RAM GOPI KRISHNA Vs. RAMA SUNITHA

JUDGEMENT

(1.) Both the appellant, Ram Gopi Krishna, and the respondent, Rama Sunitha @ Nagula Sunitha, are present before this Court. They have submitted their Aadhar Cards in order to prove their identity. They have also been identified by their respective counsel.

(2.) The appellant has challenged the legality of the judgment dated 31.12.2016 passed by the learned Family Court, Warangal, whereby the learned Family Court had dismissed the divorce petition filed by the appellant. However, during the pendency of the present appeal, the parties have entered into compromise. The terms of the compromise have been submitted by the parties along with I.A.No.1 of 2019. The same shall be taken on record. The terms of the compromise are as under:

(3.) Both the parties have also filed an application, namely, I.A.No.3 of 2019 under Section 13-B of the Hindu Marriage Act and have prayed that the mandatory statutory period should be waived by this Court. Considering the fact that the parties have settled their dispute, the statutory period prescribed by Section 13-B of the Hindu Marriage Act is hereby waived.