MANJUNATH Vs. SIDHARTH SAINATH

JUDGEMENT

(1.) Parties along with their counsel are present. M

(2.) Learned counsel for the parties, while inviting the attention of this Court to the compromise petition filed on behalf of the parties, submit that the dispute between them has been amicably resolved. The terms and conditions of the settlement read as under:

(3.) In view of the aforesaid compromise arrived at between the parties, judgment and decree dtd. 27/10/2021 passed in M.C.No.246/2020 insofar as it dissolves the marriage between the parties, is affirmed.