KATIKIREDDY HARINATH YADAV Vs. KATIKIREDDY @ CHALANDULA SHRESHTA

JUDGEMENT

(1.) On 05-12-2019, the appellant, Mr. Katikereddy Harinath Yadav, and the respondent, Mrs. Katikereddy @ Chalandula Shreshtra, were present before this Court. In order to establish their identity, they had submitted their aadhar cards. This Court had dispensed with their appearance before this Court on future dates.

(2.) The appellant-husband has challenged the legality of the order dated 22-11-2018, passed by the Judge, Family Court - cum- Additional District & Sessions Judge at Karimnagar, whereby the learned Judge has dismissed the divorce petition, namely F. C. O. P. No. 20 of 2015, filed by him.

(3.) However, during the pendency of the present appeal, the parties have entered into a compromise. The parties have filed I. A. No. 2 of 2019 for recording the compromise between them. The memorandum of compromise has been produced before this Court in the I. A. No. 1 of 2019. The terms of compromise are as under: