Shankar S/O Gopu Chavan vs Vanita
2022 Latest Caselaw 5560 Kant

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           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

        DATED THIS THE 28TH DAY OF MARCH 2022

                         PRESENT

       THE HON'BLE MR. JUSTICE K. SOMASHEKAR
                            AND
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


 MISCELLANEOUS FIRST APPEAL NO.201442/2021(MC)

Between:
Shri Shankar S/o Gopu Chavan,
Age: 35 years, Occ: Coolie,
R/o Inchageri Mahaveer Tanda,
Tq: Indi, Dist: Vijayapura-586 101.
                                                ... Appellant
(By Sri Huleppa Heroor, Advocate)


And:

Smt. Vanita W/o Shankar Chavan,
Age: 27 years, Occ: Household work,
C/o Mahadev S/o Shankar Rathod,
R/o Nimbal Tanda, Tq: Indi,
Dist: Vijayapura-586 101.
                                              ... Respondent

       This Miscellaneous First Appeal is filed under Section
28 of the Hindu Marriage Act, praying to allow the appeal by
setting aside the judgment and decree dated 01.09.2021
delivered in M.C.No.36 of 2017 by the learned Senior Civil
Judge & JMFC, Indi, and allow the petition filed by the
appellant with costs throughout.
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     This appeal coming on for orders                  this   day,
K. Somashekar J., delivered the following:

                        JUDGMENT

Sri Huleppa Heroor, learned counsel for the

appellant is present before the Court physically.

2. The record discloses that the present appeal

is filed by the appellant challenging the judgment and

decree dated 01.09.2021, rendered by the trial Court in

M.C.No.36/2017. The said petition filed by the

appellant under Section 13A of Hindu Marriage Act,

1955 ended in compromise between the parties to the

proceedings in view of memo filed therein.

3. In this matter, learned counsel for the

appellant has filed a memo stating that the matter in

M.C.No.36/2007 was settled out of the Court between

the parties and the same has been reported before the

Lok-Adalath scheduled on 12.03.2022 on the file of Civil

Judge & JMFC at Indi, District Vijayapura in

Crl.Misc.No.9/2016. The copy of the same is made

available before this Court for the purpose of perusal.

4. Recording the submission of the learned

counsel for the appellant and in view of memo dated

25.03.2022 whereby stated that the matter was settled

out of the Court, it is deemed appropriate to dispose of

the appeal. Accordingly, the appeal is disposed of in

terms of the aforesaid memo.

SD/-

JUDGE

SD/-

JUDGE BL