Pillutla Ravi Shankar vs Smt. P. Vasantha
2021 Latest Caselaw 177 Tel

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

                        F.C.A. No.147 OF 2011

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


1.

An application has been moved by learned counsel for the

appellant-husband stating inter alia that the present appeal may be

allowed by granting a decree of divorce in favour of the parties in

view of a compromise arrived at between them.

2. We decline to entertain any such request. If the parties have

arrived at a compromise in terms of the Memorandum of Joint

Compromise enclosed with the present application dated 02.12.2020,

it is for them to approach the learned Family Court by moving an

application for seeking divorce by mutual consent and following the

procedure prescribed in accordance with law.

3. The present appeal is disposed of along with the pending

applications, in view of the settlement arrived at between the parties,

while leaving them to approach the Family Court with an appropriate

application in this regard.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 27.01.2021 lur