HARRY DINAKARAN S Vs. ROOPARANI

JUDGEMENT

(1.) THIS appeal is filed challenging the order dated 29.03.2010 passed in M.C.No.154/2009 on the file of the Judge, Family Court, Mysore, wherein the petition filed by the appellant under Section 10(1)(x) of the Divorce Act seeking a decree of divorce against the respondent on the ground of cruelty has been allowed.

(2.) LEARNED counsel appearing for both the parties submitted that the matter has been amicably settled between the parties and they are living together peacefully. They have filed a Joint Memo dated 07.06.2012 duly signed by the appellant and respondent and attested by their respective counsel. Both the appellant and the respondent are present before the Court. The Joint Memo dated 07.06.2012 reads as under: