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Judgment
The present Misc. Appeal is preferred against the order dated 07.09.2013, whereby the application preferred by the appellant under Section 13 of the Hindu Marriage Act was rejected. During the pendency of this appeal, the parties have entered into an agreement and have settled the matter by way of a compromise
deed. The compromise deed has been filed before this Court by way of an application.
Both the parties are present before the court along with their counsels.
The application for taking the compromise arrived at between the parties is allowed, the compromise is taken on record. The terms of compromise reads as under:- "VERNACULAR MATTER OMITTED"
In view of the compromise entered into both the parties, the order dated 07.09.2013 rejecting the application of the appellant under Section 13 of the Hindu Marriage Act is quashed and set aside. Marriage between the parties is declared as dissolved in view of the terms of compromise stated above.
The appeal stands allowed in the above terms.