B.V. SHASHIKALA Vs. VITHAL

JUDGEMENT

(1.) This appeal is filed under Sec. 28 of the Hindu Marriage Act, 1955, questioning the correctness and legality of the impugned judgment and decree dtd. 20/11/2014 passed in M.C.No.33/2010 on the file of the Additional Senior Civil Judge, Haveri, wherein the Family Court dissolved the marriage of the appellant and the respondent.

(2.) The appellant/wife is before this Court in the instant appeal. Today both the appellant/wife and the respondent/husband are present before the Court. They are identified by their learned counsels. Learned counsels for both the parties have filed a joint memo dtd. 10/7/2023 signed by both the parties as well as their learned counsels. The memo reads as follows :-

(3.) Further learned counsels on behalf of their parties submit that the parties would withdraw the allegations made against each other. The respondent/husband handed over a sum of Rs.1,50,000.00 (Rupees One Lakh Fifty Thousand only) in cash to the appellant/wife, which the appellant/wife acknowledges receipt. The memo would read that the parties have arrived at an out of Court settlement.