MAJOR SANDEEP R. Vs. S. SHWETHA

JUDGEMENT

(1.) THIS appeal by the appellant -husband is directed against the impugned judgment and decree dated 30/11/2010 passed in M.C. No. 280/2008, by the Judge, Family Court, Mysore. The respondent is present before the Court and her presence is placed on record. When this Court specifically asked whether she is aware of the terms and conditions of the application dated 9th July 2013, filed under Section 13 -B of Hindu Marriage Act, she fairly submitted that she knows the same and she has discussed with her father and her counsel and she has signed the application without any fear and that this appeal may be disposed off, in terms of the application filed under section 13 -B of the Hindu Marriage Act.

(2.) WE have heard learned counsel for both the parties.

(3.) THE decree of divorce shall come into effect on and from the date of payment of entire amount of Rs. 17,00,000/ - (Rupees Seventeen Lakhs Only).