SWAROOPA RANI Vs. RAJENDRAREDDY

JUDGEMENT

(1.) This appeal arises out of the judgment and decree dated 3rd August 2012, passed in M.C. No.2335/2011, by the Principal Judge, Family Court, Bangalore, allowing the petition filed by respondent/husband u/S. 13(1)(ia) & (ib) of Hindu Marriage Act, for a decree of divorce, dissolving the marriage solemnized between the appellant and respondent on 26/04/2001.

(2.) We have heard the learned counsel appearing for appellant and learned counsel appearing for respondent. The appellant and respondent are present before the 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 Memorandum of Agreement dated 6th January, 2016 filed under Section 89 of the Code of Civil Procedure, 1908 read with Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2007, and the marriage solemnized between the appellant and the respondent on 26/04/2001 may be dissolved by granting a decree of divorce.