E. TRIVENI Vs. HANUMANTHAPPA H.

JUDGEMENT

(1.) Learned Counsel for the parties and the parties are present before the Court.

(2.) This appeal under the Family Courts Act , 1984 has been filed against the Judgment and decree dtd. 28/2/2015 passed by the Family Court by which the petition filed by the husband has been partly allowed and the marriage between the parties has been dissolved by a decree of divorce on the ground of cruelty.

(3.) The learned counsel for the parties jointly submit that during pendency of the appeal, the parties have amicably resolved the differences between themselves. Learned counsel for the parties have also invited attention of this Court to the application filed by the parties under Order XXIII Rule 3 of CPC. The terms and conditions of the compromise entered into between the parties are reads as under: