N. PAVAN KUMAR Vs. SUMA K.

JUDGEMENT

(1.) MFA No.3611/2012 has been filed against judgment and decree dtd. 3/7/2021 passed in M.C.No.2142/2014 by which the petition filed by the respondent under Sec. 13 of the Hindu Marriage Act, 1955 (hereinafter referred to as 'the Act') has been dismissed, whereas MFA No.5591/2021 has been filed against judgment and decree dtd. 3/7/2021 passed in M.C.No.1118/2017 by which the petition filed by the respondent under Sec. 9 of the Act seeking restitution of conjugal rights has been allowed.

(2.) The parties along with their counsel are present.

(3.) Learned counsel for the parties jointly submit that the dispute between the parties has been amicably resolved. In this connection, our attention has been invited to a memo which has been duly signed by the parties as well as their counsel. The terms of compromise read as under: