Sri. M. G. Ashoka vs Smt. N. Prema
2023 Latest Caselaw 2156 Kant

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                                                    RSA No. 1899 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 10TH DAY OF APRIL, 2023

                                         BEFORE

                           THE HON'BLE MR JUSTICE H.P.SANDESH

                      REGULAR SECOND APPEAL NO.1899 OF 2021 (RES)

                   BETWEEN:

                   SRI. M. G. ASHOKA
                   S/O. GURUNATHA GOWDA,
                   AGED ABOUT 68 YEARS,
                   OCC EX-ARMY,
                   R/O. TUDEKOPPA,
                   M. L. HALLI POST, SAGAR TALUK,
                   DISTRICT SHIVAMOGGA-577 401.
                                                           ...APPELLANT
                   (BY SRI N. UDAYA KUMAR, ADVOCATE)
                   AND:

Digitally signed   SMT. N. PREMA
by SHARANYA T      D/O. N. MALLIKARJUNAPPA,
Location: HIGH
COURT OF           AGED ABOUT 53 YEARS,
KARNATAKA          OCC HOUSEHOLD,
                   R/O. GIRIJASHANKAR NILAYA,
                   3RD CROSS, BHEEMANAKONE ROAD,
                   GANDHI NAGAR,
                   SAGAR TOWN-577 401.


                                                         ...RESPONDENT

                       THIS R.S.A. IS FILED UNDER SECTION 100 OF CPC
                   AGAINST THE JUDGMENT AND DECREE DATED 09.02.2021
                   PASSED IN R.A.NO.58/2017 ON THE FILE OF THE
                             -2-
                                       RSA No. 1899 of 2021




ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, SAGAR
AND ETC.

     THIS R.S.A. COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                        ORDER

The learned counsel for the appellant has filed a

memo seeking permission of this Court to withdraw the

appeal on the ground that the matter has been settled

between the parties in view of the compromise petition

filed in M.C.No.71/2022 and in view of the settlement, the

respondent has received a sum of Rs.17,00,000/- as full

and final settlement of her claim for maintenance for life

and the petitions are closed on 07.03.2023. In view of the

said memo, the appeal is dismissed as withdrawn.

Registry is directed to refund the Court fee, if any, in

accordance with law.

Sd/-

JUDGE

SN