NAND KISHORE PRASAD Vs. RAJNI DEVI

JUDGEMENT

(1.) Heard Mr. Arvind Kumar Choudhary, learned counsel for the appellant and Mr. Ajay Kumar Sah, learned counsel appearing for the respondent.

(2.) This appeal is directed against the judgment and decree dtd. 27/2/2020 (decree signed on 16/3/2020) passed by Sri Sunil Kumar Singh, learned Principal Judge, Family Court, East Singhbhum, Jamshedpur in Original Suit No. 501 of 2016, whereby and whereunder, suit preferred by the appellant herein under Sec. 13(1)(ia)(ib) of the Hindu Marriage Act, 1955 has been dismissed.

(3.) During the pendency of the appeal, a joint compromise petition being IA No. 10899 of 2024 has been filed from which it appears that both the parties have decided to amicably settle the dispute on the following terms and conditions: