DALJEET KAUR Vs. DARBARA SINGH

JUDGEMENT

(1.) The appellant Daljeet Kaur challenges judgment and decree dated 25.10.2012, passed by the Additional District Judge, SAS Nagar, Mohali, whereby her marriage to respondent Darbara Singh was dissolved by grant of a decree of divorce.

(2.) During pendency of these proceedings and with able assistance of counsel for the parties and mediators, parties have finally resolved their dispute by way of a written settlement deed duly signed by both parties and witnessed by their respective counsel. The settlement deed filed in Court today, is taken on record as Mark 'A', and reads as follows: -

(3.) Parties are present in Court and acknowledge the correctness of settlement deed, accept their signatures on each page of the settlement and pray that in view of the settlement, the appeal may be dismissed as withdrawn and judgment and decree dated 25.10.2012, passed by the Additional District Judge, SAS Nagar, Mohali, dissolving their marriage by grant of a decree of divorce, may be affirmed.