NAMPALLY SURENDER Vs. NAMPALLY PADMIKA

JUDGEMENT

(1.) The appellant, Mr. Nampally Sudhakar, and the respondent, Mrs. Nampally Padmika, are present before this Court. Both of them have submitted their Aadhar Cards in order to establish their identity. They have also been identified by their respective counsel.

(2.) Both the parties are ad idem that they were married on 29.10.2011 according to the Hindu rites and customs. However, during their marriage certain differences arose between them. Therefore, they find it difficult to live as husband and wife. Despite the fact that the appellant, Mr. Nampally Sudhakar, had filed a divorce petition, namely, FCOP.No.1473 of 2015 before the Family Court, Ranga Reddy District, the same was dismissed by the learned Family Court. Therefore, he has filed the present appeal before this Court.

(3.) During the pendency of the present appeal, both parties have entered into a compromise, and they agreed to divorce each other on the basis of mutual consent. A copy of the memo of compromise has been submitted before this Court by I.A.No.2 of 2019. The same shall be taken on record.