Smt. Jajero Pooja vs Sri. Balerao Sai Kumar
2022 Latest Caselaw 3732 Tel

                   THE HON'BLE JUSTICE G.SRI DEVI
                                 AND
              THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

                                    F.C.A.NO.59 OF 2022

                           JUDGMENT (Per the Hon'ble Justice G.Sri Devi)

The appellant is the wife and the respondent is her husband. The respondent -

husband filed FCOP.No.2319 of 2018 on the file of Family Court, Ranga Reddy

district at L.B. Nagar, Hyderabad under Section 13(1)(ia) of Hindu Marriage Act,

1955 against the appellant / wife seeking for dissolution of marriage. Vide order

and decree dated 23.03.2021, the trial court allowed the appeal. Assailing the same,

the wife filed the present appeal.

2. Learned counsel appearing for both the parties submitted that during the

pendency of the appeal, on the advise of elders, parties have entered into compromise,

and they filed I.A.No.4 of 2022 for granting divorce by dissolving the marriage in

terms of the conditions mentioned in the memorandum of understanding dated

18.10.2021. Learned counsel sought to allow this application.

3. I.A.No.3 of 2022 is filed by the appellant under Order 3, Rule 2 CPC read

with Rule 32 of Civil Rules of Practice to permit her to be represented by her father

and GPA holder Sri Jajerao Krishna s/o Sri J.Pandarinath. The original of GPA is

filed before this court.

4. Having regard to the facts and circumstances of the case, and as the counsel

for the respondent has not opposed, I.A.No.3 of 2022 is ordered and the appellant is

permitted to be represented by her father and GPA holder - Sri Jajerao Krishna. The

original of GPA is made part of this order.

5. Both the parties have appeared before this court and they were identified by

their respective counsel, and they also produced their adhar cards in proof of their

identity, and filed copies of the adhar card attested by their counsel. The same are

made part of this order.

6. On being questioned by this court both the parties submitted that they have

voluntarily settled the matter, and a memorandum of understanding is entered into

between them, and hence decree of divorce may be granted in terms of the said

memorandum of understanding dated 18.10.2021.

7. Having regard to the facts and circumstances of the case, I.A.No.4 of 2022

is allowed and the original of memorandum of understanding engrossed on Rs.100/-

non judicial stamp paper, signed by both the parties, is made part of this order.

8. For the foregoing reasons, the appeal is dismissed and the marriage

between the parties solemnized on19.02.2016 is dissolved in terms of compromise.

The Registry shall accordingly draft the decree incorporating the terms and conditions

mentioned in the memorandum of understanding dated 18.10.2021.

9. Interlocutory Applications pending, if any, shall stand closed. No order as

to costs.

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G. SRI DEVI,J

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M.G.PRIYADARSINI,J DATE:15--07--2022 avs