Mrs K Varalakshmi vs Mr. M Keshavan @ M Govindaiah
2022 Latest Caselaw 10074 Kant

                              1



       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 30TH DAY OF JUNE, 2022

                            BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

       CRIMINAL REVISION PETITION NO.1124/2016
                        C/W.
       CRIMINAL REVISION PETITION NO.1125/2016

IN CRIMINAL REVISION PETITION NO.1124/2016

BETWEEN:

MRS. K. VARALAKSHMI
W/O. M. KESHAVAN @ GOVINDAIAH
AGED ABOUT 60 YEARS
R/AT NO.21, KEMPANNA ROAD
MARUTHI SEVANAGAR
BENGALURU-560 033.                          ...PETITIONER

            (BY SRI A.D. RAMANANDA, ADVOCATE)
AND:

1.     MR. M KESHAVAN @ M. GOVINDAIAH
       S/O. LATE MUNISWAMY
       AGED ABOUT 62 YEARS
       R/AT NO.21, KEMPANNA ROAD
       MARUTHI SEVANAGAR
       BENGALURU-560 033

       AND ALSO AT:
       NO.6 (OLD NO.12)
       TANK BUND ROAD
       KANAKADASA LAYOUT
       LINGARAJAPURAM
       BENGALURU-560 084.
                              2



2.   MR SARAVANA
     MAJOR IN AGE
     R/AT NO.21, KEMPANNA ROAD
     MARUTHI SEVANAGAR
     BENGALURU-560 033.

     [R2 IS DELETED VIDE COURT
     ORDER DATED 28.11.2016]

3.   MR. APPAN
     MAJOR IN AGE
     R/AT NO.21, KEMPANNA ROAD
     MARUTHI SEVANAGAR
     BENGALURU-560 033.

4.   MRS. BHAGYALAKSHMI
     D/O. CHENGAIAH
     AGED ABOUT 41 YEARS
     R/AT NO.6 (OLD NO.12)
     TANK BUND ROAD
     KANAKADASA LAYOUT
     LINGARAJAPURAM
     BENGALURU-560 084.               ...RESPONDENTS

     (BY SRI MOHAMED ZULFIKHAR AHMED, ADVOCATE
                   FOR R1, R3 & R4)

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W. SECTION 401 OF CR.P.C PRAYING TO SET
ASIDE THE PART OF JUDGMENT/ORDER PASSED BY THE LVII
ADDL. CITY CIVIL AND S.J., MAYO HALL, BENGALURU IN
CRL.A.NO.25154/2014 VIDE JUDGMENT DATED 16.07.2016
VIDE ANNEXURE-A AND ETC.

IN CRIMINAL REVISION PETITION NO.1125/2016

BETWEEN:

MRS. K. VARALAKSHMI
W/O. M. KESHAVAN @ GOVINDAIAH
AGED ABOUT 60 YEARS
R/AT NO.21, KEMPANNA ROAD
                                 3



MARUTHI SEVANAGAR
BENGALURU-560 033.                                 ...PETITIONER

             (BY SRI A.D. RAMANANDA, ADVOCATE)
AND:

MR. M. KESHAVAN @ M. GOVINDAIAH
S/O. LATE MUNISWAMY
AGED ABOUT 62 YEARS
R/AT NO.21, KEMPANNA ROAD,
MARUTHI SEVANAGAR
BENGALURU-560 033.

AND ASLO AT:
NO.6 (OLD NO.12)
TANK BUND ROAD
KANAKADASA LAYOUT
LINGARAJAPURAM
BENGALURU-560 084.                                 ...RESPONDENT

        (BY SRI MOHAMED ZULFIKER AHMED, ADVOCATE)

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W. SECTION 401 OF CR.P.C PRAYING TO
DIRECT   THE   JURISDICTIONAL   MAGISTRATE    TO TAKE
COGNIZANCE OF THE COMPLAINT OF THE PETITIONER BY
SETTING ASIDE THE ORDER PASSED BY THE LVII ADDL. CITY
CIVIL AND S.J., MAYOHALL UNIT, BENGALURU VIDE ORDER
DATED    16.07.2016    IN   CRL.A.NO.25155/2014  VIDE
ANNEXURE-A.

     THESE CRIMINAL REVISION PETITIONS COMING ON FOR
FURTHER HEARING THIS DAY, THE COURT MADE THE
FOLLOWING:
                      ORDER

Both the petitioner and the respondent are present before

the Court and so also their respective counsels.

2. Learned counsel for both the parties have filed a

memorandum of compromise under Section 482 of Cr.P.C. along

with separate affidavit of the petitioner and the respondent. The

memorandum of compromise is explained to the parties and the

parties have understood the contents of the same.

3. The memorandum of compromise is taken on record.

In terms of the memorandum of compromise entered into

between the parties, the criminal revision petitions are disposed

of. The parties shall accrue their right as per the memorandum

of compromise entered into between the parties.

Sd/-

JUDGE

ST