K MANJULA Vs. P BHASKARA

JUDGEMENT

(1.) These two appeals arise out of the common judgment and decree dated 28th May 2013, passed in M.C. Nos.2325/2010 and 3024/2010, by the V Additional Principal Judge, Family Court, Bangalore, allowing the petition filed by husband under Section 13(1)(ia) of the Hindu Marriage Act and dismissing the petition filed by wife under Section 9 of Hindu Marriage Act.

(2.) We have heard the learned counsel appearing for appellant/wife and learned counsel appearing for respondent/husband. The appellant and respondent along with their parents are present before the Court and their presence is placed on record.

(3.) Learned counsel appearing for appellant/wife, Smt. V. Vijayalakshmi Vishu Kumar and learned counsel appearing for respondent/husband, Shri.M.U. Poonacha, during the course of submission, submitted that the instant appeals may be disposed of as per the terms and conditions of the compromise petition dated 11th April, 2016 and the marriage solemnized between the appellant and the respondent on 22-04-2005 at Shubharam Kalyana Mantapa, Bangalore may be dissolved by granting a decree of divorce.