Sri. S. Naveen Kumar vs Smt. Gowri
2022 Latest Caselaw 11477 Kant

                                        M.F.A. NO.7669/2014



    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 22ND DAY OF AUGUST, 2022

                        PRESENT

           THE HON'BLE MRS.JUSTICE K.S.MUDAGAL
                          AND

            THE HON'BLE MR.JUSTICE S.RACHAIAH

  MISCELLANEOUS FIRST APPEAL NO.7669/2014 (FC)

BETWEEN:
SRI. S NAVEEN KUMAR
S/O LATE M. SELVARAJAN
AGED ABOUT 34 YEARS
R/AT NO.38/B, 1ST CROSS, 2ND MAIN,
PRAKASH NAGAR, BANGALORE - 560 021.
                                           ...APPELLANT
(BY SRI LAKSHMISH G., ADVOCATE )

AND :

SMT. GOWRI
D/O SRI. D.SHEKAR
AGED ABOUT 29 YEARS
KANNAN STORES, CORMANDAL POST
K.G.F. 118, KOLAR DISTRICT
KARNATAKA STATE - 563 120.
                                          ...RESPONDENT
(BY SMT. VEENA KUMARI M., ADVOCATE)

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF THE FAMILY COURTS ACT, AGAINST THE
JUDGMENT AND DECREE DATED 25.08.2014 PASSED IN M.C.
NO.3375/2011 ON THE FILE OF THE I ADDITIONAL PRINCIPAL
JUDGE, FAMILY COURT, BENGALURU, DISMISSING THE
PETITION FILED U/SEC 13(1) (ia) & (ib) OF HINDU MARRIAGE
ACT.
      THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
HEARING THIS DAY, K.S.MUDAGAL J., DELIVERED THE
FOLLOWING:
                                           M.F.A. NO.7669/2014
                        -2-



                     JUDGMENT

Registry has placed the vakalath filed by the learned

counsel Smt.Veena Kumari.M for the respondent, the

mediation report along with memorandum of agreement.

2. Appellant, respondent and their respective

counsel are present. The parties are duly identified by

their counsel. The parties admit the voluntary execution of

the memorandum of agreement and the settlement of the

matter in terms of the same.

3. The respondent admits the receipt of Demand

Draft for Rs.15,50,000/- as permanent alimony. The

parties have agreed for dissolution of marriage by mutual

consent. Satisfied that the memorandum of agreement is

admissible under law, therefore, the same is recorded.

4. The appeal is allowed.

5. The impugned judgment and decree is hereby

set aside. M.C No.3375/2011, G & W.C No.241/2011 and M.F.A. NO.7669/2014

G & W.C No.1/2014 on the file of I Additional Principal

Judge, Family Court, Bengaluru are hereby allowed in

terms of memorandum of agreement.

Draw decree accordingly.

Sd/-

JUDGE

Sd/-

JUDGE

UN