KUNDAN KUMAR MUKHERJEE Vs. MAUSMI MUKHARJEE ALIAS BUBUN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner-Appellant has preferred this appeal being aggrieved by the judgment dated 21-11-2014 passed by learned Principal Judge, Family Court, Ranchi in Matrimonial Title Suit No. 255 of 2009 where under the suit for a decree of divorce against the respondent-wife under S. 13(1)(i-b) and (iii) of the Hindu Marriage Act, 1995 was dismissed on contest.

(3.) Earlier the parties were sent for mediation which however did not fructify. Thereafter due to sincere efforts of well wishers including learned counsel for the parties, the parties have arrived at a compromise. On 14-6-2017 submission of learned counsel for the parties indicating amicable settlement between them was also recorded. Both the parties were directed to file joint compromise petition to that effect. The matter was posted for today. A joint compromise petition has been filed on 5-7-2017 being I.A. No. 5351 of 2017 which incorporates the terms and conditions of the compromise. It is signed by both parties and affidavit of both parties are also enclosed.