PARVINDER KAUR Vs. GURCHARAN SINGH

JUDGEMENT

(1.) THIS be read in continuation of my order dated May 22, 1986.

(2.) MR . Suresh Amba, Advocate, has submitted his report, Mark 'X', which is placed on the file. As per his observations, the differences between the parties have been ironed out and the matter has been amicably settled. Though the parties were expected to be present here today in Court, neither of them has chosen to put in appearance. Perhaps they are back in their love -nest. Learned Counsel for the parties also have received no communication. In this view of the matter the decree for restitution of conjugal rights need not survive lest it be a weapon of offence at a later stage, if ever in the wear and tear of marriage, some friction develops. This appeal thus needs to be accepted. Its acceptance even is not seriously opposed. Accordingly, the judgment and decree of the first Matrimonial Court is set aside. No costs.