(1.) Appellant is the wife, while respondent is the husband. Appellant had filed M.C.No.2102/2012 before the IV Addl. Prl. Judge, Family Court, Bangalore, under Section 13(1)(i-a) and (i-b) of the Hindu Marriage Act, 1955 (hereinafter, referred to as "the Act", for the sake of brevity), seeking dissolution of her marriage with the respondent by a decree of divorce. By judgment and decree dated 07/03/2018, the said petition has been dismissed. Being aggrieved, she has preferred this appeal.
(2.) Learned counsel for respective parties submit that during the pendency of this appeal, the matter was referred to the Bangalore Mediation Centre (BMC) and the parties have arrived at a settlement. That the respondent has agreed for dissolution of her marriage by a decree of divorce by mutual consent to which the appellant has also agreed. That the respondent shall pay a sum of Rs.6,50,000/- by a Demand Draft in full and final settlement of his liability in obligation to the minor daughter born out of the wed-lock. That the appellant has no claim over the respondent. They submit that apart from the terms and conditions and the settlement arrived at before the BMC, they have filed a petition under Section 13-B(1) of the Act and an application under Section 13-B(2) of the Act. That the appeal may be disposed of in terms of the aforesaid petition and in terms of the settlement arrived at between the parties before the BMC.
(3.) The parties are present before this Court. They have been identified by their respective counsel. They also submit that the appeal may be disposed of in terms of the settlement arrived at between the parties before the BMC and also in terms of the petition filed by them in terms of Section 13-B(1) of the Act, by dispensing with the period of six months stipulated under Section 13- B(2) of the Act. The memorandum of agreement under Section 89 of the Code of Civil Procedure read with Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005, signed by the respective parties, which bears seal of the BMC is taken on record and the same reads as under:-