Smt.Vidya Rajashekhar Mugali vs Rajashekhar Ningappa Mugali
2021 Latest Caselaw 1806 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 22 n d DAY OF MARCH, 2021

                       PRESENT

  THE HON'BLE MR.JUSTICE SREENIVAS HARISH KUMAR

                         AND

        THE HON'BLE MR.JUSTICE E.S.INDIRESH

             M.F.A. No. 101526/2016 (MC)
BETWEEN:

SMT. VIDYA RAJASHEKHAR MUGALI,
D/O RENAWWA,
W/O IRAPPA BHARAMAKKANAVAR,
AGE: 30 YEARS, OCC.: NIL,
R/O: AKKAMMA CHAVADI,
OPPOSITE SOMANATH TEMPLE,
LAXMI CLOTH CENTRE ROAD, GADAG.
                                        -    APPELLANT
(BY SRI. S.M. KALWAD, ADVOCATE)

AND:

RAJASHEKHAR NINGAPPA MUGALI,
AGE: 37 YEARS, OCC.: PRIVATE SERVICE,
R/O LAXMINAGAR, BAGALKOT,
TQ & DIST: BAGALKOT.
                                    -       RESPONDENT
(BY SRI. HARISH NAYAK, ADVOCATE)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S 28
OF THE HINDU MARRIAGE ACT, 1995, AGAINST THE
JUDGMENT AND DECREE DATED 03.03.2014, PASSED IN
M.C. NO. 33/2013 ON THE FILE OF THE PRINCIPAL SENIOR
CIVIL JUDGE, BAGALKOT & ETC.
                                   :2:


    THIS MISCELLANEOUS FIRST APPEAL COMING ON
FOR PRELIMINARY HEARING THIS DAY, SREENIVAS
HARISH KUMAR, J, PASSED THE FOLLOWING:

                                ORDER

Appellant-Smt. Vidya Mugali and the respondent-

Rajashekhar Mugali are present before the Court with

their respective Advocates. The appellant and the

respondent have presented a compromise petition under

Order XXIII Rule 3 CPC. The contents of the compromise

petition are read over and explained to the parties in

Kannada language. They submit that they are aware of

this compromise petition and that they have voluntarily

entered into compromise. They also submit that they

have voluntarily signed the compromise petition. The

Advocates for the parties have also put their signatures.

2. According to the terms of compromise, the appellant

has received `2 lakhs from the respondent towards

permanent alimony and has relinquished all her rights

over the properties of the respondent. The Prl. Senior

Civil Judge by his judgment dated 03.01.2014 allowed the

divorce petition and passed an order dissolving the

marriage between the appellant and the respondent. The

compromise petition shows that appellant has accepted

the order of the Court below. The terms of the

compromise are lawful, and hence compromise is

accepted.

Appeal is disposed of in terms of the compromise

petition. Registry to draw decree.

In view of disposal of the appeal, pending IAs, if

any, also stand disposed of.

SD/-

JUDGE

SD/-

JUDGE bv v