MANJIT SINGH Vs. MANJIT KAUR

JUDGEMENT

(1.) This order will dispose of this appeal as well as F.A.O. No. 3 of 1994.

(2.) The parties have filed a written Compromise 'Mark X'. The parties have agreed for mutual divorce on the terms and conditions mentioned in the said compromise. We are satisfied that it is a case of broken marriage and in the interest of justice and in order to achieve the object of keeping peace in the society, the prayer for grant of divorce by mutual consent should be accepted. Consequently, on the terms and conditions contained in the compromise, mutual divorce is granted to the parties.

(3.) The respondent-wife has received Rupees Fifty thousand in cash in Court from the appellant-husband in full and final settlement of all her claims for accepting the divorce.