R. Basant, J.@mdashMat. A. No. 521 of 2007 is directed against an order dismissing an application for divorce by the appellant/wife under the provisions of the Dissolution of Muslim Marriage Act. Mat. A. No. 522 of 2008 is directed against the dismissal of a claim for money staked by the appellant/wife against the respondents, her husband and in-laws.
2. During the pendency of the proceedings, the parties were referred for mediation and they have settled their disputes. A compromise petition has been filed in Mat.A.521 of 2007 duly singed by the parties and counter signed by the counsel. It is reported that the appellant/wife has already been divorced by the respondent/husband by pronouncement of talaq. Both sides accept the divorce. In full settlement of the claims of the appellant/wife, an amount of Rs. 1 lakh has been paid and receipt of the said amount of Rs. 1 lakh is admitted by the appellant. It is prayed that the appeals can now be dismissed recording that the claim has been satisfied in full.
3. The appeals are accordingly dismissed. The compromise petition shall be appended to the appellate decree in Mat.A. No. 521 of 2007.
