SURJIT SINGH Vs. HARSUKH BALJIT BHAGWANTPAL KAUR

JUDGEMENT

(1.) THE marriage between the parties was solemnised at Basant Fast Food, Jagraon by Anand Karaj ceremony on 30.01.2005 in the presence of parents, relatives and friends of the parties. The parties lived together as husband and wife at Village Ajitwal for about two months. They have no issue from the marriage. After some time of the marriage, matrimonial disputes arose between them and the appellant filed a petition on 22.02.2007 seeking dissolution of the marriage between the parties on the ground of cruelty and desertion. The petition of the appellant was dismissed by the learned District Judge, Moga vide his judgment and decree dated 12.10.2009. Aggrieved against the same, the appellant filed the present appeal. Notice of motion was issued on 08.12.2009. The appeal was admitted on 02.08.2010. The matter was considered by the Daily Lok Adalat on 03.08.2011. However, on 07.08.2013, learned counsel for the parties submitted that the matter may be referred to Mediation Centre once again. In the Mediation and Conciliation Centre, a compromise dated 10.09.2013 was reached at and the parties decided that they shall live together as husband and wife.

(2.) LEARNED counsel for the parties submit that the parties have amicably settled their disputes in the mediation proceedings held on 10.09.2013 and a compromise has been reduced into writing. In consequence thereof, the parties are living together. In the said circumstances, learned counsel for the appellant submits that he does not press the appeal and it may be dismissed as withdrawn.