Gaade Sridhar vs Gadde Vasavivangala Saritha
2023 Latest Caselaw 1149 Tel

    HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA
                             AND
      HON'BLE SMT JUSTICE M.G. PRIYADARSINI
                   F.C.A.No.205 of 2018
JUDGMENT: (Per Hon'ble Dr. Justice Chillakur Sumalatha)


     Aggrieved    by   the   Order   dated   05.01.2018   in

F.C.O.P.No.113 of 2014 on the file of the Family Court,

Karimnagar, the present appeal is filed.

     2.     Appellant as well as respondent is present. The

counsel representing both the parties are also present.

Report of the High Court Mediation Centre is on record

which goes to show that the mediation was successful and

that there is amicable settlement of disputes.

3. Learned counsel for the appellant as well as

learned counsel for the respondent seeks to pass an order

dissolving the marriage between the appellant and the

respondent as per the terms of the settlement arrived at.

Also reported that the parties are not willing to live

together.

4. In the light of the submissions made, the appeal

is allowed to the extent of dissolving the marriage between

the parties i.e., the appellant and the respondent in terms Dr. CSL,J & MGP,J F.C.A.No.205 of 2018

of settlement arrived at. The settlement agreement shall

form part of record. There shall be no order as to costs.

5. As a sequel, miscellaneous petitions pending, if

any, shall stand closed.

________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA

______________________________ JUSTICE M.G.PRIYADARSINI

Date: 10.03.2023 sai Dr. CSL,J & MGP,J F.C.A.No.205 of 2018

HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA

AND

HON'BLE SMT JUSTICE M.G. PRIYADARSINI

F.C.A.No.205 of 2018

10.03.2023

sai