Kramank Sharma vs Smt. Jyoti
2021 Latest Caselaw 5256 MP

       The High Court Of Madhya Pradesh

                             FA-1301-2017
                    (KRAMANK SHARMAPUTRA Vs SMT. JYOTI)

                                    AND

                             FA-1305-2017
                       (KRAMANK SHARMA Vs SMT. JYOTI)




Indore, Dated : 09-09-2021
      Heard through Video Conferencing.

      Shri Himanshu Joshi, learned counsel for the appellant.

      Shri Sanjay Kumar Sharma, learned counsel for the respondent

                                  ORDER

Per : Anil Verma, J.:

Heard on I.A. no. 5130/2021 and 5131/2021 filed under Order 23 Rule 3 read with section 151 of CPC

Both the appeals have been filed by appellant / husband Kramank Sharma challenging the judgment and decree dated 30/11/2017 passed in HMA no. 91/2014 whereby, the Court below has dismissed the petition filed under section 13 of the Hindu Marriage Act, 1951 filed by the appellant and in connected matter i.e. HMA no. 108/2014 filed by his wife Jyoti Sharma for the relief of restitution of conjugal rights has been allowed.

During pendency of these appeals, both the parties arrived at mutual settlement and have agreed to settle their dispute in terms of the compromise mentioned in I.A. Nos. 5130/2021 and 5131/2021. They have also submitted their affidavits in support of their compromise.

In compliance of the order dated 08/09/2021 passed by this Court, factum of the compromise has been duly verified by the Principal Registrar of this Court and a report that effect, has been submitted that both the parties have arrived at compromise voluntarily, without any threat, inducement or coercion.

In view of the aforesaid. I.A. Nos. 5130/2021 and 5131/2021 are allowed. Decree of divorce on the basis of mutual consent is passed in terms of the compromise as follows:

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Compromise application shall be a part of the decree.

In view of the above, present First Appeal nos. 1301/2017 and 1305/2017 are hereby disposed of.

Office is directed to prepare decree in terms of the aforesaid compromise.

C c as per rules.

                (SUJOY PAUL )                                 ( ANIL VERMA)
                  JUDGE                                           JUDGE
Digitally signed by AMOL N
MAHANAG
Date: 2021.09.11 18:03:38
+05'30'