ARUN Vs. GAYATRI

JUDGEMENT

(1.) Appellant-husband's M.C. No.198/2015 filed under Sec. 13(1)(ia)& (ib) of the Hindu Marriage Act , 1955 seeking dissolution of marriage having been negatived by the learned Principal Judge, Family Court, Hubballi, vide Judgment & Decree dtd. 26/7/2017, the appeal in M.F.A. No.103042/2017 has been presented. The companion appeal in M.F.A. No.103842/2017 has been presented by the wife seeking to lay a challenge to the Judgment & Decree dtd. 25/8/2012, passed by the I Additional Senior Civil Judge, Hubli, whereby her petition in M.C. No.10/2010 seeking a direction for the restitution of conjugal rights is dismissed.

(2.) Both the appellant and the respondent, with the aid & advice of their respective advocates and the elders, have entered into a compromise and filed a Joint Memo which contains the following terms & conditions:

(3.) We have perused the contents of the Joint Memo carefully. We have interacted with the parties and their mothers personally present before the Court. The appellant's sisters and respondent's grandfather also participated in the proceedings. All of them state that the terms of this compromise are just & reasonable and it will put an end to this long drawn legal battle. There is no reason to doubt the bona fide of the Joint Memo. There is no legal or factual impediment for disposing off both these appeals in terms of the compromise, either.