Bhagyalakshmi B S vs Vasanthakumar G U
2022 Latest Caselaw 13157 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 18TH DAY OF NOVEMBER 2022

                       PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

  THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

              M.F.A. NO.2631 OF 2020 (FC)
BETWEEN:

BHAGYALAKSHMI B S
W/O VASANTHAKUMAR G U
AGED ABOUT 38 YEARS
RESIDING AT NO 1416
1ST D MAIN ROAD, 12TH CROSS
KENGERI SATELLITE TOWN
BANGALORE-560060.
                                        ... APPELLANT
(BY MRS. RAMA R. IYER, ADV.,)

AND:

VASANTHAKUMAR G U
S/O LATE G.N. UGRAIAH
AGED ABOUT 37 YEARS
RESIDING AT NARAYANAPPA BUILDING
1ST FLOOR, 3RD CROSS, GANDHINAGAR
YELAHANKA, BANGALORE-560064.
                                      ... RESPONDENT
(BY MR. G.B. SHARATH GOWDA, ADV.,)
                        ---

       THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURTS ACT, AGAINST THE JUDGMENT AND DECREE
DATED 04.01.2020 PASSED IN MC.NO.2725/2016 ON THE
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FILE OF THE VI ADDITIONAL PRL. JUDGE, FAMILY COURT,
BENGALURU,    ALLOWING       THE PETITION   FILED UNDER
SECTION 13(1)(ia) AND (ib) OF THE HINDU MARRIAGE ACT.


     THIS M.F.A. COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:


                         JUDGMENT

Smt.Rama R.Iyer, learned counsel for the

appellant has filed a memo seeking leave of this Court

to withdraw the appeal in view of settlement arrived at

between the parties before the Bengaluru Mediation

Centre.

A copy of agreement arrived at between the

parties has been filed before this Court which is taken

on record.

In compliance of the agreement, a sum of

Rs.5,00,000/- by way of demand draft, has been paid

to the appellant, receipt of which has been

acknowledged by the appellant.

Needless to state that the parties are bound by

the terms and conditions agreed to between them in

the aforesaid agreement.

Sd/-

JUDGE

Sd/-

JUDGE

RV