KAVYA R. Vs. ANIL KUMAR P.

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondent.

(2.) The appeal is directed against the judgment and decree passed in M.C. No.336/2019 whereby the Family Court, Mysuru was pleased to dissolve the marriage solemnized between the parties on 17/6/2018 at Yathri Bhavan Kalyana Mantapa, Mysuru and was further pleased not to grant any alimony. It is submitted by the parties that after the decree dtd. 10/11/2020 the respondent - husband has re-married and after negotiations the parties have arrived at an amicable settlement and pray that the appeal be disposed of in terms of the settlement agreed between them.

(3.) Both the parties are present and the father of the appellant is also present. Both the counsels file into Court a joint memo and para 7 has been scored out. In para 6 it is stated that bankers cheque of Rs.5,00,000.00 has been handed over today and further a sum of Rs.1,00,000.00 will be paid on or before 9/9/2023 as full and final settlement and as permanent alimony to the appellant. The joint memo reads as under: