SUMA B L Vs. PRAKASH C

JUDGEMENT

(1.) This appeal is by the wife being aggrieved by the impugned judgment and decree dated 30.11.2011 passed in MC No.1976/2010 on the file of the III Addl. Prl. Judge, Family Court, Bangalore, allowing the petition filed by the respondent under Section 13(i-a) and (i-b) of the Hindu Marriage Act 1956.

(2.) When this matter had come up for orders on 07.08.2013, learned counsel appearing for both the parties submitted that, the matter is likely to be settled amicably between the parties and prayed for time. At their request, matter was posted to today.

(3.) Today the appellant and respondent are present before the Court and their presence is placed on record.