ANURADHA SHARMA Vs. SHRI NARESH KUMAR SHARMA

JUDGEMENT

(1.) In this misc. appeal filed under Section 19 of the Family Court Act, 1984 the appellant has prayed that application filed by the parties under Section 13-B before the Family Court may kindly be allowed and in the alternative, if any, inquiry required on the affidavit of the husband, then may kindly be sent back the matter to the learned court below for proper inquiry and if needed to be ordered.

(2.) After perusing the pleadings on 12th August, 2009 an order was passed upon the request made by the parties that they may file compromise, which is, said to be entered in between the parties before the Dy. Registrar (Judicial) and Dy. Registrar (Judicial) was directed to verify the same.

(3.) Learned counsel for the parties submits that in pursuance of the order dated 12th August, 2009, both the parties appeared before the Dy. Registrar (Judicial) and filed the compromise, which is, on record duly verified on 18th September, 2009.