S. PRASANNA KUMAR Vs. P. SUGUNA

JUDGEMENT

(1.) Sri.Chidambara G.S, learned counsel for the appellant. Sri. Ravi H.K., learned counsel for the respondent. Both appellant and respondent are present before the Court.

(2.) This appeal has been filed by the appellant aggrieved by the judgment and decree dtd. 11/9/2018 passed by the family Court in MC No.18/2014 by which the petition filed by the appellant seeking dissolution of marriage has been dismissed.

(3.) Learned counsel for the parties jointly submit that the dispute between the parties has been amicably resolved.