Guru Prasad vs S. Prasanna Mounika
2021 Latest Caselaw 2330 Tel

Item No.30

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

                        F.C.A.No.431 OF 2017

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

1.     Appellant/husband and respondent/wife along with their

counsel are present before this court.

2. Learned counsel for the parties state on instructions that during

the pendency of the present appeal, the parties have approached the

learned Family Court for seeking divorce by mutual consent and

therefore, the appellant does not wish to press the present appeal on

merits.

3. In view of the submission made hereinabove, the present appeal

is disposed of along with the pending applications, if any, with liberty

granted to the parties to approach the learned Family Court for filing a

petition for divorce by mutual consent along with the terms and

conditions of compromise arrived at between them.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 10.08.2021 Lrkm