SHAKUNTALA BAI Vs. MUNISWAMY RAO BOUNSLE

JUDGEMENT

(1.) THIS appeal is filed by the wife being aggrieved by the judgment and decree dated 18.8.2011 passed in M.C. No. 1513/2009 on the file of the V Additional Judge, Principal Family Court at Bangalore.

(2.) WE have heard the learned counsel for the appellant and the respondent.

(3.) FURTHER , learned counsel for the appellant and the respondent at the outset fairly submitted that the matter has been compromised and settled between the parties and they are filing the compromise petition dated 3.12.2014 duly signed by the appellant and the respondent and their respective counsel and therefore the instant appeal may be disposed of in terms of the compromise petition. Submissions of the learned counsel for both the parties are taken on record.