MEGHA N. Vs. GURUCHARAN N. C.

JUDGEMENT

(1.) Sri.Naik N.R., learned counsel for the appellant as well as the appellant are present. Sri. B. S. Gurudath, learned counsel for the respondent as well as the respondent are present. This appeal arises from the judgment and decree dtd. 5/2/2021 passed by the Family Court by which petition filed by the appellant under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act' for short) seeking dissolution of marriage has been dismissed.

(2.) The dispute between the parties was referred for mediation. When the matter is taken up today, learned counsel for the parties submitted that the dispute between them has been amicably resolved by them and a memorandum of the agreement entered into by them evidencing the aforesaid settlement has been filed. The terms and conditions of the settlement arrived at between the parties are as follows:

(3.) In view of the compromise arrived at between the parties, the impugned judgment and decree dtd. 5/2/2021 is hereby set aside and the marriage between the parties is dissolved by a decree of divorce in terms of the aforesaid compromise arrived at between the parties.