Kanaparthi Sharath Kumar vs Smt. Kanaparthi Sirisha
2021 Latest Caselaw 1006 Tel

Item No.41

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

     I.A.Nos.1, 2, 3 & 4 OF 2021 IN/AND F.C.A No.38 OF 2021

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

1.     Learned counsel for the appellant states that the parties have

arrived at a settlement in terms whereof, they have decided to part

company and the appellant has also agreed to pay a lumpsum amount

to the respondent as permanent alimony in lieu of the settlement.

He seeks leave to withdraw the present appeal while reserving the

right of the parties to file a petition for divorce by mutual consent

before the Family Court.

2. Leave, as prayed for, is granted. The present appeal and

I.A.Nos.1, 2, 3 and 4 of 2021 are accordingly disposed of as not

pressed.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 30.03.2021 Lrkm