MONA Vs. SANJIV ALIAS BOBBY

JUDGEMENT

(1.) THIS is an appeal filed by the wife against the judgment and decree dated 12.12.2009, passed by the learned court below, whereby in a petition filed by the husband under Section 13 of the Hindu Marriage Act, 1955, decree of divorce was passed in his favour.

(2.) DURING the pendency of appeal, the matter was referred to the Mediation and Conciliation Centre in this court where the same was compromised. It is noted by the Mediator on 7.3.2011 that on 6.1.2011, the parties were sent to live together for a period of two months. On 7.3.2011, it was found that they were happily residing together. It was resolved that the husband will not have any objection to the setting aside of the decree of divorce passed in his favour and further the cases filed by the appellant wife will be disposed of as compromised.

(3.) TODAY , both the parties are present in person. They stated that ever since 6.1.2011, they are happily residing together. The husband stated that he has no objection in case decree of divorce passed in his favour by the court below is set aside.