ABHA SINGH Vs. RAKESH KUMAR SINGH

JUDGEMENT

(1.) This appeal by the wife is directed against the final order and decree dated 22.5.2015 passed by the Family Court, Kamrup, Guwahati, in F.C.(Civil) Case No. 116/2015.

(2.) The wife filed a petition for divorce against the husband. During the pendency of petition, joint application No.690/2015 was filed by wife and husband for passing a decree of divorce on the terms and conditions mentioned therein. And the Principal Judge, after perusing the record and hearing the parties, by the impugned final order, allowed the joint application and passed a decree of dissolution of marriage between them, on the terms and conditions mentioned in the joint petition. The wife, dissatisfied with one of the conditions, has challenged the final order in the present appeal. And, now again, a joint affidavit has been filed by the wife and husband for passing a final decree, on the agreed revised terms and conditions. This affidavit is directed to be taken on record.

(3.) After deliberating with the wife and husband, we are convinced that their marriage has broken down and there is no scope of their living together. We, therefore, deem it proper to allow their prayer and finally dispose of the appeal on the revised terms and conditions agreed by them, which are as follows: -