H. B. SOMASHEKAR Vs. JEEVITHA

JUDGEMENT

(1.) Though this appeal is listed for admission, learned counsel for the respective parties, in the presence of the parties, submitted that the parties have reconciled their differences and they have decided to cohabit together. A joint memo in that regard is also filed. In the circumstances, the appeal may be disposed of in terms of the joint memo filed by the parties is the prayer.

(2.) The parties are also present before this Court. They have been identified by their respective counsel.

(3.) When queried by this Court, they stated that they have, indeed, reconciled their differences and have agreed to live together.