- (1.) Marriage between the appellant and the respondent was solemnized as per Hindu Custom on 16.06.2002. Alleging cruelty and desertion appellant sought decree of divorce by presenting a petition on 10.04.2013 in Ajmer. As per the petition the respondent had left the matrimonial house without any justified cause for a period of more than two years from the date of filing of the petition. Vide judgment dated 11.07.2016 appellant's petition seeking decree of divorce on ground of cruelty and desertion has been dismissed.
(2.) In appeal parties were referred to mediation and a settlement has been arrived at in writing before the Mediator on 19.11.2018 as per which on the appellant paying to the respondent Rs.6.15 lacs towards all her claims for dowry and alimony the parties would separate.
(3.) The settlement between the parties records that no pending litigation between the parties is alive in any Court save and except instant appeal.;