BABU RAM Vs. PUSHPA DEVI

JUDGEMENT

(1.) This appeal was filed by Babu Ram, the husband, against the judgment and decree dated September 12, 1986 passed by Additional District Judge & live together as husband & wife, but in vain. I am satisfied that the consent has not been made by fraud, force or undue influence from any quarter, I, therefore, accept the petition, set aside the decree dated 10.11.1984 passed by Additional District Judge, Ambala and dissolve the marriage between the parties by passing a decree of divorce by way of mutual consent, and on the terms mentioned in the statements of the parties recorded in Court today and compromise dated 19.12.1989 placed on record. FAO No. 46-M also stands disposed of accordingly.