Smt. Sujata W/O Deepak Dinakar vs Sri. Deepak S/O Veerendras ...
2022 Latest Caselaw 10892 Kant

                                                        -1-




                                                                MFA No. 103079 of 2017


                              IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                                      DATED THIS THE 18TH DAY OF JULY, 2022
                                                     PRESENT
                                     THE HON'BLE MR JUSTICE KRISHNA S.DIXIT
                                                        AND
                                     THE HON'BLE MR JUSTICE P.KRISHNA BHAT
                                          M.F.A. NO. 103079 OF 2017 (FC)
                              BETWEEN:
                              SMT. SUJATA
                              W/O DEEPAK DINAKAR,
                              AGE: 29 YEARS,
                              OCC: HOUSE HOLD WORK,
                              R/O: C/O JAYAPAL BABURAO BOGAR,
                              DEVARA HUBBALLI VILLAGE,
                              TQ and DIST: DHARWAD-580118.
                                                                           ...APPELLANT
                              (BY SRI. S.S. HEGDE FOR SRI. S.R.HEGDE, ADVOCATE)


                              AND:
                              SRI. DEEPAK
                              S/O VEERENDRAS DINAKAR,
                              AGE: 32 YEARS,
                              OCC: BUSINESS AND AGRICULTURE,
                              R/O: IN FRONT OF BASAVESHWARA TEMPLE,
                              GANDHI BAJAR, TQ: SHIVAMOGGA-577201.
                                                                        ...RESPONDENT

           Digitally signed
                              (BY SRI. GIRISH S.HIREMATH, ADVOCATE)
           by VISHAL
VISHAL     NINGAPPA
           PATTIHAL
NINGAPPA   Location:
PATTIHAL   DHARWAD
           Date: 2022.07.21
           11:30:00 +0530
                                    THIS MFA IS FILED UNDER SECTION 19(1) OF THE
                              FAMILY COURT ACT, AGAINST THE JUDGMENT AND DECREE
                              DATED    16.06.2017, PASSED IN MATRIMONIAL CASE
                              NO.170/2016 ON THE FILE OF THE PRINCIPAL JUDGE, FAMILY
                              COURT, HUBBALLI, ALLOWING THE PETITION FILED UNDER
                              SECTION 13(1)(ia) and (ib) of the HINDU MARRIAGE ACT,
                              1955.
                                  -2-




                                         MFA No. 103079 of 2017


    THIS WRIT APPEAL COMING ON FOR ORDERS THIS DAY,
KRISHNA S.DIXIT, J, DELIVERED THE FOLLOWING.

                         JUDGMENT

The appellant-wife, Smt. Sujata, has preferred this

appeal for laying a challenge to the Judgment & Decree

passed by the learned Principal Judge, Family Court at

Dharwad whereby respondent-husband's M.C.No.170/2016

having been favoured on 16.06.2017, the marriage

between the parties has been dissolved. After service of

notice, the respondent-husband has entered appearance

through his counsel.

2. Both the parties, with the intervention of their

advocates and with the active role of the Mediator, Sri.

Hanumanthareddy Sahukar, have resolved their dispute

amicably and accordingly now filed a Mediation Report

dated 18.07.2022 accompanied by the Memorandum of

Agreement under Section 89 of the Code of Civil

Procedure, 1908 read with Rules 24 & 25 of the Karnataka

MFA No. 103079 of 2017

Civil Procedure (Mediation) Rules, 2007, seeking disposal

of this appeal in terms thereof.

3. The said Memorandum of Agreement reads as

under:

MEMORANDUM OF AGREEMENT UNDER SECTION 89 OF THE CODE OF THE CIVIL PROCEDURE READ WITH RULES-24 AND 25 OF THE KARNATAKA CIVIL PROCEDURE (MEDIATION) RULES, 2007.

ªÀåªÀºÁgÀ ¥ÀæQæÃAiÀiÁ ¸ÀA»vÉ DzÉñÀ 23 ¤AiÀĪÀÄ 3 gÀr §gÀPÉÆAqÀ gÁf Cfð

EzÀgÀ°è, C¦Ã®ÄzÁgÀ ºÁUÀÄ JzÀÄgÀÄzÁgÀgÀÄ §gÀPÉÆAqÀ gÁfà Cfð K£ÉÃAzÀgÉ:-

1. ¸ÀzÀgÀ PÉù£À C¦Ã®ÄzÁgÀ ºÁUÀÆ JzÀÄgÀÄzÁgÀgÀÄ ®UÀߪÁzÀ zÀA¥ÀwUÀ½zÀÄÝ, CªÀgÀ zÁA¥ÀvÀåzÀ ¥sÀ®ªÁV ¤gÁ JA§ 11 ªÀµÀðzÀ ºÉtÄÚ ªÀÄUÀ½zÀÄÝ, C¦Ã®ÄzÁgÀ ºÁUÀÄ JzÀÄgÀÄzÁgÀgÀ zÁA¥ÀvÀå fêÀ£ÀzÀ°è ©ü£Áß©ü¥ÁæAiÀÄUÀ¼ÀÄ §AzÀÄ, JzÀÄgÀÄzÁgÀ£ÀÄ «ZÉÑÃzÀ£À PÉÆÃj zsÁgÀªÁqÀzÀ PËAnA©PÀ £ÁåAiÀiÁ®AiÀÄzÀ°è M.C. No 170/2016 £ÀÄß zÁR®Ä ¥Àr¹zÀÄÝ, ¸ÀzÀjà DzÉñÀzÀ «gÀÄzÀÞ C¦Ã®ÄzÁgÀ¼ÀÄ ªÀiÁ£Àå GZÀÑ £ÁåAiÀiÁ®AiÀÄzÀ°è ¸ÀzÀjà DzÉñÀªÀ£ÀÄß ¥Àæ²ß¹ ªÉÄïÁÌt¹zÀ C¦Ã®£ÀÄß zÁR®Ä ¥Àr¹zÀÄÝ, ¸ÀzÀgÀ

¥ÀæPÀgÀtªÀ£ÀÄß £ÁåAiÀĪÀÄÆwðUÀ¼À ¸À®ºÉAiÀÄAvÉ ªÀÄzsÀå¹ÜPÉ ¸À®ÄªÁV ªÀÄzsÀå¸ÀÜUÁgÀgÀ JzÀÄjUÉ PÀ¼ÀÄ»¹zÀÄÝ, ¸ÀzÀjà ¥ÀæPÀgÀtªÀÅ G¨sÀAiÀÄ ¥ÀPÀëUÁgÀgÀ ¸ÀA§A¢üPÀgÀÄ, »jAiÀÄgÀÄ, ªÀQîgÀÄ ºÁUÀÆ ªÀÄzsÀå¸ÀÜUÁgÀgÀ »vÀªÀZÀ£ÀzÀ ªÉÄÃgÉUÉ, CªÀgÀ ªÀÄÄA¢£À zÁA¥ÀvÀå fêÀ£À, ¨sÀ«µÀå ºÁUÀÆ ªÀÄUÀ¼À fêÀ£ÀzÀ ¤ªÀðºÀuÉAiÀÄ ¸ÀzÀÄzÉÝñÀªÀ£ÀÄß ElÄÖPÉÆAqÀÄ F PɼÀV£ÀAvÉ gÁfà ªÀiÁrPÉÆAr¢ÝzÉ.

MFA No. 103079 of 2017

A. F ¢£ÀªÉà G¨sÀAiÀÄvÀgÀgÀÄ ¸ÉÃj JzÀÄgÀÄzÁgÀgÀ ªÀÄ£ÉAiÀiÁzÀ ²ªÀªÉÆUÀÎPÉÌ ªÀÄUÀ¼À ¸ÀªÉÄÃvÀªÁV PÀgÉzÀÄPÉÆAqÀÄ ºÉÆÃVgÀÄvÁÛgÉ.

B. JzÀÄgÀÄzÁgÀ£ÀÄ vÀ£Àß ªÀÄUÀ¼À ªÀÄÄA¢£À «zÁå¨sÁå¸À ºÁUÀÆ vÀAzÉAiÀiÁV ªÀiÁqÀvÀPÀÌ AiÀiÁªÀvÀÆÛ PÀvÀðªÀåUÀ¼À£ÀÄß ¤¨sÁ¬Ä¸À®Ä ºÁUÀÆ vÀ£Àß ªÀÄUÀ¼ÀÄ ºÁUÀÆ ºÉAqÀwAiÀÄ C£ÀÄvÀ£ÀĪÀ£ÀÄß £ÉÆÃrPÉÆAqÀÄ ¦æÃvÁåzÀgÀ¢AzÀ £ÀqÉAiÀÄ®Ä F ªÀÄÆ®PÀ M¥ÀÄàwÛzÀÄÝ, CzÉà jÃw C¦Ã®ÄzÁgÀ¼ÀÄ vÀ£Àß UÀAqÀ, CvÉÛ ºÁUÀÆ EvÀgÀ ¸ÀA§A¢üPÀgÀ PÀÆqÀ ¸ÀjAiÀiÁV £ÀqÉzÀÄPÉÆAqÀÄ ¦æÃw¬ÄAzÀ fêÀ£À £ÀqɸÀ®Ä F ªÀÄÆ®PÀ M¥ÀÄàvÁÛgÉ.

C. EzÉà £ÁåAiÀiÁ®AiÀÄzÀ°è R.P.F.C.No. 100122/2017 £ÉÃzÀÝgÀ°è ªÀÄUÀ½UÉ fêÀ£ÁA±À PÉÆqÀ®Ä CzÉñÀªÁVzÀÄÝ, F gÁfà ¥ÀæPÁgÀ C¦Ã®ÄzÁgÀ ºÁUÀÆ CªÀgÀ ªÀÄUÀ¼ÀÄ ¸ÀzÀj DzÉñÀzÀAvÉ AiÀiÁªÀÅzÉà ¥ÉÆlV ¥ÀjºÁgÀ PÉüÀĪÀ¢®è ºÁUÀÆ JzÀÄgÀÄzÁgÀ£ÀÄ FUÁUÀ¯Éà gÀÆ. 1,50,000/- UÀ¼À£ÀÄß ±Á±ÀévÀ ¥ÀjºÁgÀ CAvÁ oÉêÀt ªÀiÁrzÀÄÝ, CzÀ£ÀÄß DvÀ¤UÉ ªÀÄgÀ½ ¤ÃqÀ®Ä JzÀÄgÀÄzÁgÀ¼ÀÄ F ªÀÄÆ®PÀ M¥ÀÄàvÁÛ¼É. G¨sÀAiÀÄvÀgÀgÀÄ ªÀÄ£À¸ÀÄì¥ÀƪÀðPÀªÁV M¦à ªÀiÁrPÉÆAqÀ gÁfà ¥ÀvÀæ.

2. ªÀÄÄA¢£À DzÉñÀPÁÌV PÀQëzÁgÀgÀÄ ªÀiÁ£Àå £ÁåAiÀiÁ®AiÀÄzÀ ªÀÄÄAzÉ ¢£ÁAPÀ: 18.07.2022 gÀAzÀÄ ºÁdgÁUÀĪÀAvÉ w½¸À¯ÁVzÉ.

     ¸ÀܼÀ: zsÁgÀªÁqÀ
     ¢£ÁAPÀ: 18-07-2022

     C¦Ã®ÄzÁgÀ¼ÀÄ                       JzÀÄgÀÄzÁgÀ£ÀÄ

     C¦Ã®ÄzÁgÀgÀ ¥ÀgÀ ªÀQîgÀÄ          JzÀÄgÀÄzÁgÀgÀ ¥ÀgÀ ªÀQîgÀÄ

4. We have carefully perused the contents of

subject Agreement which records the settlement once for

MFA No. 103079 of 2017

all and that the parties having forgotten all their bitterness

have rightly decided to live together happily as husband &

wife in the matrimonial home. This is really appreciable.

In the above circumstances, this appeal is disposed

off in terms of aforesaid settlement, setting at naught the

impugned Judgment & Decree. The Court below is directed

to refund the amount deposited by the respondent-

husband to him, who shall on such refund invest the same

in the name of their pretty daughter Chi.Nisha in a long

term deposit in any Nationalised Bank of their choice.

Registry is directed to draw the decree accordingly.

Sd/-

JUDGE

Sd/-

JUDGE

KMS