B. DINESH KUMAR Vs. SARITA

JUDGEMENT

(1.) Both the appellant, Mr. B. Dinesh Kumar, and the respondent, Smt. R. Saritha, are present before this Court. They have submitted their respective Aadhaar cards, in order to establish their identity. They have also been identified by their respective counsel.

(2.) Aggrieved by the judgment and decree dated 03.02.2016, passed by the learned Judge, Family Court at L.B. Nagar, Ranga Reddy District, whereby the learned Judge had dismissed the petition, namely O.P.No.570 of 2012, filed by the appellant- husband under Section 13(1)(ia) of the Hindu Marriage Act, 1955 ("the Act", for short), the appellant-husband has filed the present appeal before this Court.

(3.) However, during the pendency of the present appeal, both the parties have agreed to dissolve the marriage by mutual consent. Therefore, they have filed the present applications, namely I.A.No.1 of 2020 for recording the compromise arrived at between the appellant and the respondent, and to allow the appeal by granting a decree of divorce by mutual consent dissolving their marriage, in terms of the memorandum of compromise annexed thereto, and I.A.No.2 of 2020 for dispensing with the statutory period of six months under Section 13-B of the Act.