SHERIN MATHEW Vs. MATHEW P.M. THOMAS

JUDGEMENT

(1.) This appeal arises out of the judgment and decree dated 30th Nov., 2011, passed in M.C No. 2177/2005, by the IV Additional Principal Judge, Family Court, Bangalore, allowing the petition filed under section 10(1)(3) of Indian Divorce Act, for divorce.

(2.) We have heard the learned counsel appearing for appellant and learned counsel appearing for respondent. The appellant and respondent are present before (he Court and their presence is placed on record.

(3.) Learned counsel appearing for appellant and learned counsel appearing for respondent during the course of submission, submitted that the instant appeal may be disposed of as per the terms and conditions of the compromise petition dated 18th April, 2016 and the marriage solemnized between the appellant and the respondent on 26 -01 -1997 as per Christian rites and customs at Mar Elia Cathedral, Kottayam, may be dissolved by affirming the impugned judgment and decree passed by the Court below.