SMTI UTPALA KAUR CHOUDHURY Vs. MRIDUL CHOUDHURY

JUDGEMENT

(1.) Smti. Utpala Kaur Choudhury has preferred this matrimonial appeal challenging judgment and decree dated 25.11.2016 rendered by the Principal Judge, Family Court-II, Kamrup (Metro), Guwahati in FC (Civil) No.582/2012 titled Sri Mridul Choudhury vs. Smti. Utpala Kaur Choudhury.

(2.) We need not go into the intricacies of the case in so much as dispute has been settled outside Court by virtue of a deed of compromise executed on 12.2.2020 on non-judicial stamp paper. The deed of compromise along with accompanying additional affidavit, also sworn on 12.2.2020 and signed by both the sides has been filed in Court, which is taken on record.

(3.) The deed of compromise has been executed between the husband Sri Mridul Choudhury as party No.1; and Smti. Utpala Kaur Choudhury as party No.2. Reference to the deed of compromise in extenso is required. The deed of compromise, verbatim, reads as under;