Y. ASHOK Vs. Y. SOUMYA

JUDGEMENT

(1.) Mr. Y. Ashok, the appellant and Ms. Y. Soumya, the respondent are both present before this Court. The appellant has submitted his Aadhar Card in order to establish his identity. The respondent has submitted her Driving Licence issued by the State of California, USA, in order to establish her identity before this court. Both the parties are identified by their respective counsel.

(2.) Aggrieved by the order dated 08.10.2018 passed by the Additional Family Court, Hyderabad, in FCOP.No.1107 of 2013, the appellant has challenged the same before this Court in the present appeal.

(3.) However, during the pendency of the present appeal, the parties have entered into compromise. They have submitted a Memorandum of Compromise through IA.No.1 of 2019. The terms of the compromise are as under: