SRINIVAS D. SHIGGAVI Vs. SMT. SHWETA

JUDGEMENT

(1.) This appeal is filed by the appellant/husband assailing the judgment and decree dated 26.10.2018 passed by the Principal Judge, Family Court, Dharwad in MC No.287/20 16 insofar as awarding the permanent alimony of Rs.10 lakhs to the respondent-wife is concerned.

(2.) The matter was referred to the Mediation Center for amicable settlement. Before the Mediation Center, the parties have agreed to settle the matter amicably and agreement is drawn to the said effect.

(3.) Both the parties are present before the Court who are duly identified by their respective counsels and they have filed an application seeking for compromise under Order XXIII Rule 3 of Code of Civil Procedure, 1908, which reads as under: