Sri.Altaf Ahmad S/O Mohmad Gous ... vs Smt.Najahat Aliya W/O Altaf Ahmad ...
2022 Latest Caselaw 10139 Kant

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                                   RPFC No. 100022 of 2021


     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

           DATED THIS THE 01ST DAY OF JULY, 2022

                          BEFORE
           THE HON'BLE MR JUSTICE E.S.INDIRESH
        REV.PET FAMILY COURT NO. 100022 OF 2021 (-)
BETWEEN:

1.   SRI.ALTAF AHMAD S/O MOHMAD GOUS MULLA
     AGE: 44 YEARS,OCC: TEACHER,
     R/O. KAMANAGAR PARK
     HOME NO.14, ESHWAR NAGAR,
     HUBBALLI-580024,DIST. DHARWAD



                                                ...PETITIONER

(BY SRI. PRASHANT S KADADEVAR.,ADVOCATE)

AND:

1.   SMT.NAJAHAT ALIYA W/O ALTAF AHMAD MULLA
     AGE. 36 YEARS,OCC. HOUSEWIFE,
     R/O. KAMANAGAR PARK
     HOME NO.14, HUBBALLI, AT PRESENT
     C/O.ISMAIL DADAKALANDAR JOPADI
     NURANI PLOT,NEKAR NAGAR,
     HALE HUBBALLI-580024



                                               ...RESPONDENT

(BY SRI.SANTOSH KANAL, ADVOCATE)

       THIS RPFC FILED UNDER SEC.19(4) OF THE FAMILY COURT
ACT, 1984, AGAINST THE JUDGMENT AND ORDER DTD 05.04.2021
IN CRL.MISC. NO.294/2017 ON THE FILE OF THE PRINCIPAL JUDGE,
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                                        RPFC No. 100022 of 2021


FAMILY COURT, HUBBALLI, PARTLY ALLOWING THE PETITION FILED
UNDER SEC.125 OF CR.P.C.

      THIS PETITION COMING ON FOR ADMISSION THIS DAY. THE
COURT MADE THE FOLLOWING.

                              ORDER

This Revision Petition is filed by the respondent-husband

in Crl.Misc.No.294/2017, challenging the order dated 5/4/2021

on the file of the Ist Addl. Family Court, Hubballi.

2. Learned counsel appearing for the parties and their

respective parties-both the husband and wife, are present

before this Court. Parties have filed compromise petition under

Order XXIII Rule 1 of CPC stating that they would like to join

together and to continue conjugal rights. It is also stated by the

parties that, they will continue to live together henceforth as

husband and wife and accordingly, the compromise petition is

accepted. The Revision Petition is disposed of in terms of the

compromise petition.

3. It is also made clear that this Court appreciates the

effort made by the learned counsel appearing for the parties to

settle the matter, who joined the husband and wife together

and the same is taken on record.

RPFC No. 100022 of 2021

4. The amount in deposit if any, be released in favour

of the petitioner herein namely Sri. Altaf Ahmad S/o. Mohamad

Gous Mulla.

Sd/-

JUDGE

VB