S.L. VIJAYASHREE Vs. S. PUTTAIAH

JUDGEMENT

(1.) Parties along with their counsel present.

(2.) MFA No.3420/2020 has been filed by the wife against the judgment and decree dtd. 5/6/2020 by which the petition filed by the wife under Sec. 9 of the Hindu Marriage Act (hereinafter referred to as 'the Act' for short) has been dismissed. MFA No. 3422/2020 has been filed against the judgment dtd. 5/6/2020 passed in M.C.No.25/15 by which petition filed by the husband seeking dissolution of marriage under Sec. 13 of the Act, has been allowed.

(3.) The parties as well as their counsel submit that the parties have amicably resolved the dispute between them. In this connection, our attention has been invited to the compromise petition, which has been duly signed by the parties.