Sri M Bangara Swamy vs Smt B Sindhu
2022 Latest Caselaw 7794 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 31ST DAY OF MAY, 2022

                     PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                       AND

         THE HON'BLE Ms. JUSTICE J.M.KHAZI

           M.F.A. NO.1173 OF 2017 (FC)

BETWEEN:

SRI. M. BANGARA SWAMY
S/O MAHADEVA NAIKA
AGED ABOUT 60 YEARS
WORKING AS A CHIEF ENGINEER (ISW)
WATER RESOURCES DEVELOPMENT
ORGANISATION,
ANANDA RAO CIRCLE
BENGALURU - 560 009.
                                         ...APPELLANT
(BY SRI. AKARSHKUMAR GOWDA, ADV., FOR
    SRI NARENDRA D.V. GOWDA , ADV.,)

AND:

SMT. B. SINDHU
D/O BANGARA SWAMY
W/O T.P. RAGHU
AGED ABOUT 29 YEARS
R/AT NO.181, 5TH CROSS,
11TH MAIN, SARASWATHIPURAM
MYSURU - 570 001.                     ....RESPONDENT

(BY SRI. A. BALAKRISHNAN, ADVOCATE)
                           2




     THIS MFA IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURTS ACT, 1984, AGAINST THE JUDGMENT
AND DECREE DATED:14.03.2016 PASSED IN 0.S.NO.29 OF
2013 ON THE FILE OF THE JUDGE, ADDITIONAL FAMILY
COURT, MYSURU, DECREEING SUIT PETITION FILED
UNDER SECTION 26 READ WITH ORDER 7 RULE 1 AND 2
OF 1908 FOR MAINTAINANCES OF MARRIAGE EXPENSES.


     THIS MFA COMING ON FOR FINAL HEARING, THIS
DAY, ALOK ARADHE J.,DELIVERED THE FOLLOWING:

                       JUDGMENT

This appeal has been filed under Section 19(1) of

the Family Courts Act, 1984, against the judgment

and decree dated 14.03.2016, by which, the suit filed

by the respondent has been decreed and the appellant

has been directed to pay a sum of Rs.11,82,500/- to

the respondent on account of marriage ceremonies

expenses incurred by her within a period of six

months from the date of the order.

2. We have heard the learned counsel for the

parties at length.

3. Learned counsel for the appellant

submitted that out of decreetal amount, appellant has

already deposited a sum of Rs.8,86,875/- and he is

ready and willing to deposit a further sum of

Rs.1,14,000/- within a period of one month. The

aforesaid proposal has been accepted by the learned

counsel for the respondent.

4. In view of the consensus arrived at

between the parties, the judgment and decree dated

14.03.2016 passed by the Family Court, Mysuru, is

modified and it is directed that appellant shall pay a

sum of Rs.10,00,000/- to the respondent on account

of marriage ceremonies expenses. The remaining sum

of Rs.1,14,000/- shall be deposited by appellant

before this Court within a period of one month from

today. It is needless to state that the respondent shall

be entitled to withdraw the amount which has been

deposited by the appellant before this Court.

Accordingly, the judgment and decree dated

14.03.2016 passed by the Family Court, Mysuru, is

modified. In the result, the appeal is disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

RU