Godugu Srinivas vs Godugu Swapna Nirmala
2022 Latest Caselaw 49 Tel

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

                I.A.Nos.1, 2, 3 and 4 of 2022
                           In/and
           FAMILY COURT APPEAL No.209 of 2014

JUDGMENT :

Both the parties are present and are identified by their

respective Counsel. The appellant-husband has produced the

original of his Aadhaar Card and the respondent-wife has

produced the original of her voter identity card and they filed

Xerox copies of the same in the Court.

2. Both the parties have filed I.A.Nos.1, 2, 3 and 4 of 2022

along with Memorandum of Understanding, dated 14.12.2021,

containing the terms and conditions of compromise. Both parties

admit that they have settled the matter amicably and prayed for

grant of divorce by mutual consent and the respondent-wife has

admitted that she has received the amount towards permanent

alimony.

3. In view of the same, as the parties intend to compromise

the matter, I.A.Nos.1, 2, 3 and 4 of 2022 are allowed and the

Appeal is also allowed in terms of the Memorandum of

Understanding, dated 14.12.2021 entered between the parties.

ARR, J & ML, J F.C.A.No.209 of 2014

The terms and conditions of the Memorandum of Understanding

shall form part of the decree.

Pending miscellaneous applications, if any, shall stand

closed.

__________________________ A. RAJASHEKER REDDY, J.

________________________ M. LAXMAN, J.

Date: 04.01.2022

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