against judgment & decree dated 29.05.2019 rendered in F.C. (Civil) Case No.92/2015 (Shri Sarat Chandra Nath -Vs- Smti. Bharati Devi).

(3.) An additional affidavit sworn on 30.01.2020 has been filed on behalf of the appellant/husband, which is available on record. In the affidavit, it has been stated that the dispute between the parties has been settled outside Court in terms of a Deed of Agreement dated 09.01.2020. Along with the affidavit, the Deed of Agreement has been appended.