GIRISH K. Vs. SHWETHA C. P.

JUDGEMENT

(1.) Sri. Hiremathad Maheshiah Rudrayya, learned counsel for the appellant along with the appellant are present. Sri.S.V.Prakash, learned counsel for respondent Nos.1 and 2 along with the respondents are present. This appeal has been filed against the judgment and decree dtd. 28/10/2019 passed by the family Court by which the petition filed by the appellant under Sec. 12 read with Sec. 13(1) (iii) of the Hindu Marriage Act has been dismissed.

(2.) Learned counsel for the parties while inviting the attention of this Court to the memorandum of agreement sent by the Bangalore Mediation Centre, submit that the dispute between the parties have been amicably resolved.

(3.) The terms of the compromise read as under: