PANVELLI REKHA Vs. BOLLANABOINA KONDAL YADAV

JUDGEMENT

(1.) Aggrieved by Judgment and Decree, 01.03.2019, passed by the XV Additional Sessions Judge, Ranga Reddy District, Kukatpally, whereby FCOP.No.1994 of 2018, filed by the appellant, seeking divorce from the respondent, was dismissed, the appellant has filed the present Appeal before this Court.

(2.) However, during the pendency of the present appeal, the parties have entered into a compromise. I.A.No. 4 of 2019 has been filed as an application under Section 13-B of the Hindu Marriage Act, 1955 (for short 'the Act') as well as for bringing the terms of the compromise on record.

(3.) Both the petitioner, Mrs. Panvelli Rekha, and the respondent, Mr. Bollanaboina Kondal Yadav, are present before this Court. While the petitioner, Mrs. Rekha has submitted her PAN card in order to establish her identity, the respondent, Mr. Kondal Yadav, has submitted his Aadhar Card in order to prove his identity; they have also been identified by their respective counsel.