- (1.) Leave granted.
(2.) In pursuance of our order dated 15th December, 2017, the appellant-husband and the complainant-wife were personally present on 10th January, 2018.
(3.) In the course of hearing, the appellant and the complainant-wife submitted without any kind of equivocation that they would like to put the controversy to rest and, therefore, the marriage should be annulled and the appellant-husband should be allowed to pay a substantial sum of alimony towards her maintenance as a full and final settlement and the complaint petition filed by the wife should be quashed.;