KINKAR PAUL Vs. DIPERNITA PAUL

JUDGEMENT

(1.) Heard Mr. MA Sheikh, learned counsel for the appellant. Also heard Mr. R Doley, learned counsel for the respondent.

(2.) The instant appeal is filed by the husband assailing the judgment dated 27.3.2018. The admitted position is that marriage between the parties was solemnized on 9.7.2011. Due to certain marital disputes, they had been residing separately and in that stage, the appellant husband filed the petition under Sec. 13 of the Hindu Marriage Act, 1955 in FC (Civil) Case No.604/2013 before the Family Court No.II, Kamrup, Guwahati seeking a decree of dissolution of marriage. The Court below after considering the rival contentions had dismissed the petition. It is in that light, the instant appeal is filed.

(3.) During the pendency of this appeal, as per the mutual settlement amongst themselves, the parties have arrived at the conclusion that no fruitful purpose would be served by continuing the relationship. Accordingly, on the terms agreed amongst themselves, they have consented to the grant of decree of dissolution.