CHIKKATHAYAMMA Vs. SIDDAGANGAIAH

JUDGEMENT

(1.) THIS appeal by the wife arises out of the judgment and decree dated 10th November 2011, passed in M.C.No. 6/2003, by the Additional Senior Civil Judge and JMFC, Madhugiri, allowing the petition filed by the respondent/husband, under Section 13(1) (i),(i-a) and (i-b) of the Hindu Marriage Act and dissolving the marriage solemnized between them on 6th May 1998, by a decree of divorce.

(2.) WHEN this matter had come up for consideration before this Court on several occasions from 16th March 2012 to this day, the matter was being adjourned at the request of the learned counsel appearing for both parties, to enable them to explore the possibility of amicable settlement between the parties, having regard to the relationship between them and also the paramount consideration of the minor son born in the wedlock. Today, when the matter is taken up for consideration, learned counsel appearing for both parties, using their good offices, have arrived at a settlement and have filed a joint memo dated 2nd July 2012, duly signed by both the parties and attested by their respective counsel. They submit that in view of the terms and conditions of the said joint memo, this appeal may be disposed of, setting aside the judgment and decree passed by the Court below.

(3.) IN terms of the aforesaid joint memo, the appeal stands disposed of and the impugned judgment and decree dated 10th November 2011, passed in M.C.No. 6/2003, by the Additional Senior Civil Judge and JMFC, Madhugiri, is hereby set aside and the same stands modified accordingly.