Murgendra S/O Somalingappa Karki vs Smt. Nanda @ Iramma W/O Murugendra ...
2022 Latest Caselaw 4737 Kant

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          IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 14TH DAY OF MARCH, 2022

                      PRESENT
  THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV
                        AND
    THE HON'BLE MRS.JUSTICE K.S. HEMALEKHA
                M.F.A. No.100019/2015
BETWEEN:

SHRI. MURGENDRA S/O SOMALINGAPPA KARKI,
AGE: 37 YEARS, OCC: BUSINESS AND AGRICULTURE,
R/O: HIREKOPPA, K.S.-591 114,
TALUKA: RAMDURG, DIST: BELAGAVI.
                                          ....APPELLANT
(BY SRI.SANTHOSH B. MANE AND SRI. M.R. SHINDE AND
SRI.L.M.HEGGANNAVAR, SMT. REKHA PATIL, ADVOCATES)

AND:

SMT. NANDA @ IRAMMA W/O MURUGENDRA KARKI,
AGE: 22 YEARS, OCC: HOUSEHOLD AND STUDENT,
R/O: HIREKOPPA K.S. -591 114,
TALUKA: RAMDURG, DIST: BELAGAVI,
NOW RESIDING AT SOPPADLA-591 129,
TALUK: SAUNDATTI, DIST: BELGAGAVI.
                                    ....RESPONDENT
(BY SRI.PRAVEENKUMAR G. KULKARNI
AND B.V.KAVIMATH, ADVOCATES)

     THIS APPEAL IS FILED UNDER SECTION 28 OF THE
HINDU MARRIAGE ACT, 1955, AGAINST THE ORDER AND
DECREE DATED 05.12.2014 PASSED IN MC No.13/2014 ON
THE FILE OF THE SENIOR CIVIL JUDGE SAUNDATTI,
ALLOWING THE PETITIONER FILED BY THE PETITIONER
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UNDER SECTION 13(1)(1A) AND 1(B) OF HINDU MARRIAGE
ACT, 1955.

     THIS APPEAL COMING ON FOR FINAL HEARING THIS
DAY, S.SUNIL DUTT YADAV J., PASSED THE FOLLOWING:

                           ORDER

Both parties have filed joint memo which reads as

follows;

The parties to the above appeal respectfully submit that the dispute between them is resolved with intervention of the elders and relatives and as per the terms of settlement and appellant paid sum of Rs.3,00,000/- (Rupees Three lakhs only) through demand draft dated 14.03.2022 bearing No.000553 drawn on The Belagaum Dist Central Co-Op Bank Ltd Belagaum to the respondent as per the decree of the trial court towards permanent alimony which is accepted and acknowledged by the respondent. Since, there is no chance of reunion between the parties both of them agreed to get separated from each other respectfully and close all cases between them. Hence, it is prayed that, recording the above memo the above appeal may kindly be dismissed as withdrawn.

Parties agreed as regards contents of the memo. The

respondent acknowledges receipt of Demand Draft of

Rs.3,00,000/- in terms of the joint memo. Accordingly,

judgment and decree dated 05.12.2014 passed in M.C.

No.13/2014 by the learned Senior Civil Judge, Saundatti,

is affirmed and the appeal is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

AC