UMESH Vs. RAJESHWARI

JUDGEMENT

(1.) Heard the learned Advocate appearing for the appellant and the learned Advocate appearing for the respondent.

(2.) Both the appellant and respondent are before this Court. The husband who sought dissolution of marriage before the learned Senior Civil Judge, Jamkhandi, in M.C. No. 14/2010, is questioning the judgment and decree dismissing his petition.

(3.) The parties are present before the Court and the matter was referred to mediation to workout amicable settlement. Parties appeared before the Mediator and after discussion and negotiation the matter was settled before the learned Mediator.