S ROHINI Vs. G V S MANU

JUDGEMENT

(1.) These Civil Miscellaneous Appeals are filed by the wife challenging the decree of divorce granted by the Family Court and the dismissal of her application filed under Section 9 of the Hindu Marriage Act, 1955 for restitution of conjugal rights.

(2.) When these matters were listed earlier, it was represented by the learned counsel appearing on either side that the parties are negotiating for settlement and therefore, they would report the same after sometime. Accordingly, the matter is listed today for reporting settlement.

(3.) Today, a Compromise Memo, dated 09.07.2018 is filed, signed by both parties as well as their respective counsels. The terms of the Compromise Memo reads as follows: