PARASHURAM Vs. POOJA

JUDGEMENT

(1.) We have heard the learned counsel for the appellant and the learned counsel for respondent and perused the appeal papers.

(2.) The petition filed by the husband seeking dissolution of marriage in M.C. No. 63/2015 on the file of the learned Family Court, Belagavi, is dismissed in terms of the judgment and decree dtd. 8/7/2016. Aggrieved by the dismissal of the petition, the husband is in appeal.

(3.) Today, the appellant-husband and respondent-wife are present before the Court. They are identified by their respective counsel. They submit that they have agreed to dissolve the marriage on mutual terms and filed petition under Sec. 13B of the Hindu Marriage Act.