NINGAPPA Vs. MAHADEVI

JUDGEMENT

(1.) The present appeal is filed by the appellant-husband against the Judgment and Decree dtd. 12/2/2019, passed in M.C. NO. 46/2017 on the file of the Prl. Senior Civil Judge, Gokak in and by which the petition filed by the husband under Ss. 13(1i) and (ia) of the Hindu Marriage Act was dismissed.

(2.) During the pendency of the present appeal, with the intervention of the family members and well-wishers, the parties have amicably resolved the matter. It is submitted by the learned counsel for the parties and the parties who are present before the Court that both the appellant-husband and the respondent-wife have been residing together for over three months along with their son at Old-Gokak. The parties who are present before the Court are duly identified by their respective counsel. The parties have filed the joint memo reporting the settlement, wherein it is specifically stated that they are living together and are leading happy married life. We have enquired with the respondent-wife about the settlement and the contents of the joint memo, to which she has responded in affirmative having complete knowledge and understanding about the same. The joint memo is taken on record,

(3.) The Court Officer is hereby directed to take signature of the respective parties, identified by their respective counsel.