SUJATA Vs. DEEPAK

JUDGEMENT

(1.) The appellant-wife, Smt. Sujata, has preferred this appeal for laying a challenge to the Judgment & Decree passed by the learned Principal Judge, Family Court at Dharwad whereby respondent-husband's M.C.No.170/2016 having been favoured on 16/6/2017, the marriage between the parties has been dissolved. After service of notice, the respondent-husband has entered appearance through his counsel.

(2.) Both the parties, with the intervention of their advocates and with the active role of the Mediator, Sri. Hanumanthareddy Sahukar, have resolved their dispute amicably and accordingly now filed a Mediation Report dtd. 18/7/2022 accompanied by the Memorandum of Agreement under Sec. 89 of the Code of Civil Procedure, 1908 read with Rules 24 & 25 of the Karnataka Civil Procedure (Mediation) Rules, 2007, seeking disposal of this appeal in terms thereof.

(3.) The said Memorandum of Agreement reads as under: