Manju Manhas vs Suresh Singh
2024 Latest Caselaw 1630 j&K

Jammu & Kashmir High Court

Manju Manhas vs Suresh Singh on 14 August, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                                   S.No. 173
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
Case No. :- CFA No. 9/2006
             c/w
            APCIV No. 44/2008

Manju Manhas                                           .....Petitioner(s)/Appellant(s)

                                 Through: Mr. C.S. Gupta, Advocate
                   Vs

Suresh Singh                                                       ..... Respondent(s)

                                 Through: Mr. Ankesh Chandel, Advocate

Coram:      HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                      ORDER

14.08.2024 This appeal has been preferred by the appellant against the judgment

and decree dated 26.09.2006 whereby the marriage of the parties was dissolved.

Learned counsel for the parties submit jointly that the parties have entered into a

compromise and the compromise agreement has been executed in furtherance of

the compromise arrived at between them. The copy of the said compromise deed

has been provided to this Court, which has been taken on record, a perusal

whereof reveals that both the parties have compromised in the following

manner:-

01. "Whereas while passing decree the trial court granted Rs. One lac each to the party of the second part and the daughter of the parties are permanent alimony.

02. That the party of first part has undertaken to pay Rs. 10.00 lac (Rupees Ten lac only) as one time full and final alimony to the Party of second part and her daughter, which shall be deposited by the party of the first part the Hon'ble High Court where appeal is pending within three months from today i.e. 14th of August 2024.

03. That both the parties have amicably agreed and resolved that immediately with the execution of the instant compromise agreement, they will withdraw the cases/litigation launched by them against each other, from every forum as well as courts by taking all the requisite steps as are required under law.

04. That both the parties bind themselves that they shall not in future launch or lodge any litigation against each other or against the family members before any forum or Court. They undertake that they will resolve all the future disputes or differences amicably between themselves without launching and lodging any case/litigation against each other."

In the light of the compromise deed entered into between the parties,

nothing remains to be adjudicated any further in the instant appeal and,

accordingly, learned counsel for the appellant seeks withdrawal of the instant

appeal.

In the aforesaid backdrop, the instant appeal is dismissed as

withdrawn along with all connected IAs.

(Wasim Sadiq Nargal) Judge JAMMU 14.08.2024 Mihul