Smt. M J Arpitha @ Renuka vs Sri Tyagaraj
2022 Latest Caselaw 5595 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 28TH DAY OF MARCH 2022

                         PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                             AND

   THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

           M.F.A. NO.2796 OF 2022 (GW/WC)

BETWEEN:

SMT. M.J. ARPITHA @ RENUKA
W/O THYAGRAJ (DIVORCED)
D/O LATE JAYANNA
AGED 30 YEARS
R/AT HALASULIGE VILLAGE
SAKALESHPURA TALUK
HASSAN DISTRICT-573114
9353785059.
                                         ... APPELLANT
(BY MR. DHARMAPAL, ADV.,)

AND:

SRI. TYAGARAJ
S/O LATE RANGE GOWDA
AGED 42 YEARS
R/AT NO.43, OPP. KIMCO
NEAR B M ROAD
HASSAN DIST 573201.
                                        ... RESPONDENT
                             ---

     THIS MFA IS FILED U/S.19(1) OF FAMILY COURT ACT,
PRAYING TO SET ASIDE THE ORDER DT.20.11.2019 PASSED IN G
AND WC NO.01/2019 ON THE FILE OF THE LEARNED PRL. JUDGE,
FAMILY COURT, HASSAN.
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     THIS M.F.A. COMING ON FOR ORDERS,             THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                           JUDGMENT

Mr.Dharmapal, learned counsel for the appellant.

This appeal has been filed against the judgment dated

20.11.2019 passed by the Principal Judge, Family Court,

Hassan on the basis of compromise arrived at between the

parties.

2. The appeal against the compromise petition is not

maintainable.

Accordingly, the appeal is dismissed with liberty to the

appellant to take recourse to such remedy as may be

available to him in law.

Sd/-

JUDGE

Sd/-

JUDGE

RV