SHANTHA Vs. MAHESH

JUDGEMENT

(1.) Parties are present along with their respective Advocates.

(2.) This appeal under Sec. 28(1) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act' for short) has been filed against the judgment dtd. 30/9/2013 passed in M.C.No.18/2011 by which the petition filed by the respondent under Sec. 13(1)(ia) and Sec. 13(1)(ib) of the Act has been allowed and the marriage between the parties has been dissolved by a decree of divorce.

(3.) During the pendency of the appeal, the parties have admittedly resolved the differences between themselves and have filed a compromise petition under Order 23 Rule 3 of Code of Civil Procedure. The terms and conditions of the compromise arrived at between the parties read as under: