ANKITA Vs. NITIN KUMAR

JUDGEMENT

(1.) Though this appeal is listed for admission, learned counsel for the respective parties submitted that, the parties have negotiated a settlement and they have filed a joint memo and hence, the appeal may be disposed of in terms of the joint memo.

(2.) Learned counsel for the respective parties further submitted that the parties have appeared through video conference, as the appellant is a resident of Darbhanga, Bihar, while the respondent is a resident of Bengaluru. They have been identified by their respective counsel.

(3.) This appeal is filed by the appellant-wife against the respondent-husband assailing the judgment and decree passed by the VI Additional Principal Judge, Family Court, Bengaluru, in MC No.2684/2018 dated 20.6.2019. By the said judgment and decree, the petition filed by the respondent-husband under Section 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act' for the sake of brevity), seeking dissolution of marriage by a decree of divorce on the ground of cruelty and desertion has been allowed. Further, counter claim sought for by the appellant-wife for restitution of conjugal rights has been dismissed. Hence, this appeal by the wife.