Seema vs Rakesh Kumar
2022 Latest Caselaw 13789 MP

                                                              1
                           IN     THE      HIGH        COURT OF MADHYA                       PRADESH
                                                        AT GWALIOR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                   CHIEF JUSTICE
                                                         &
                                        HON'BLE SHRI JUSTICE ANAND PATHAK
                                               ON THE 18 th OF OCTOBER, 2022
                                                 FIRST APPEAL No. 542 of 2005

                           BETWEEN:-
                           SEEMA, W/O RAKESH KUMAR SHARMA, AGED ABOUT
                           31 YEARS, CASTE BRAHMAN, R/O PANWAR GALI,
                           KESHAV COLONY, MORENA (MADHYA PRADESH)

                                                                                           .....APPELLANT
                           (BY SHRI PRASHANT SHARMA - ADVOCATE)

                           AND
                           RAKESH KUMAR, S/O SHRI RAM JI LAL SHARMA,
                           AGED ABOUT 34 YEARS, CASTE BRAHMAN, R/O S.S.
                           ROAD, MORENA (MADHYA PRADESH)

                                                                                         .....RESPONDENT
                           (BY SHRI YOGESH SINGHAL - ADVOCATE)

                                 Th is appeal coming on for hearing this day, Hon'ble Shri Justice

                           Ravi Malimath, Chief Justice passed the following:
                                                               ORDER

The appellant - Mrs. Seema, W/o Shri Rakesh Kumar Sharma and the respondent - Shri Rakesh Kumar Sharma, S/o Shri Ramji Lal Sharma are present in the Court. They have been identified by their respective counsels.

This appeal is filed against the judgement and decree dated 11.10.2005 passed by the Fourth Additional District Judge, Morena in Civil Suit No.49-A of 1996, whereby a decree of divorce has been granted.

Signature Not Verified Signed by: PREM SHANKAR MISHRA Signing time: 10/18/2022 4:10:24 PM

The appellant and the respondent have furnished an application for consent along with affidavit to confirm the judgment and decree of the trial Court wherein a decree of divorce has been granted annulling their marriage. They have also agreed upon various terms and conditions as mentioned in the application. Therefore, both of them plead that the appeal be disposed off in terms of the settlement arrived at between them.

In view of the same, this appeal is disposed off. The judgment and decree dated dated 11.10.2005 passed by the Fourth Additional District Judge, Morena in Civil Suit No.49-A of 1996 is affirmed based on the compromise effected between the parties. The decree be drawn up accordingly.

                                 (RAVI MALIMATH)                                    (ANAND PATHAK)
                                   CHIEF JUSTICE                                        JUDGE
                           PSM




Signature Not Verified
Signed by: PREM SHANKAR
MISHRA
Signing time: 10/18/2022
4:10:24 PM