V VIJAY KUMAR Vs. V CHITRA

JUDGEMENT

(1.) The marriage between the appellant/husband and the respondent/wife was solemnized on 08.11.1989 as per Hindu rites and customs at Gudiyatham Town. Out of the wedlock, two children were born to the couple. Subsequently, due to matrimonial disputes, the appellant/husband has filed a petition in F.C.O.P.No.86 of 2014 under Section 13(1)(i-b) of the Hindu Marriage Act before the Family Court at Vellore, seeking divorce and dissolution of marriage. But, the said OP was dismissed by the Family Court at Vellore by judgment and decree dated 27.02.2015. Aggrieved over the same, the present appeal has been filed by the appellant/husband.

(2.) Today, when the matter is taken up for consideration, both the parties appeared in Court along with their respective counsel and they filed a joint memorandum of compromise dated 30.07.2018, signed by both the parties and their respective counsel. The terms and conditions mentioned in the joint memorandum of compromise read as follows_

(3.) Recording the above said compromise, this appeal is allowed in terms of the agreement/compromise and the judgment and decree dated 27.02.2015 in F.C.O.P.No.86 of 2014 passed by the Family Court at Vellore is set aside. The marriage between the appellant and the respondent solemnized on 08.11.1989 is hereby dissolved and a decree of divorce is granted. The joint memo of compromise shall form part of this judgment. No costs.