RAJIV GUPTA Vs. DR. RINKU

JUDGEMENT

(1.) THE husband has filed this appeal against the judgment and decree dated 25.7.2011 passed by the District Judge (Family Court), Hisar whereby on the petition filed by the respondent -wife under Section 13 of the Hindu Marriage Act, 1955, the marriage between the parties was dissolved.

(2.) ON 18.10.2011 notice of motion was issued and the parties were directed to remain present in Court.

(3.) DURING the course of hearing both the parties have arrived at a compromise. According to the said compromise the appellant -husband will withdraw this appeal and the respondent -wife will have no objection for getting the FIR No. 871 dated 28.11.2008 registered under Sections 498 -A/406/120 -B IPC at Hisar, quashed by the appellant. As and when the petition for quashing of the FIR is filed, the respondent -wife shall make a statement in the said petition withdrawing all her allegations against the appellant and his family members. The respondent -wife, who is present in Court, along with her brother -in -law gave an undertaking to this Court that she shall not press any allegations levelled by her against the appellant and his family members and she shall have no objection if the said FIR is quashed by this Court.