Mohammed Mohamood Pasha vs Razia Begum And Another
2022 Latest Caselaw 416 Tel

          HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
                            AND
               HON'BLE SRI JUSTICE M.LAXMAN

                             IA.No.1 OF 2021
                                 IN/AND
                           FCA.No.516 OF 2018

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

      This appeal is filed against the Order and Decree dated

31.08.2018 passed in OP.No.1125 of 2015 on the file of the

Principal Judge, Family Court, Hyderabad.


      During the pendency of the appeal, the Appellant-husband

and the 1st respondent-wife have amicably compromised the matter

and are ready to take mutual divorce in terms of the compromise.

Accordingly, I.A.No.1 of 2021 was filed by the Appellant/husband

seeking decree of divorce in terms of Memorandum of

Understanding-cum-Matrimonial Settlement Deed dt.21.12.2021

by dissolving the marriage between them.

Heard learned counsel for the appellant as well as learned

counsel for respondent.

The appellant-husband and respondent-wife are present in

person through virtual mode and they are identified by their

respective counsel. They have also filed copies of Aadhaar cards in

proof of their identity.

In view of the above, the Memorandum of Understanding-

cum-Matrimonial Settlement Deed dt.21.12.2021 entered into

between the parties is hereby recorded and IA.No.1 of 2021 is

ordered. A decree be drawn in accordance with the terms of Memorandum of Understanding-cum-Matrimonial Settlement Deed

dt.21.12.2021 and a copy of the same filed by the Appellant-

husband shall form part of the record.

Accordingly, the FCA is disposed of in terms of Memorandum

of Understanding-cum-Matrimonial Settlement Deed dt.21.12.2021

entered into between the parties and the order and decree dated

31.08.2018 passed in OP.No.1125 of 2015 on the file of the

Principal Judge, Family Court, Hyderabad, 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

________________ M.LAXMAN, J Date: 03.02.2022 tk HON'BLE SRI JUSTICE A.RAJASHEKER REDDY AND HON'BLE SRI JUSTICE M.LAXMAN

IA.No.1 OF 2021 IN/AND FCA.No.516 OF 2018

Date: 03.02.2022

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