MEENU Vs. SUSHEEL KUMAR

JUDGEMENT

(1.) This is an application by both the parties in MA No. 85/2018 seeking setting aside of the decree dtd. 18/3/2018 passed by the Additional District Judge (Matrimonial Cases) Jammu in file No. 377 of HM. Act, whereby the marriage between the appellant and the respondent has been dissolved by mutual consent under sec. 15 of the J&K Hindu Marriage Act, 1980.

(2.) In the application, both the parties have averred that all the issues pending between them with regard to the divorce and maintenance/Alimony have been finally settled. They have also placed on record Compromise Deed/agreement executed between them on 19/7/2019 duly attested by the Notary containing the terms and conditions of the settlement. The parties have also appeared before me in person and have confirmed what is stated in the application and in the Compromise Deed.

(3.) In view of the aforesaid, the appeal is disposed of as settled and judgment and decree dtd. 18/3/2018 passed by the trial court is upheld. It is further provided that the terms and conditions laid down in the compromise deed dtd. 19/7/2019, which is appended with the application shall also form part of the judgment and decree passed by court below and upheld by this Court.