KULDEEP VERMA Vs. REEMA DEVI

JUDGEMENT

(1.) Being aggrieved and dissatisfied with order dtd. 5/8/2019, passed by learned Additional District Judge-I, Mandi, District Mandi, Himachal Pradesh in HMP No. 17/2017, whereby petition under Sec. 13 of Hindu Marriage Act (hereinafter, 'Act') having been filed by the appellant for grant of a decree of divorce came to be dismissed, appellant has approached this court, in the instant appeal filed under S.28 of the Act, praying therein to set aside the impugned order and decree the petition for divorce.

(2.) Before ascertaining the correctness of order laid challenge in the instant proceedings, this court having regard to the nature of dispute inter se parties, deemed it fit to explore the possibility of rapprochement 1 Whether the reporters of the local papers may be allowed to see the judgment? inter se parties, as such, on joint request of learned counsel for the parties, referred the matter to mediation of trained mediator Mr. NK Sood, learned senior counsel. It is heartening to note that with sincere efforts put in by learned Mediator, parties have resolved to settle the matter inter se them amicably. Parties to the lis have resolved to get their marriage dissolved by way of mutual consent. In terms of compromise arrived inter se them, appellant-husband has agreed to pay sum of Rs.12,50,000.00 in lump sum towards permanent alimony, which offer has been happily accepted by respondent-wife, Reema Devi.

(3.) Respondent Reema Devi has also agreed to withdraw all the cases filed by her against appellant and his family members. Though, learned Mediator has already recorded the statements of both the parties, but since both the parties are present in court, this court also deemed it fit to record their statement to ascertain correctness of their statements given before learned Mediator.