G. Narender Reddy vs Smt. G. Manjula
2021 Latest Caselaw 2227 Tel

Item No.47

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

       I.A.Nos.1 & 2 OF 2021 IN/AND F.C.A.No.219 OF 2019

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

1.     Learned counsel for the appellant/husband states that during the

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

whereunder, the appellant/husband has transferred an immoveable

property in favour of the respondent/wife.     Both parties state that

they shall be moving a joint application for seeking divorce by mutual

consent before the learned Family Court and while doing so, they

shall request the learned Family Court to waive off the cooling period,

as the parties have been living separately since the year 2016.

2. The present appeal is disposed of as not pressed along with the

pending applications, if any, while granting liberty to the parties to

approach the learned Family Court by moving an application for

seeking divorce by mutual consent at the earliest. I.A.Nos.1 and 2 of

2021 also stand disposed of.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 27.07.2021 Lrkm