USHA MANOHAR Vs. K.M. MANOHAR

JUDGEMENT

(1.) This appeal has been filed against judgment and decree dtd. 13/11/2018 passed by the Family Court by which petition filed by the respondent / husband under Sec. 13(1)(ib) of the Hindu Marriage Act, 1955, has been allowed.

(2.) Learned counsel for the parties, while inviting the attention of this Court to the petition filed under Order XXIII Rule 3 of the Code of Civil Procedure, 1908, submits that the dispute between the parties has been amicably resolved.

(3.) The terms and conditions of the compromise read as under: