ASHA Vs. LAIQ RAM

JUDGEMENT

(1.) Present petitions Cr.MMO No. 150 of 2019 and Cr.MMO No. 151 of 2019 have been preferred under Section 482 Cr.P.C. against even dated orders passed on 19.1.2019 by learned Additional Sessions Judge-I, Solan in Criminal Revision No. 1-S/10 of 2018 titled as Liaq Ram vs. Asha and another and Cr. Revision No. 8-S/10 of 2017 titled as Asha and another vs. Liaq Ram respectively. These petitions are being disposed of together as compromised.

(2.) Dispute between parties, who are none but husband and wife, was referred for mediation and it is reported by learned Mediator and has also been submitted by learned counsel for parties that petitioner No.1 and respondent have decided to end litigation in terms of compromise arrived at between them. Petitioner, respondent and their respective fathers are present in Court, who are duly identified by their respective counsel. Besides terms of compromise recorded in order of learned Mediator, parties have also placed a written compromise Ext.PA on record and in addition thereto, certain terms have also been described in oral statements of parties and Tek Ram, father of husband, recorded on oath, today in the Court.

(3.) In this case, the matter has been compromised between the parties before learned Mediator and as per report of learned Mediator, the same has been compromised as under:-