A. Ramalingaiah I M. Abhi Ram Naidu vs M. Laxmi Saroja
2021 Latest Caselaw 4681 Tel

         HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
                           AND
         HON'BLE Dr.JUSTICE CHILLAKUR SUMALATHA

                            IA.No.2 OF 2021
                                  AND
                          FCA.No.177 OF 2019

JUDGMENT:(per Hon'ble Sri Justice A.Rajasheker Reddy)

      This appeal is filed against the Decree and Judgment dated

15.07.2019 passed in FCOP.No.625 of 2016 on the file of the IV

Additional District Judge-cum-Family Court, Ranga reddy District

at L.B.Nagar.


      During the pendency of the appeal, the appellant and the

respondent have filed joint petition under Section 13-B of the

Hindu Marriage Act, 1955 for divorce by mutual consent, which is

signed by both the parties. The said compromise is accompanied by

a petition in IA.No.2 of 2021 filed by the respondent seeking to

grant permission to file the compromise entered by them.

Heard learned counsel for the appellant as well as learned

counsel for respondent.

The appellant and respondent are present in person and they

are identified by their respective counsel through their Aadhar

Cards. The parties, who are present in person, admit the terms of

compromise.

The appellant-father agreed to deposit Rs.9 lakhs in FDR in

the name of their child and Rs.1 lakh to the respondent-wife. The

respondent-wife also agreed and states that the matter is settled.

In view of the above, the Compromise entered into between

the parties is hereby recorded and IA.No.2 of 2021 is ordered. A

decree be drawn in accordance with the terms of Compromise and

a copy of Joint Petition filed by both the parties shall form part of

the record.

Accordingly, the FCA is disposed of in terms of Compromise

entered into between the parties and the order dated 15.07.2019

passed in FCOP.No.625 of 2016 by the IV Additional District

Judge-cum-Family Court, Ranga reddy District at L.B.Nagar, is set

aside granting divorce to the parties by mutual consent.

Miscellaneous petitions, if any, pending in the FCA shall

stand dismissed.

__________________________ A.RAJASHEKER REDDY, J

_________________________________ Dr.CHILLAKUR SUMALATHA, J

Date: 30.12.2021 tk HON'BLE SRI JUSTICE A.RAJASHEKER REDDY AND HON'BLE Dr.JUSTICE CHILLAKUR SUMALATHA

IA.No.2 OF 2021 AND FCA.No.177 OF 2019

Date: 30.12.2021

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