SRILAKSHMI V. Vs. SRINIVASU G.

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984 has been filed against judgment dtd. 16/9/2019 passed by the Family Court in M.C.No.124/2017 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 have invited the attention of this Court to the memo which has duly been signed by the parties as well as their counsel. It is stated that the dispute between the parties has been amicably resolved. The terms of compromise read as under: