MANISH JAIN Vs. SWATHI SHRIVASTAV JAIN

JUDGEMENT

(1.) Mr.Rohit C.V, learned counsel for appellant.

(2.) This appeal under Sec. 19(1) of Family Court Act r/w Sec. 28 of the Hindu Marriage Act has been filed against the judgment and decree dtd. 4/7/2013 passed in M.C.No.30/2010, by which petition filed by the appellant seeking dissolution of marriage on the ground of cruelty has been dismissed.

(3.) We have perused the memorandum of agreement arrived at between the parties before Bengaluru Mediation Centre. The aforesaid memorandum of agreement has been duly signed by the parties as well as their counsel. The terms and conditions of the compromise reads as under: