A. MANOJKUMAR Vs. A. JAYASHREE

JUDGEMENT

(1.) The appellant - husband in the present appeal has questioned the validity of the Judgment and Decree dated 27th September 2018, passed in M.C. No.58/2018 on the file of the Principal Judge, Family Court, Ballari.

(2.) The appellant- husband and the respondent- wife were married on 03.05. 2013. Due to the domestic issues, which could not be resolved, compelled husband to file petition under Section 31( 1)(ia) of the Hindu Marriage Act for divorce, which was dismissed on 27th September 2018 in M.C. No.58/ 2018. Hence, the present appeal.

(3.) During the pendency of the appeal, the parties have entered into a compromise. The appellant- husband agreed to pay and the respondent- wife has agreed to receive permanent alimony in a sum of Rs.20 ,00,000/- (Rupees twenty lakh only). The memorandum of compromise petition filed under