M.B. RAVISHANKAR Vs. S.L. KAVYA

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act has been filed against the judgment dtd. 1/2/2020 passed in M.C.No. 244/2019 by which petition filed by the appellant seeking dissolution of marriage has been dismissed.

(2.) Learned counsel for the parties submitted that the parties have amicably resolved the differences between them. They have filed a joint memo. The terms and conditions arrived at between the parties are as under:

(3.) In view of the compromise arrived at between the parties, the marriage of the parties performed on 7/8/2016 at PKV Acharya Sabha Bhavana, Kanakadasa Nagar, Mysuru is hereby dissolved by a decree of divorce.