CHETHAN SHETTY Vs. DEEPA SHETTY

JUDGEMENT

(1.) Parties along with their counsel are present. This appeal under Sec. 19 of the Family Courts Act, 1984 has been filed against judgment and decree dtd. 11/12/2019 by which the marriage performed between the parties has been dissolved by a decree of divorce on the ground of cruelty.

(2.) Learned counsel for the parties have filed a petition seeking dissolution of marriage under Sec. 13(b) of the Hindu Marriage Act, 1955. The application is duly supported by an affidavit and has been signed by the parties. The terms and conditions of the compromise read as under:

(3.) In view of the compromise arrived between the parties, the judgment and decree dtd. 11/12/2019 passed in M.C.No.1800/2017 by the II Addl. Prl. Judge, Family Court, Bengaluru, is set aside and the marriage between the parties solemnized on 20/8/2006 which was registered on 27/7/2007 is dissolved by a decree of divorce by mutual consent.