R. SANJAY Vs. G. SUMA

JUDGEMENT

(1.) This appeal by the appellant is directed against the impugned judgment and decree dated 13.3.2009 passed in M.C. No. 212/2005 on the file of the Principal Judge, Family Court, Bangalore.

(2.) We have heard learned Counsel for the appellant and learned Counsel for respondent. During the course of their submission, they have filed a Compromise Petition under Order 23 Rule 3 read with Section 151 of CPC, dated 21st April, 2011, duly signed by both the parties and attested by them. Therefore, they submitted that, the instant appeal may be disposed of in terms of the said compromise petition.

(3.) The compromise petition dated 25th May, 2011 reads as under: