BAHVANA Vs. KARTHIK R.

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The appellant and respondent are present before the Court.

(3.) The counsels and parties have moved memo under Order XXIII Rule 3 of the CPC praying to dissolve the marriage in terms of the joint memo. The appeal is by the wife who is the petitioner in M.C.No.5115/2020 which came to be partly allowed. While allowing the petition the Family Court has been pleased to merely dissolve the marriage and has omitted to consider the application preferred under Sec. 25 of the Hindu Marriage Act and has not awarded any alimony and hence aggrieved the petitioner wife moved the appeal challenging the order and decree of divorce to the limited extent of payment of alimony. Now the parties have filed a joint compromise petition which reads as under: