SUPRIA M. Vs. N. PRAKASH

JUDGEMENT

(1.) This appeal under Sec. 19(1) of the Family Courts Act, 1984, has been filed against the judgment and decree dtd. 22/4/2017 passed by the Family Court, Bengaluru, in M.C.No.4296/2013, by which the petition filed by the respondent seeking dissolution of marriage on the ground of cruelty and desertion has been allowed.

(2.) The parties along with their Counsel are present. Learned Counsel for the parties have invited the attention of this Court to the joint memo filed on behalf of the parties and have submitted that the dispute between them has been amicably resolved. The terms and conditions of the compromise arrived at between the parties reads as under:

(3.) The respondent has handed over a Demand Draft for a sum of Rs.5.00 lakhs to the appellant, the receipt of which the appellant has acknowledged.