N.S.VIKRAMADITYA Vs. TARA D.

JUDGEMENT

(1.) This appeal has been filed against the judgment and decree dtd. 17/3/2017 passed by the II Additional Principal Judge, Family Court, Bengaluru in M.C.No.2519/2016, by which the petition filed by the respondent/wife seeking dissolution of marriage has been allowed.

(2.) Learned counsels for the parties jointly submit that the dispute between the parties has been amicably resolved. The parties are also present before this Court. The terms of the compromise read as under:

(3.) In view of the aforesaid submissions, the marriage performed between the parties is dissolved by a decree of divorce and the appeal is disposed of in terms of the compromise arrived at between the parties.