Shanti Lal Purohit vs Bhawana Purohit
2023 Latest Caselaw 545 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Misc. Appeal No. 627/2022

Shanti Lal Purohit S/o Bhimaji Purohit, Aged About 45 Years, R/o Sildhar, Tehsil And Distt. Sirohi, Rajasthan.

----Appellant Versus Bhawana Purohit W/o Shanti Lal Purohit, D/o Amrit Lal R/o Tankariya, Opposite Purohit Hostel, Sirohi, Rajasthan.

----Respondent

For Appellant(s) : Mr. N.S. Rajpurohit For Respondent(s) : Mr. Shreyansh Mardia

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

12/01/2023

Pursuant to the efforts of mediation undertaken by the

Court with the assistance of learned counsel for the parties, the

dispute has been resolved amicably. The parties have filed a

compromise on 10.01.2023, which shall form a part of this order.

The appellant shall make payment of entire amount of

Rs.75,00,000/- settled to be paid to the respondent in terms of

the agreement. The parties shall be bound by the terms and

conditions of the agreement. In case, either of the parties violates

the terms and conditions of the agreement, the aggrieved party

shall be at liberty to seek restoration of the appeal. The decree of

divorce shall become effective from 30.09.2023.

As a consequence of the compromise arrived at between the

parties, the marriage of the appellant with the respondent is

(2 of 2) [CMA-627/2022]

dissolved. The impugned judgment-cum-decree dated 31.03.2022

is quashed and set aside.

Decree be prepared accordingly.

The appeal is allowed in these terms.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J S-172-KshamaD/-

Powered by TCPDF (www.tcpdf.org)