Sri. Mahesh D. Yatnalli vs Smt. R. Sujatha @ Saraswathi
2022 Latest Caselaw 10085 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 30TH DAY OF JUNE 2022

                      BEFORE

        THE HON'BLE MR. JUSTICE M.I.ARUN

               RPFC No.104 OF 2022

BETWEEN:

SRI. MAHESH D. YATNALLI
S/O DEVENDRAPPA
AGED ABOUT 49 YEARS
NO.202, KAUTIK
SHIVA RESIDENCY 24TH MAIN
VINAYAKA NAGAR ROAD
NEAR BIG BAZAAR
J P NAGAR, 5TH PHASE
PUTTENHALLI, BENGALURU-560 078       ... PETITIONER

(BY SRI.GNANESH N. I., ADVOCATE)

AND:

SMT. R. SUJATHA @ SARASWATHI
D/O SRI.RAMACHANDRAN
AGED ABOUT 47 YEARS
FLAT NO.G01
MANAR MERLIN APARTMENT
SUNSHINE COLONY 14TH MAIN
12TH A CROSS BTM 2ND STAGE
BENGALURU-560 076                    ... RESPONDENT

(BY SRI.NAVEEN N. ADVOCATE)

     THIS RPFC IS FILED UNDER SECTION 19(4) OF
FAMILY COURT ACT, 1984 AGAINST THE JUDGMENT DATED
22.02.2022 PASSED IN C.MISC.NO.252/2014 ON THE FILE
OF THE III ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
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BENGALURU, PARTLY ALLOWING THE PETITION FILED
UNDER SECTION 125(1) AND (2) OF CR.P.C. FOR
MAINTENANCE.

     THIS RPFC COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:

                           ORDER

The parties have filed a memorandum of compromise

petition dated 30.06.2022 and are present before the Court.

They are duly identified by their respective Advocates. It is

submitted that the parties have agreed to compromise all

the cases pending between them in terms of the

compromise petition and accordingly, in the instant case,

the petitioner has agreed to pay the respondent a sum of

Rs.10,000/- per month as maintenance towards their son.

It is further submitted by both the petitioner and the

respondent that the present compromise in the instant case

is arrived at based on the terms agreed to between them in

respect of other cases.

The compromise petition is taken on record.

The petitioner is directed to pay a sum of Rs.10,000/-

(Rupees Ten Thousand only) to the respondent towards the

maintenance of their son.

The revision petition stands disposed of accordingly.

In view of disposal of the petition, IA No.1/2022 does not

survive for consideration and it stands disposed of

accordingly.

Sd/-

JUDGE hkh.