GURUNATH KULKARNI Vs. T.R. ARUNA

JUDGEMENT

(1.) MFA No.1637/2016 has been filed against the order dtd. 30/11/2015 in M.C.No.1638/2009 by which the petition filed by the appellant/husband under Sec. 13 of the Hindu Marriage Act, 1956, has been dismissed.

(2.) MFA No.1636/2016 has been filed against the order dtd. 30/11/2015 passed in M.C.No.680/2010 by which the petition filed by the respondent/wife under Sec. 9 of the Hindu Marriage Act, 1956, has been allowed.

(3.) Learned counsel for both the parties after obtaining instructions from their parties, invited attention of this Court to submit that dispute between them has been amicably resolved. In this connection attention of this Court has been invited to the memo, which has been filed on behalf of the parties and which is duly signed by the learned counsel for the parties.