VINIT KUMAR MATHUR,J. - (1.) An application (APPLC No.1124/2017) has been filed under Section 151 C.P.C. for taking compromise on record and decide the appeal in terms of the compromise.
(2.) The present misc. appeal has been filed assailing the order dated 30.03.2016 passed by learned Additional District Judge, Bhadra, District Hanumangarh in Divorce Petition No.46/2010 (C.I.S. No.26/2015), whereby the divorce petition preferred by the petitioner under Section 13 of the Hindu Marriage Act, 1955 has been rejected.
(3.) During the pendency of this appeal, the parties have entered into a compromise which is placed on record.;