Tarlok Singh Chauhan, J
1. The respondent has paid an amount of `16,50,000/- to the appellant which has been acknowledged by her.
 2. In this view of the matter, the instant appeal is disposed of as having been compromised in terms of the statements made by the parties on
16.12.2024, whereby the parties had mutually decided to part ways, subject to the respondent paying an amount of `16,50,000/- on or before 31st
December, 2024.
3. Since the parties have decided to part ways, the judgment and decree passed by learned Principal Judge, Family Court, Hamirpur, H.P. on
01.09.2023, in HMA Petition No. 271 of 2018 is affirmed and the statements made by the parties on 16.12.2024 along with Compromise Deed
(Ex.PX), shall form part of the decree sheet.
4. Needless to say that the parties shall render all assistance by ensuring that the case pending before Punjab & Haryana High Court is disposed of as
expeditiously as possible in view of compromise arrived here. 5. The appeal stands disposed of in the aforesaid terms, so also the pending
applications(s).