MANJESH H. K. Vs. MALASHRI R.

JUDGEMENT

(1.) This appeal under Sec. 19 of the Family Courts Act, 1984 has been filed against the judgment dtd. 2/6/2022 passed by the Trial Court in M.C. No.322/2021 by which petition filed by the appellant/husband seeking dissolution of marriage has been dismissed.

(2.) Learned counsel for the parties while inviting the attention of this Court to the report submitted by the Bengaluru Medication Centre submits that the dispute between the parties has been amicably resolved.

(3.) The terms and conditions arrived at between the parties in the report reads as under: