S. MANJUNATH Vs. C.B. YASHODA

JUDGEMENT

(1.) This appeal under Sec. 28 of the Hindu Marriage Act, 1955 has been filed against the judgment and decree dtd. 19/2/2014 passed in M.c.No.22/10 by which the petition filed by the appellant seeking dissolution of marriage on the ground of cruelty has been dismissed.

(2.) Learned counsel for the appellant has invited the attention of this court to the memorandum of settlement arrived at between the parties and has submitted that the disputed between the parties has been amicably resolved.

(3.) The matter was referred to Bangalore Mediation Center. By a communication dtd. 21/10/2022 it has been informed that the matter has been amicably settled between the parties on 21/10/2022.