Bollaram Raj Gangaram vs Smt.Bollaram Lalitha
2021 Latest Caselaw 1145 Tel

Item No.39


       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                          AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
               I.A.No.1 OF 2018 & I.A.No.1 OF 2019
                             IN/AND
                      F.C.A.No.114 OF 2014

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.     On the last date of hearing, we had accommodated learned

counsel for the appellant, who had stated that the parties have arrived

at a settlement, but the other side has absented himself. Even today,

none is present on behalf of the respondent.

2. Learned counsel for the appellant states that the parties have

arrived at a settlement in terms of an undated Joint Memo of

Compromise filed along with I.A.No.1 of 2018.

3. Since it is the stand of learned counsel for the appellant that the

parties have arrived at a settlement, the present appeal and the

interlocutory applications are disposed of along with the pending

applications, if any, with liberty granted to the parties to approach the

Family Court for seeking divorce by mutual consent.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 07.04.2021 Lrkm