G. KAVITHA Vs. D. RAJESH

JUDGEMENT

(1.) Mr.V.S.Biju, learned counsel for the appellant, while inviting the attention of this Court to the memorandum of agreement recorded by the Bengaluru Mediation Centre, submits that the dispute between the parties has been amicably settled.

(2.) The terms and conditions of compromise read as under:

(3.) In view of settlement arrived at between the parties, the marriage solemnized between the parties on 2/6/2014 is dissolved by a decree of divorce.