RAMESH CHAND Vs. RAJ RANI AND ANOTHER

JUDGEMENT

(1.) Counsel for the parties stated before the Lok Adalat that by a compromise deed dated 29-9-1988 placed on the record, the parties had agreed for dissolution of their marriage. The compromise deed is signed by the parties, their counsel, relatives and other respectables. Under the compromise, the wife has given up her right to claim permanent alimony.

(2.) Acordingly, in view of the written compromise a decree for divorce by mutual consent under section 13-B of the Hindu Marriage Act, 1955 is hereby granted. The wife would not be entitled to permanent alimony under the terms of the compromise. The appeal is disposed of in the aforesaid terms. Appeal dismissed.