S. SUJATA Vs. D.P. SANJAY KUMAR

JUDGEMENT

(1.) This appeal is listed for orders. The appellant is the wife while the respondent is the husband.

(2.) The appellant-wife had filed MC.No.76/2017 on the file of the Principal Judge, Family Court, Chikkamagaluru under Section 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act' for the sake of brevity). The said petition was not contested by the respondent-husband and he was placed ex parte by the trial Court. However, by judgment and decree dated 27.01.2018, the petition was dismissed by the trial Court. Being aggrieved, the wife is in appeal.

(3.) Learned counsel for the respective parties submit that during the pendency of this appeal, the parties have negotiated to end their dispute and they have decided to file a petition under Section 13B(1) of the Act seeking dissolution of their marriage by a decree of divorce by mutual consent. They submit that a joint petition under the said petition has been filed supported by a joint affidavit.