SURBHI SHARMA Vs. RANJEET SHARMA

JUDGEMENT

(1.) Along with I.A. No. 170013 of 2021, a copy of settlement deed dtd. 24/12/2021 duly signed by the parties to the petition has been placed on record. Both the learned Counsel appearing for petitioner and learned Counsel appearing for respondent state that the parties have resolved all their disputes in terms of the settlement deed.

(2.) Clause 3 of the settlement deed provides for passing a decree of divorce by mutual consent.

(3.) The prayer in the aforesaid I.A. is for converting the petition pending before the Principal Judge, Family Court, Bengaluru into a petition for divorce by mutual consent.