Himachal Pradesh High Court
Pawan Kumar vs . Neenu Kumari on 4 April, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Pawan Kumar Vs. Neenu Kumari .
FAO No. 218 of 2011 04.04.2022 Present: Mr. Ajay Sharma, Senior Advocate, with Mr. Atharv Sharma, Advocate, for the appellant.
Mr. Neel Kamal Shama, Advocate, for the respondent.
FAO No. 218 of 2011 & CMP No. 12198 of 2021 By way of this appeal, the appellant herein has challenged the judgment passed by the Court of learned District Judge, Hamirpur, H.P., in H.M.A. Petition No. 93 of 2008, titled as Pawan Kumar Vs. Neenu Kumari, vide which, petition filed by the present appellant under Section 13-1 (i-a) (i-b) of the Hindu Marriage Act, 1955, was dismissed by the learned Court below.
During the pendency of the present proceedings, the parties were called upon by the Court to explore the possibility of some amicable settlement. The parties agreed for mutual divorce subject to the appellant herein paying an amount of Rs. 7 lacs to the respondent as full and final settlement of the issue. This stands so recorded in the order which was passed by this Court on 03.12.2021. Today appellant as well as the respondent are present in the Court in person. Respondent has informed the Court that as the amount of Rs. 7 lacs has been paid by the appellant to her, she is willing to agree for a decree of divorce of mutual divorce. Her statement to this effect has also been recorded in the Court that a decree of mutual divorce be passed between her and the appellant. Similarly, statement to this effect ::: Downloaded on - 04/04/2022 20:12:58 :::CIS of the appellant has also been recorded in the Court, who has .
also stated that he agrees for a mutual divorce.
Now, let, the matter is ordered to be listed on 06.04.2022, for orders.
(Ajay Mohan Goel)
Judge
April 04, 2022
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