SHIVASHARANAPPA Vs. ANNAPOORNA

JUDGEMENT

(1.) The present appeal is filed by the appellant husband against the judgment and decree dated 01.03.2016 made in M.C.No.159/2015 allowing the petition filed by the respondent-wife under the provisions of Section 9 of the Hindu Marriage Act.

(2.) When the matter is posted today for orders, the learned counsel for the parties filed a compromise petition under Order XXIII Rule 3 of the Code of Civil Procedure, duly signed by both the appellant-husband and respondent-wife and their respective counsel which reads as under :

(3.) In terms of the compromise petition, the appellant-husband is ready to withdraw M.C.No.3068/2015 filed for decree of divorce under Section 13(1) (ia) and 13(1) ( ib) of the Hindu Marriage Act before the Principal Judge, Fami ly Court, Bengaluru. The respondent-wife has also agreed to withdraw Execution Petition No.14/2016 pending before the Family Court, Ballari for attachment of movable property of the appellant-husband.