Kota Suresh vs Kota Aruna Rupa Aruna Kumari
2021 Latest Caselaw 1175 Tel

Item No.35



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                          F.C.A.No.187 of 2014

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


1.

Learned counsel for the appellant states that during the

pendency of the appeal, the parties have arrived at a settlement, as

recorded in the Lok Adalat Award dated 11.11.2020 in Lok Adalat

Case No.237 of 2020. He states that the present appeal may be

permitted to be withdrawn with liberty granted to the parties to

approach the Family Court by filing a petition for grant of divorce by

mutual consent.

2. Leave, as prayed for, is granted. The present appeal is disposed

of as not pressed along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

12.04.2021 JSU