RAMAKRISHNA. M.N. Vs. SUJATHA. H.J.

JUDGEMENT

(1.) This appeal is filed against the judgment dtd. 27/4/2018, by which the petition filed by the appellant under Sec. 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955, seeking dissolution of marriage has been dismissed.

(2.) Learned Counsel for the parties have filed a compromise petition stating that the dispute between the parties have been amicably resolved. The terms and conditions of the amicable settlement arrived at reads as under:

(3.) That in pursuance of the compromise petition, learned Counsel for the appellant has handed over a demand draft for a sum of Rs.42,00,000.00 to the respondent, the receipt of which is acknowledged by the respondent.