T SASIDHARAN Vs. P SUSMITHA

JUDGEMENT

(1.) This appeal is preferred by the appellant/husband aggrieved by the rejection of his claim for a decree of judicial separation under Section 10 of the Hindu Marriage Act.

(2.) This appeal was filed in 2009. During the pendency of this appeal, the parties settled their disputes and accordingly they filed an application under Section 13B of the Hindu Marriage Act for dissolution of their marriage by mutual consent. The said application for dissolution of marriage by mutual consent stands numbered as I.A.No.3772 of 2009. That petition was filed before court on 14.12.2009. That I.A.No.3772 of 2009, was filed by the spouses and that petition was accompanied by an agreement entered into between the parties dated 20.11.2009. That petition was received on file and the matter was directed to be posted after the period of 6 months.

(3.) There was no representation on some earlier occasions. The matter has come up for hearing today.