JUDGEMENT
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(1.)This appeal under Section 19 of Family Court Act, 1984 is filed against the judgment and decree dated 03/05/2018 passed by learned Principal Judge, Family Court, Ratlam in H.M.A Case No.241- A/2016, whereby the application filed by the appellant/husband under Section 13(1)(1a) of the Hindu Marriage Act, 1955 (for short 'the Act') for dissolution of marriage with the respondent has been dismissed.
(2.)It is admitted fact that marriage was solemnized between the appellant and respondent on 06/04/2014 at Dewas, according to Hindu rites and customs and since 16/01/2016, both the parties are living separately. The appellant has filed an application under Section 13(1)(1a) of 'the Act' against the respondent before the Family Court, Ratlam alleging that the behaviour of the respondent is cruel towards him and she is living separately from him without any reasonable cause. After considering the evidence adduced by the parties, the aforesaid suit was dismissed by impugned judgment dated 03/05/2018. Being aggrieved by the aforesaid judgment and decree, the appellant has preferred the present appeal before this Court.
During the pendency of this appeal, on 08/12/2018, a settlement was arrived at between the parties to resolve all the disputes and seek divorce by mutual consents. The respondent/wife is to be given permanent alimony of Rs.3,50,000/-. Accordingly appellant has paid Rs.3,50,000/- before the Court by D.D.No.911345 dated 04/12/2018 of Allahabad Bank, Ratlam, M.P.
(3.)Both the parties were present before this Court and the factum of compromise has been verified by the Principal Registrar of this Court and according to the report of the Principal Registrar, both the parties have entered into compromise voluntarily and settled their disputes amicably. The respondent has received the permanent alimony.
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