Sindhu Y S vs Sri Sandeep Y S
2022 Latest Caselaw 2797 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 18TH DAY OF FEBRUARY 2022

                        BEFORE

        THE HON'BLE MR. JUSTICE ASHOK.S.KINAGI

MISCELLANEOUS FIRST APPEAL NO.5858 OF 2021 (CPC)

BETWEEN:

SINDHU Y.S.
@ SINDHURA HEMANTH
W/O HEMANTH H.C.
@ H.C. HEMANTH
AGED ABOUT 43 YEARS,
R/O DEVAVRUNDA, VILLAGE AND POST,
MUDIGERE TALUK, CHIKKAMAGALURU DIST
REP. BY HER SPA HOLDER SRI.HEMANTH. H.C.
@ H.C.HEMANTH KUMAR,
S/O. LATE SRI. H.B.CHANDRE GOWDA
AGED ABOUT 45 YEARS,
R/O DEVAVRUNDA VILLAGE AND POST,
MUDIGERE TALUK, CHIKKAMAGALURU DIST.
                                   . ..APPELLANT
(BY SRI PRADEEP NAIK.K., ADVOCATE)

AND:

1.     SRI. SANDEEP Y.S.
       S/O. DR.Y.M.SUDHAKAR
       AGED ABOUT 47 YEARS,
       R/AT NO.6, II FLOOR, KASTURI APARTMENT,
       35/11, LANGFORD ROAD CROSS,
       SHANTHI NAGAR,
       BENGALURU-560025.
                             2




2.   DR. Y.M.SUDHAKAR,
     S/O. SRI. Y.MANJAPPA GOWDA
     AGED ABOUT 76 YEARS,
     GANESH CLINIC, B.M. ROAD,
     OPP. OLD BUS STAND
     SAKALESHPURA, HASSAN DISTRICT.
                                    ...RESPONDENTS
(BY SRI DEVARAJ.G, ADVOCATE FOR R1 & R2)

      THIS MFA IS FILED UNDER ORDER 43 RULE1(r) OF
CPC, AGAINST THE ORDER DATED 22.09.2021 PASSED ON
I.A.NO.1 IN O.S.NO.17/2021 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, MUDIGERI, DISMISSING I.A.NO.1
FILED UNDER ORDER 39 RULE 1 AND 2 R/W SECTION 151
OF CPC.
     THIS  MFA  COMING  ON   FOR   REPORTING
SETTLEMENT THIS DAY THE COURT DELIVERED THE
FOLLOWING:

                    JUDGMENT

On 09.12.2021, as per the submissions made by the

parties, the matter was referred to Mediation Centre,

Chikkamagalur District. The parties have appeared before

the Mediation Centre and have filed Memorandum of

Settlement under Section 89 of Code of Civil Procedure,

before the Mediator. The Mediator has accepted the

settlement and has sent a letter dated 08.02.2022 to this

Court along with Memorandum of Settlement.

2. In view of the same, nothing survives for

consideration in this appeal.

Accordingly, the appeal is disposed of.

Sd/-

JUDGE

GVP