K N Bhanumathi vs Sri K N Nagaraj
2022 Latest Caselaw 12527 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 17TH DAY OF OCTOBER 2022

                      PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                         AND

  THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

             M.F.A. NO.8123 OF 2014 (FC)


BETWEEN:

K.N. BHANUMATHI
W/O K.N. NAGARAJ
D/O LATE ANANTHASHESHAN
AGED ABOUT 44 YEARS
PRESENTLY R/A NO.21, 2ND CROSS
KALIDASA LAYOUT, SREENAGAR
BANGALORE-560050.
                                        ... APPELLANT
(BY MR. RAVIKUMAR M.C. ADV.,)


AND:

SRI. K.N. NAGARAJ
S/O K.S. NARAYANAMURTHY
AGED ABOUT 44 YEARS
R/AT "BHAVANA", #3124,
3RD MAIN, TANK ROAD
I STAGE, KUMARSWAMY LAYOUT
BANGALORE-560078.
                                       ... RESPONDENT
(BY MR. JOSEPH ANIL K. KUMAR, ADV.,)
                         ---
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       THIS MFA IS FILED U/SEC 19(1) OF FAMILY COURTS
ACT     AGAINST    THE     JUDGMENT            AND      DECREE
DATED:30.8.2014 PASSED IN M.C NO.1780/2012 ON THE
FILE    OF   THE   PRINCIPAL       JUDGE,   FAMILY      COURT,
BANGALORE,     ALLOWING    THE      PETITION    FILED    U/SEC
13(1)(ia) OF THE HINDU MARRIAGE ACT, 1955.


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


                          JUDGMENT

This appeal has been filed under Section 19 of

the Family Courts Act, 1984, against the order dated

30.08.2014 passed in M.C.No.1780/2012.

2. Learned counsel as well as their parties are

present.

3. Learned counsel for the parties have filed a

joint memo for settlement. It has been stated that the

appellant is residing with the respondent along with

their daughter from 19.09.2019. The dispute between

the parties appears to have been amicably settled.

The aforesaid memo is taken on record.

Accordingly, the appeal is disposed of.

Judgment and decree dated 30.08.2014 passed in

M.C.No.1780/2012 is hereby set aside.

Sd/-

JUDGE

Sd/-

JUDGE

RV