SRI. VINAY NAGAPPA Vs. DR. RAJINI SURENDRA

JUDGEMENT

(1.) THE present appeal is filed by the husband aggrieved by the judgment and decree passed by the I Additional Principal Judge, Family Court, Bangalore in O.S. No. 156/2010 dated 25.1.2006. The admitted facts are that,

(2.) THE matter was heard by this Court at length. Thereafter having regard to the background of this case and in the interest of both the parties and also in the interest of minor son, the Court suggested the parties to settle their dispute amicably since the parties are living separately from 2010 and both of them are in loggerheads with each other and it is not possible to restore their relationship more particularly in the background of the appellant taking a second wife after obtaining decree of divorce from the Court of North Carolina, USA. Thereafter the parties have settled their disputes and they have agreed to obtain decree of divorce by mutual consent by filing a petition under Section 13B of the Hindu Marriage Act along with an application under Section 151 of CPC for converting the appeal into a joint petition.

(3.) ACCORDINGLY , we accept the petition filed under Section 13 -B of the Hindu Marriage Act.