NARUN SRINIVAS Vs. G. NANDINI

JUDGEMENT

(1.) THIS appeal is by the husband being aggrieved by the impugned judgment and decree dated 30th April 2015, passed in M.C No. 56/2014 on the file of the Principal Judge, Family Court, Chikmagalur, wherein the appellant -husband had filed a petition under Section 13(1)(i -a) of the Hindu Marriage Act, seeking a decree of divorce on the ground of cruelty. The petition filed by the appellant -husband was dismissed. Being dissatisfied with the said judgment and decree passed by the Principal Judge, Family Court, Chikmagalur, the appellant has presented this appeal.

(2.) LEARNED Counsel appearing for the appellant and the learned Counsel appearing for the respondent both have filed a compromise petition dated 13.08.2015. The same is taken on record. Appellant and respondent are both present before the Court. Their presence is placed on record.

(3.) BOTH the learned Counsel appearing for the appellant and the respondent at the outset submit that the terms and conditions of the compromise petition dated 13.8.2015 filed in the instant appeal may be taken on record and a decree of divorce may be granted dissolving the marriage solemnized between the appellant and respondent on 17.08.2011 at Gayathri Kalyana Mantapa, Kempanahali Main Road, near KEB, Chikkamagaluru, in the interest of justice and equity. The compromise petition is placed on record and the terms and conditions of the compromise petition dated 13.8.2015 read thus: