VIJAYAKUMAR BEDRE Vs. ROOPASHREE

JUDGEMENT

(1.) This appeal has been filed under Sec. 19(1) of the Family Courts Act, 1984 against the judgment dtd. 10/4/2017 passed in M.C.No.182/2015 by which the petition filed by the appellant/husband under Sec. 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955 seeking dissolution of marriage has been dismissed.

(2.) Learned counsel for the parties jointly submit that the dispute between the parties has been amicably resolved. Learned counsels have invited the attention of this Court to the report submitted by Shivamogga Mediation Centre. The terms and conditions of the compromise reads as under:

(3.) In view of the aforesaid amicable settlement arrived at between the parties, the marriage performed between the parties on 22/5/1998 is resolved by a decree of divorce and the appeal is disposed of in terms of the compromise arrived at between the parties.