K. M. PRAKASH Vs. J.M.NALINAKSHI

JUDGEMENT

(1.) This appeal by the appellant/husband is directed against the impugned judgment and decree dtd. 20/10/2022 passed in MC No.11/2020 by the learned Senior Civil Judge and JMFC, Kudligi, whereby by the petition filed by the petitioner/husband under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955 seeking decree of divorce by dissolving the marriage of the appellant and respondent solemnized on 28/4/1996, was dismissed by the trial Court.

(2.) On 1/8/2023, this Court referred the dispute to the Mediation Centre, wherein the parties have entered into compromise and thereby filed Memorandum of Agreement, which reads as under:

(3.) Both parties are physically present along with their respective counsel and after having been identified by them, they admit the aforesaid memorandum of agreement entered into between them. On enquiry, they submit that they have agreed the terms and conditions of memorandum of agreement and they have affixed their signature on the said memorandum of agreement. The said memorandum of agreement is taken on record.