VEERASURI SRINIVASA RAO Vs. VEERASURI SAIPRABHA

JUDGEMENT

(1.) The appellant, Mr. Veerasuri Srinivasa Rao, and the respondent, Mrs. Veerasuri Saiprabha, are present before this Court. In order to establish their identity, they have submitted the copies of their Aadhar cards. They have also been identified by their respective counsel.

(2.) The appellant-husband has challenged the legality of the judgment and decree, dated 31-01-2014, passed by the Senior Civil Judge, Jangaon, whereby the learned Judge has dismissed the divorce petition, namely H.M.O.P. No. 15 of 2010, filed by appellant, and allowed another petition, namely O.P. No. 28 of 2009, filed by the respondent-wife for restitution of conjugal rights.

(3.) However, during the pendency of the present appeal, both the husband and the wife have entered into a compromise. The terms of compromise have been produced before this Court in the I.A. No. 1 of 2018. The terms of compromise are as under: