SHEELA GURJAR Vs. DEBI LAL GURJAR

JUDGEMENT

(1.) This civil misc. appeal has been preferred against the judgment and decree dtd. 7/2/2022 passed by learned Family Judge (Additional District and Session Judge), Gulabpura, District Bhilwara in Civil Misc. Case No. 46/2021 (CIS No. 46/2021), whereby the learned judge has dismissed the application filed by the appellant under Sec. 13 of the Hindu Marriage Act.

(2.) Learned counsel for the parties jointly submit that the parties have compromised the matrimonial matter.

(3.) Learned counsel for the parties jointly seek permission to file fresh application under Sec. 13-B of the Hindu Marriage Act.