SWAPNA ADDAGARLA Vs. RAGHAVENDRA RAO KODURI

JUDGEMENT

(1.) This appeal is filed against the Decree and Judgment dated 08.04.2019 passed in FCOP.No.211 of 2016 on the file of the Court of Judge, Principal Family Court at Hyderabad.

(2.) During the pendency of the appeal, the appellant and the respondent have filed original Memorandum of Compromise, which is signed by the parties and their counsel. The said compromise is accompanied by a petition in IA.No.1 of 2020, seeking to dispose of the Appeal by granting decree of divorce in terms of compromise entered into between the parties.

(3.) Heard learned counsel for the appellant as well as learned counsel for respondent.