N. MURALI KRISHNA Vs. K. NIRMALA

JUDGEMENT

(1.) This appeal is listed to consider the petition filed under Section 13B(1) of the Hindu Marriage Act, 1955 (hereinafter referred as "the Act" for the sake of brevity) along with application filed under Section 13B(2) of the Act.

(2.) Appellant is the husband, who has filed this appeal being aggrieved by the dismissal of his petition filed under Section 13(1)(ia) of the Act seeking dissolution of marriage by a decree of divorce in M.C.No.1762/2011, dated 03/10/2013, by the V Additional Principal Judge, Family Court at Bengaluru.

(3.) Today (26/11/2020), learned counsel for the respective parties, who are present through video conference, in the presence of the parties, submitted in unison that the parties have filed a petition under Section 13B(1) of the Act and an application under Section 13B(2) of the Act. They have sought for dissolution of marriage by a decree of divorce and hence, the same may be considered and the appeal may be disposed of in terms of the petition filed by them and the judgment and decree of the Family Court could be substituted accordingly.