MRS PARVESH KUMARI Vs. KRISHAN KUMAR

JUDGEMENT

(1.) C .M. No.2189 -CII -92 has been moved to get the compromise recorded.

(2.) THE statement of the parties have been recorded. I am satisfied that the marriage has irretrieably broken. The parties are living separately for the last more than five years and there are no chances of rehabilitation or the wife returning to the matrimonial home. The judgment and decree passed by the Trial Court are set aside and a decree for divorce is granted in the light of compromise Cl, with no order as to costs. Order accordingly.