KASTURI Vs. MANJUNATH

JUDGEMENT

(1.) This appeal is filed under Sec. 19(1) of the Family Courts Act, questioning the correctness and legality of the Judgment dtd. 11/10/2022 in M.C.No.275/2021 on the file of the Principal Judge, Family Court, Dharwad.

(2.) Today the learned counsels for the parties filed compromise petition under Order 23 Rule 3 read with Sec. 151 of CPC. Both, the appellant-wife and the respondent-husband are present before the Court and they are identified by their respective counsels.

(3.) The compromise petition reads as under: