B C KRISHNA KUMAR Vs. DAKSHYANI

JUDGEMENT

(1.) This appeal by the appellant-husband being aggrieved by the impugned judgment and decree dated 17.10.2011 passed in MC No.54/2006 by the Additional Senior Civil Judge & J.M.F.C., Chickmagalur, wherein the petition filed under Section 13(1)(ia) of the Hindu Marriage Act, 1955 by the appellant for a decree of divorce was dismissed. Being dissatisfied with the judgment and decree passed by the Additional Senior Civil Judge & J.M.F.C., Chickmagalur, the appellant has presented this appeal.

(2.) We have heard learned Counsel appearing for the appellant and the learned Counsel appearing for the respondent.

(3.) During the course of the submission, both the counsel have filed a memorandum of joint agreement/compromise petition under Order XXIII Rule 3 r/w 151 of Code of Civil Procedure dated 23.09.2015, duly signed by the appellant and the respondent attested by them. The same is taken on record.