HEMAVATHI R. Vs. SRI SOMASHEKAR P.

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Court Act, 1984 has been filed against the judgment and decree dtd. 27/2/2019 passed by the Family Court by which the petition filed by the appellant/husband seeking dissolution of marriage has been dismissed .

(2.) Learned counsel for the parties have submitted that the dispute between the parties have been amicably settled. In this connection, they have invited the attention of this Court to compromise petition.

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