GANGADHARAN Vs. SATHYABHAMA K A

JUDGEMENT

(1.) THIS appeal is preferred by the appellant/husband aggrieved by the impugned order passed by the Family Court. By the impugned order, the marriage was declared to be null and void. It was directed than an amount of Rs.2,80,000/- must be paid by the appellant/husband to the respondent/wife along with interest and cost.

(2.) PENDING this appeal, parties were referred for mediation. They have settled their disputes. The settlement has been reported to the Court by the Mediator and as agreed, parties have filed an application under Section 13 B of the Hindu Marriage Act for dissolution of marriage by mutual consent. That joint petition was filed on 26.03.2010 and the same has been numbered as I.A.No.909 of 2010. The terms of the settlement are seen incorporated in the joint affidavit filed by the parties in support of the petition under Section 13B of the Hindu Marriage Act. An amount of Rs.1,60,000/- has been paid by the appellant to the respondent and the respondent has received the same in full settlement of all her monetary claims against the husband. Both counsel now pray that the terms of settlement may be accepted; the impugned order may be set aside; this appeal may be allowed; the petition under Section 13B of the Hindu Marriage Act may be allowed and the marriage may be dissolved by mutual consent.

(3.) IN the result: