VAIBHAV GUPTA Vs. ANITA GUPTA BAIRATHI

JUDGEMENT

(1.) This appeal on behalf of appellant-husband has been filed assailing the judgment and decree dtd. 30/9/2016 of the Family Court No. 1, Jaipur, whereby the application, being Miscellaneous Civil Case No. 69/2012 filed under Sec. 13(1) of the Hindu Marriage Act, 1955, of the appellant-husband seeking divorce form respondent-wife, has been dismissed.

(2.) Appellant-husband and respondent-wife are present in the court. They have sighed the proceedings of the Court. They, admitted to have entered into compromise and settled the dispute between them.

(3.) The matter remained pending before this Court for last three years. It was sent to the Mediation Center attached to this Court to explore the possibility of settlement between the parties. The parties have settled their dispute and arrived at a compromise with the help of Mr. Manish Kumawat, Advocate of this Court, which contained the following terms and conditions:-