D.V. MANJUNATH Vs. JYOTHI R.

JUDGEMENT

(1.) This appeal has been filed against judgment and decree dtd. 16/4/2018 passed by the Family Court by which petition filed by the appellant / husband under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955, has been allowed.

(2.) Learned counsel for the parties jointly submit that the dispute between the parties has been amicably settled. In this connection, attention has been invited to the report submitted by the Bengaluru Mediation Centre. The terms and conditions arrived at between the parties read as under: