Punjab-Haryana High Court
Sudesh vs Rajinder Singh And Another on 29 January, 2009
F.A.O. No. 65-M of 2008 -1-
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
F.A.O. No. 65-M of 2008
Date of decision: 29.01.2009
Sudesh ...Appellant
Versus
Rajinder Singh and another ...Respondents
CORAM: HON'BLE MR. JUSTICE S.D.ANAND.
Present: Mr. Jitender Nara, Advocate for the appellant.
Mr. Pardeep P.Chahar, Advocate for the respondent No.1.
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S.D.ANAND, J.
In this appeal filed by the petitioner-wife, against the grant of decree of divorce in favour of the respondent-husband, learned counsel for the respondent has placed on record copies of the following documents:-
1. Copy of the compromise deed bearing the signature of the parties and their learned counsel.
2. Copy of the award passed by the Permanent Lok Adalat, Rohtak.
There is an averment, in the course of the compromise deed, that the wife shall withdraw the petition filed by her under Section 125 Cr.P.C., the prosecution launched by her under Section 498-A IPC, petition filed by her to obtain the guardianship of a female child and( also the ) F.A.O. No. 65-M of 2008 -2- **** appeal filed in this Court against the dissolution of marriage.
It is on the basis of the above compromise that the petition under Section 125 Cr.P.C. was dismissed as withdrawn by the Permanent Lok Adalat. It is noticed in the award itself that wife had agreed to withdraw above indicated three cases. Learned counsel for the appellant does not dispute the above position.
In the light thereof, the appeal shall stand dismissed in terms of the compromise.
January 29, 2009 (S.D.Anand) Pka Judge