SWATHI S. Vs. RAGHAVENDRA J.

JUDGEMENT

(1.) This appeal arises out of judgment dtd. 17/12/2019 passed by the Family Court by which the marriage performed between the parties has been dissolved on the ground of cruelty.

(2.) During the pendency of this appeal, the parties have arrived at a settlement. The terms and conditions of the settlement read as under:

(3.) In view of compromise arrived at between the parties, judgment and decree dtd. 17/12/2019 passed by the Family Court is modified in terms of the compromise arrived at between the parties. Accordingly, the appeal is disposed of.