HANESH KUMAR NARANG Vs. UNION OF TERRITORY

JUDGEMENT

(1.) HARNESH Kumar Narang son of L.D. Narang, petitioner No. 1 and Anuradha, respondent No. 2 were married on 1.6.1993. They have been living apart with effect from 11.10.1994. This petition has been filed by the husband, his father, mother and sister for quashing of F.I.R. No. 12 dated 23.1.1995 under Sections 406/498-A, IPC, registered at Police Station, Sector 36, Chandigarh.

(2.) DURING the pendency of this petition, parties entered into a compromise and as per the compromise, they have agreed to dissolve their marriage by mutual consent and husband has agreed to pay a sum of Rs. 7,50,000/- (Rupees Seven Lacs and Fifty thousand only) towards full and final settlement i.e. Istridhan and permanent alimony. They have further agreed that they shall have no further claim against each other.

(3.) ACCORDINGLY , petition under Section 13 of the Hindu Marriage Act titled Smt. Anuradha v. Harnesh Kumar Narang pending in the Court of Shri. M.R. Batra, Additional District and Sessions Judge, Chandigarh, fixed for 12.2.1996 is ordered to be transferred to this Court shall be deemed to have been transferred. Petitioner No. 1 as well as respondent No. 2 have stated that it is not possible for them to live together and, therefore, their marriage be dissolved under Section 13-B of the Hindu Marriage Act.