- (1.) Heard learned Counsels.
(2.) These three appeals are being disposed of by this common order.
(3.) The parties were summoned in pursuance of the earlier directions of this Court today to put an end to the matrimonial dispute by grant of a decree of divorce by mutual consent under Section 13B of the Hindu Marriage Act by payment of permanent alimony by the respondent Husband Ajay Pal Singh to respondent Wife Smt. Shyam Kanwar.;