M. PREMA Vs. RAVIKUMAR T.G.

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984 has been filed against judgment dtd. 20/6/2022 passed by the Family Court in M.C.No.1015/2016 by which the petition filed by the respondent / husband seeking dissolution of marriage has been allowed.

(2.) Parties along with their counsel are present.

(3.) Learned counsel for the parties submitted that the dispute between the parties has been settled amicably and they have invited the attention of this Court to the joint memo which has duly been signed by the parties as well as their counsel. The terms and conditions of compromise read as under: