DHANALAKSHMI Vs. RAMU S/O. MUNIRANGAPPA

JUDGEMENT

(1.) Learned counsel for the respective parties namely Sri.Raviprakash.V. and Sri.G.C.Shanmukha submitted that despite the impugned judgment and decree dated 05.07.2021 passed in M.C.No.4083/2017 by the IV Addl. Principal Judge, Family Court, Bengaluru for dissolution of marriage between the parties by a decree of divorce granted under Section 13(1)(ia)(ib) of the Hindu Marriage Act, 1955, the parties have decided to live together as they have reconciled their differences. Hence, the respondent is seeking dismissal of petition filed in M.C.No.4083/2017.

(2.) Consequently it was submitted at the Bar that the impugned judgment and decree may be set aside and it may be declared that the marriage between the parties continues.

(3.) Learned counsel for the respective parties further submitted that the parties have appeared virtually through video conferencing.