SUREKHA Vs. JAGADISH

JUDGEMENT

(1.) This is a appeal filed under Sec. 19(1) of Family Courts Act, 1984, questioning the correctness and legality of Judgment dtd. 6/9/2019 in M.C.No.43/2019 by which the petition filed under Sec. 12(1)(a) of Hindu Marriage Act, 1955 was dismissed.

(2.) This Court by order dtd. 21/4/2023 referred the matter to the Mediation Center, High Court of Karnataka, Dharwad Bench, Dharwad, for exploring the possibility of settlement.

(3.) Before the Mediation Center, the parties have arrived at a settlement and have filed memorandum of agreement dtd. 21/4/2023. The agreement entered into between the parties reads as follows: