Smt Sulochna Alias Shivani vs Manoj Choudhary
2021 Latest Caselaw 409 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          D.B. Civil Miscellaneous Appeal No. 5005/2016

Smt Sulochana @ Shivani W/o Sh. Manoj Choudhary, D/o Sh.
Bhagirath    Choudhary         Aged-32        years,      R/o     House   No.   46,
Bhagirath    Properties,        Gurudham            Colony,       Near    Bhawani
Departmental Store, Kalwad Road, Jhotwara, Jaipur
                                                                     ----Appellant
                                     Versus
Sh. Manoj Choudhary S/o Sh. Jhabarmal Choudhary, Aged-33
years, R/o House No. R-13, Central Colony, Sikar Road, P.S.
Murlipura, Jaipur
                                                                   ----Respondent

For Appellant(s) : Mr. R.K. Daga, Advocate For Respondent(s) : Mr. Lokesh Jangid, Advocate on behalf of Mr. Bharat Vyas, Advocate Parties in person.

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

18/01/2021

Learned counsel for the parties have submitted that parties

have amicably settled their dispute and have started residing

together as husband and wife. Respondent has no objection, if the

appeal is allowed and the decree of divorce passed by the Family

Court is set aside.

Respondent, who is present-in-person has also submitted

that he has no objection, if the appeal is allowed and the decree of

divorce passed in his favour, is set aside.

Accordingly appeal is allowed in view of compromise effected

between the parties. Impugned judgment and decree dated

17.08.2016 passed by the Family Court are set aside.

(2 of 2) [CMA-5005/2016]

Consequently, the divorce petition filed by the respondent is

dismissed.

(MANOJ KUMAR VYAS),J (SABINA),J

Aks/Hemant-26

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