SAROJ Vs. SHIV DAYAL

JUDGEMENT

(1.) PETITIONER No. 1 Saroj Devi has filed FAO No. 148-M of 1991 against the judgment and decree dated 30.10.1991 passed by the learned Addl. District Judge, Faridabad, whereby the petition under Section 13 of the Hindu Marriage Act (hereinafter to be called as the Act) for dissolution of marriage between the parties, brought by Shiv Dayal petitioner No. 2 was allowed and the marriage between the parties was dissolved.

(2.) DURING the pendency of this appeal the parties settled the dispute amicably and on their request the main petition under Section 13 of the Act was allowed to be converted into one under Section 13-B of the Act.

(3.) SMT . Saroj, petitioner No. 1 shall receive a sum of Rs. 2,50,000.00 in lumpsum from the mediator Shri Hira Nand Arya who is present in Court. She has relinquished all her claims towards maintenance, permanent alimony and dowry etc. She shall withdraw the complaint filed by her against Shiv Dayal and others under Section 498-A, Indian Penal Code now pending in the Court of Ilaqa Magistrate, Palwal.