KIRTI KUMAR Vs. ASHA

JUDGEMENT

(1.) Statements on oath of the parties duly reduced into writing and signatured by them stand recorded wherewithin they accept the factum of theirs amicably settling before the learned Mediator on 22.3.2017 all the matrimonial disputes arising inter-se them. The settlement deed is comprised in Ex.A-1. In their respective statements on oath duly reduced into writing and signatured by them, they undertake to abide by the terms and conditions embodied in the settlement recorded before the learned Mediator besides they have admitted the occurrence of their signatures thereon respectively at Points "A" and "B". They in their respective statements recorded on oath duly reduced into writing and signatured by them pray qua in consonance therewith a decree for divorce be rendered by this Court.

(2.) In view of the settlement (Ex. A-1) arrived at inter-se the parties at lis, as also, in view of the statements on oath of the parties, the appeal is allowed and the impugned judgment stands quashed and set aside. The marital ties inter-se the petitioner and the respondent stand dissolved in terms of Ex. A-1. Settlement deed (Ex. A-1) shall also form part and parcel of the decree and the parties shall obey the terms and conditions recorded therein. Necessary follow up action in terms of settlement (Ex. A-1) be initiated besides complied with by the authorities concerned. All pending applications stand disposed of accordingly. Decree sheet be prepared accordingly. Copy dasti.