B.V.NAGARATHNA,J. - (1.) This appeal is listed for final hearing.
(2.) Appellant, is the husband, who had filed a petition under Section 13(1)(ib) of the Act, seeking dissolution of his marriage with the respondent/wife, which had taken place on 22/04/2005. By judgment and decree dated 01/02/2013, the petition filed by the husband in M.C.No.476/2011 was dismissed by the Court of Additional Principal Judge, Family Court IV, Bengaluru. Being aggrieved, husband has preferred this appeal.
(3.) Learned counsel for the respective parties submitted in unison that this appeal was referred to the Bangalore Mediation Centre ("Centre" for short) and the parties appeared before the Centre and they have arrived at a settlement of their dispute, which is recorded in a Memorandum of Settlement under Section 89 of the CPC read with Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules 2005. Learned counsel for the respective parties submitted that the said settlement may be accepted by this Court and the marriage between the parties may be dissolved by considering the settlement under Section 13B(1) of the Hindu Marriage Act, 1955 (hereinafter referred to as "the Act", for the sake of convenience).;