BRAJRAJ SINGH SHEKHAWAT Vs. SMT. ANITA SAXENA

JUDGEMENT

(1.) Instant Civil Misc. Appeal u/Sec. 19 of the Family Court Act, 1955 has been preferred by the appellant-husband (Brajraj Singh Shekhawat) against the judgment and decree dated 18/02/2015 passed by the ld. Family Court rejecting his application for grant of divorce filed u/Sec. 13 of the Hindu Marriage Act, 1955.

(2.) After notice was served, the parties put in appearance before the Court and at that point of time, we were of the view that if the parties appear before the Mediation Center, there is possibility of resolving their matrimonial dispute through the process of mediation and in compliance of our order dated 08/07/2015, the parties appeared before the Mediation Center and we appreciate that after deliberation, they themselves have decided to dissolve their marriage amicably on certain terms & conditions on which the ld. Mediator in his Mediation Settlement Report dated 06/10/2015 has taken care of. We consider it appropriate to quote the terms and conditions on which the parties have agreed to amicably dissolve their marriage which was solemnized on 23/01/2011 as per Hindu rites and customs. ...[VERNACULAR TEXT OMITTED]...

(3.) Today, the parties are present before the Court and jointly submit that they have agreed on the terms which the ld. Mediator has noticed in its Mediation Settlement Report dated 06/10/2015 of which we have made a reference and further submit that their marriage may now be dissolved on their free consent as they have amicably resolved their matrimonial dispute.