CHARLOTTE REDRIGUES Vs. NIGEL RODRIGUES

JUDGEMENT

(1.) BEING aggrieved by the order of refusal to grant decree for divorce dated 18.10.2004 made in M.O.P.No.20 of 2002 on the file of the Family Court, Pondicherry, the appellant - wife has preferred this appeal.

(2.) STATING that both the appellant and respondent have settled the matter, the parties have filed joint memo of compromise today i.e., on 10.2.2012. Both the appellant - Charlotte Rodrigues and respondent - Nigel Rodrigues are present. The daughter - Candice Rodrigues is also present in the Court. The appellant and the Respondent have stated that they have voluntarily and willingly agreed to go for divorce by mutual consent and to that effect they also filed a joint memo. The terms of the joint memo of compromise are as follows: