RAJKUMAR Vs. P. SUBHASHINI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the judgment and decree passed by the Family Court at Namakkal dtd. 27/2/2024 made in F.C.O.P.No.335 of 2022.

(2.) By the said F.C.O.P., the appellant / husband had filed a petition before the Family Court under Sec. 13(1), (i-a) (i-b) of the Hindu Marriage Act, 1944 seeking for divorce. That petition was dismissed by the order impugned, against which this appeal has been made.

(3.) Today, when the case is taken up for hearing, the learned counsel appearing for the appellant / husband as well as the learned counsel for the respondent / wife stated that, during the pendency of this appeal, there has been a compromise entered into between the parties ie., the appellant / husband and the respondent / wife. The compromise had been reduced into writing and a joint compromise memo to that effect dtd. 14/2/2025 is also filed before this Court, which reads thus: