Smt. Priyanka W/O Vishwanath Hiremath vs Shri Vishwanath S/O Chandrakant ...
2023 Latest Caselaw 9674 Kant

Karnataka High Court

Smt. Priyanka W/O Vishwanath Hiremath vs Shri Vishwanath S/O Chandrakant ... on 7 December, 2023

                                                   -1-
                                                         NC: 2023:KHC-D:14362
                                                           RPFC No. 100017 of 2023




                       IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH

                             DATED THIS THE 7TH DAY OF DECEMBER, 2023
                                                BEFORE
                              THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
                              REV.PET FAMILY COURT NO.100017 OF 2023
                      BETWEEN:
                      1.   SMT. PRIYANKA W/O. VISHWANATH HIREMATH
                           AGE. 33 YEARS, OCC. HOUSE MANAGEMENT,
                           R/AT. C/O. CHANNABASAYYA SOUSTHANMATH,
                           H.NO. 26, PARASWADI, SHANTINAGAR,
                           KESHWAPUR, HUBBALLI-580023, MOB: 7619255421.

                      2.   RISHI S/O. VISHWANATH HIREMATH
                           AGE: 02 YEARS, OCC. NIL,
                           R/AT. C/O CHANNABASAYYA SOUSTANMATH,
                           H.NO. 26, PARASWADI, SHANTINAGAR,
                           KESHWAPUR, HUBBALLI, DIST. DHARWAD-580023.

                           (APPELLANT NO.2 BEING MINOR IS REPRESENTED
                           BY NATURAL MOTHER NO I.E. APPELLANT NO.1)
                                                                     ...PETITIONERS
                      (BY SRI. GOURISHANKAR MOT, ADVOCATE)
                      AND:
         Digitally
         signed by
         VISHAL       SHRI. VISHWANATH S/O. CHANDRAKANT HIREMATH
VISHAL   NINGAPPA
                      AGE. 38 YEARS, OCC. SOFTWARE ENGINEER,
NINGAPPA PATTIHAL
PATTIHAL Date:        R/AT. ADYAPAKNAGAR, SHIDDESHWAR PARK,
         2023.12.08
         16:49:37     VIDYANAGAR, HUBBALLI-580021.
         +0530
                                                                     ...RESPONDENT
                      (BY SRI. S.K. KAYAKMATH, ADVOCATE)
                            THIS R.P.F.C IS FILED UNDER SECTION 19(4) OF THE FAMILY
                      COURT ACT, AGAINST THE JUDGMENT AND ORDER DATED
                      15.07.2022, IN CRL.MISC. NO.200/2021, ON THE FILE OF I
                      ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, HUBBALLI,
                      DISMISSING THE PETITION FILED UNDER SECTION 125 OF CR.P.C.

                             THIS R.P.F.C, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT MADE THE FOLLOWING:
                                 -2-
                                      NC: 2023:KHC-D:14362
                                        RPFC No. 100017 of 2023




                              ORDER

Learned counsel on both sides submit that joint memo for

withdrawal has been filed which reads as under:

"JOINT MEMO FOR WITHDRAWAL

The parties above named submit as under:

1) That the parties herein have amicably settled the matter and have agreed to withdraw the above case.

2) It is agreed between the parties that the petitioner and respondent has filed mutual consent divorce petition before the Principal Family Court At:- Hubballi in MC No 449/2023 in which respondent/husband has agreed to paid a sum of Rs 25 lakhs to petitioner/wife for full and final settlement.

3) The parties, therefore, undertake to file the joint memo before this hon'ble court.

Hence, the joint memo."

The same is taken on record.

In view of the submissions and joint memo filed, the

petition is dismissed as withdrawn.

Sd/-

JUDGE

PJ, CT: UMD