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Judgment
This appeal has been preferred by the appellant-wife under Section 28 of the Family Court Act, 1984 being aggrieved by the judgment and decree dated 21.12.2018 passed by the First Additional District Judge, Family Court, Jabalpur in H.M.Case No. 48/2018 whereby the suit filed by the appellant-wife for decree of divorce was dismissed.
The marriage between the appellant and the respondent was solemnized on 21.12.2015.
A suit under Section 13 of the Hindu Marriage Act was filed by the appellant-wife against the respondent-husband on the ground that the respondent fradulently administered alcohol to the appellant and obtained her signature on a blank paper while she was under alcoholic influence. Thereafter, on the basis of false documents he prepared the marriage certificate. However, the trial Court, not finding any substantial ground for divorce, dismissed the suit filed by the appellant.
The appellant-wife has filed this appeal challenging the aforesaid judgment of the trial Court. During the pendency of this appeal, the parties have jointly filed I.A.No. 5854/2020 for compromise.
Today, parties have personally appeared before the Court through video conferencing and submitted that they have voluntarily settled their dispute without there being any fear, undue influence or pressure. Thus, I.A.No. 5854/2020 is allowed.
Consequently, in view of the compromise arrived at between the parties, the appeal filed by the appellant is allowed. The impugned judgment passed by the trial Court is hereby set aside. A decree of divorce under Section 13 (1) of the Hindu Marriage Act, 1955 is hereby granted in favour of the appellant. The marriage solemnized between the appellant and respondent stands dissolved. Decree be drawn accordingly.
With the aforesaid, the appeal stands disposed of.
Parties shall bear their own costs.