PURNIMA RANI KAIJAM Vs. BALAJI ANKEM

JUDGEMENT

(1.) Mrs.Purnima Rani Kanijam, the appellant, and Mr.Balaji Ankem, the respondent, are present before this Court. Both of them have submitted their Aadhar cards before this Court in order to establish their respective identities. They have also been identified by their respective counsel.

(2.) Both the parties are ad idem that they have entered into Compromise. They filed I.A.No.1 of 2019 to record the compromise in terms of the compromise Memo, and to set aside the order and decree dated 16.05.2017, passed by the learned Judge, Family Court at L.B. Nagar, Ranga Reddy District, in F.C.O.P.No.1500 of 2013; I.A.No.2 of 2019 to permit them to amend the prayer in the appeal; I.A.No.3 of 2019 to amend the provision of law and to grant divorce by mutual consent.

(3.) Memorandum of Understanding, dated 09.03.2019, has been submitted before this Court along with I.A.No.1 of 2019. The terms of the said Memorandum of Understanding read as under: