REKHA SANKHLA Vs. RANVEER SINGH SANKHLA

JUDGEMENT

(1.) This misc. appeal is directed against the judgment and decree dated 19.04.2018 passed by Family Court No.1, Jodhpur whereby marriage between the parties has been dissolved under the provisions of Section 13 of the Hindu Marriage Act, 1955.

(2.) The appeal was admitted by this Court on 07.01.2020 and interim order was passed in favour of appellant in the following terms:

(3.) With the consent of the parties, vide order dated 11.02.2021 the matter was referred to the Mediation Centre of this Court to explore the possibility of amicable settlement between the parties.