Punjab-Haryana High Court
Deepak Sood vs Smt. Poonam Sood on 16 March, 2012
Bench: Satish Kumar Mittal, T.P.S. Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO No.M-307 of 2011
Date of Decision:- 16.03.2012
Deepak Sood
.....Appellant
Versus
Smt. Poonam Sood
.....Respondent
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE T.P.S. MANN
Present:- Mr. S. S. Rangi, Advocate
for the appellant.
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SATISH KUMAR MITTAL, J. (Oral)
Appellant-husband has filed this appeal against the judgment and decree dated 24.10.2011 passed by the District Judge, Jalandhar, whereby the petition under Section 13 of the Hindu Marriage Act, 1955, filed by him for dissolution of marriage on the ground of cruelty and desertion has been dismissed.
Learned counsel for the appellant states that after passing of decree and during pendency of this appeal, the parties have arrived at a compromise and according to that compromise both the parties have filed a petition under Section 13-B of the Hindu Marriage Act, 1955, before the competent Court for dissolving the marriage by mutual consent.
In view of the said development, counsel for the appellant, on instructions from the appellant, who is present in Court, wants to withdraw FAO No.M-307 of 2011 -2- this appeal with liberty to pursue the said petition.
Dismissed as withdrawn with the aforesaid liberty.
( SATISH KUMAR MITTAL)
JUDGE
16.03.2012 ( T.P.S. MANN )
reema JUDGE