Sri V. Uday Bhasker Reddy vs Smt. V. Swathi
2021 Latest Caselaw 1398 Tel

Item No.29

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

              I.A.No.1 OF 2020, I.A.Nos.1 & 2 OF 2021
                             IN/AND
                        F.CA.No.55 OF 2020

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

1.    I.A.No.2 of 2021 has been moved jointly by the parties stating

inter alia that during the pendency of the appeal, they have arrived at

a settlement as recorded in the Memorandum of Compromise dated

25.03.2021 whereunder, the parties have agreed to seek divorce by

mutual consent and the appellant/husband has agreed to pay a sum of

Rs.10 lakhs to the respondent/wife in full and final settlement after a

decree of divorce is granted in their favour. The other terms and

conditions of the compromise have also been recorded in the

compromise deed. Learned counsel for the respondent confirms that

the parties have arrived at a settlement as recorded in the

Memorandum of Compromise.

2. In view of the fact both the parties have entered into a

compromise out of their own freewill and volition and without any

undue influence or coercion from any quarter, the same is taken on

record. The parties shall remain bound by the terms and conditions of

the compromise. The parties shall file a joint application for divorce

by mutual consent by approaching the learned Family Court in that

regard.

3. The present appeal and the interlocutory applications are

disposed of along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B.VIJAYSEN REDDY, J

28.04.2021 Lrkm