- (1.) THESE two appeals have been filed by the wife feeling aggrieved by the judgment and decree dated 21.7.1999 passed by the District Judge, Rajsamand, whereby the petition seeking divorce by the husband was granted and petition filed by the appellant under Section 9 of the Hindu Marriage Act seeking restitution of conjugal rights has been dismissed. When the appeals came up before this Court on 17.1.2013, it was mutually agreed by the parties that the respondent Gopal Lal would pay a sum of Rs.1,85,000.00 by way of permanent alimony to the appellant Smt. Bali Devi, however, time was prayed for making payment of said amount. Today, the parties alongwith their respective counsel are present.
(2.) LEARNED counsel for the respondent has handed over a demand draft for a sum of Rs. 1,85,000.00 drawn in favour of the appellant Smt. Bali Devi, to the appellant Smt. Bali Devi, which has been accepted by her against the amount of permanent alimony. Learned counsel for the appellant, in view of the settlement of entire dispute between the parties, submits that the appellant does not want to press these appeals and the same be, therefore, dismissed as not pressed.
(3.) IN view of the submissions and the fact that the entire dispute has been settled between the parties, these appeals are dismissed as not pressed.;