- (1.) The present appeal has been filed by the appellanthusband under Section 28 of the Hindu Marriage Act, 1955 against the order dated 15.09.2005 passed by learned Additional District & Sessions Judge, No.1, Bikaner rejecting his divorce petition under Section 13 (1), (1-A) and (1-B) of the Hindu Marriage Act, 1955, in Civil Original Case No.63A/2005 (Mukesh Sharma Vs. Smt. Madhuri).
(2.) During the pendency of the present appeal, the parties have arrived at a compromise. A written compromise has been filed in the Court today and same has been duly verified by the Deputy Registrar (Judl.) of this Court. According to the said compromise, the appellant-husband has agreed to pay a sum of Rs.6,25,000/- as the permanent alimony to the respondent-wife, out of which a Demand Draft No.268392 of Rs.5,50,000/- drawn on Bank of Baroda, Sadulganj, Bikaner dated 11.05.2012 has been handed over to the respondent-wife and the remaining amount of Rs.75,000/-, in cash, is undertaken to be paid by the appellant- Mukesh Kumar to respondent- Smt. Madhuri within a period of two days.
(3.) The respondent-wife in the compromise has agreed for grant of divorce decree in the present appeal on the basis of evidence and material on record and has also agreed to withdraw her appeal, in a matter arising under Section 498-A of IPC pending in this Court viz. SB Criminal Appeal No.668/2004. Thus both the parties have entered into a mutual settlement to put an end their matrimonial dispute and litigation and have prayed that divorce decree under Section 13 of the Hindu Marriage Act, 1955, be granted to the appellant-husband, allowing the present appeal.;