ANITHA BAI Vs. BALAJI SINGH

JUDGEMENT

(1.) Parties along with their counsel are present. This appeal under Sec. 19(1) of the Family Court Act, has been filed against the judgment and decree dtd. 21/9/2017, by which the petition filed by the respondent seeking dissolution of marriage has been allowed.

(2.) Learned counsel for the parties as well as the parties who are present before us state that the dispute between them has been amicably settled. The terms and conditions of the compromise are as under:

(3.) In view of the compromise arrived at between the parties, the judgment and decree dtd. 21/9/2017 is modified to the extent mentioned above and the appeal is disposed of in terms of compromise arrived at between the parties.