K. Chittemma, Hyd vs The Management, Hyd Another
2022 Latest Caselaw 884 Tel

           THE HON'BLE SMT JUSTICE T.MEENA KUMARI
                             AND
           THE HON'BLE SRI JUSTICE G.V.SEETHAPATHY

                      CMA MP No.1884 of 2009
                       & CMA No.729 OF 2006

JUDGMENT: ( Per the Hon'ble Smt Justice T.Meena Kumari)


      Heard the learned counsel on either side.
      Learned counsel for the appellant filed CMA MP No.1884

of 2009 seeking to allow the CMA in terms of compromise

entered into between the parties and the same was signed by

the learned counsel for the respondent.

Both the learned counsel and parties present before the

Court and the parties have agreed for dissolution of the marriage which was performed on 10.02.1993. In view of the

same, the compromise is recorded and the

CMA MP is ordered.

Accordingly, this Civil Miscellaneous Appeal is allowed and the marriage between the parties is dissolved by a decree of divorce in terms of the compromise, which shall form part of

the record.

(JUSTICE T.MEENA KUMARI)

(JUSTICE G.V.SEETHAPATHY) rkk/kvrk Dated: 13.10.2009 Note: Issue CC by one week