Puneeth Raj S/O Pushparaj Anthony vs Reslee D/O Rajendra Ambadipudi
2023 Latest Caselaw 9937 Kant

Karnataka High Court

Puneeth Raj S/O Pushparaj Anthony vs Reslee D/O Rajendra Ambadipudi on 9 December, 2023

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HIGH COURT LEGA L SERVI CES COMMITTEE, D HARWAD BENCH

                 BEFORE THE LOK ADALAT

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BEN CH

       DATED THIS THE 9 T H DAY OF D ECEMBER, 2023

                  CONCILIAT ORS PRESENT

          THE HON'BLE MR. JUSTICE H.P.SANDESH

                             AND

       SHRI. S HIVAKUMAR S. BADAWADAGI , MEMBER

               M.F.A . N O.103496/2023 (FC)
               LOK ADA LAT NO.2354/2023

BETWEEN

PUNEETH RAJ
S/O. PUSHPARAJ ANTHONY,
AGED ABOUT 33 YEARS,
R/AT. NO.33, 4TH CROSS,
LAKSHMI LAYOUT, MUNNEKOLA,
MARATHALLI, BENGALURU-01.
                                              ...APPELLANT
(BY SRI. S.H.MITTALKOD, ADVOCATE)

AND

RESLEE
D/O. RAJENDRA AMBADIPUDI,
AGED ABOUT 32 YEARS,
R/AT: FLAT NO.53, KARUNYA COLONY,
GADAG ROAD, HUBLI-23.

                                        ...RESPONDENT

(BY SMT.BHAGYA SHREE BIKKANNAVAR, ADV OCATE)

THIS MISCELLANEOUS FIRST APPEA L IS FILED UNDER SECTION 19( 1) OF FAMILY COURT ACT 2005, PRAYI NG TO, SET ASIDE THE JUDGMENT AND DECREE DATED 21.04.2023 PASSED BY THE PRINCI PAL J UDGE, FAMILY COURT , HUBBALLI IN OS NO.16/ 2021 AND CONSEQUENTLY D ECREE THE SUIT AS PRAYED AND ALLOW THIS APPEA L WITH COSTS OF THE PROCEEDINGS THROUGHOUT AND PASS SUCH OTHER ORDERS A S THIS HONBLE COURT D EEMS FIT I N THE CIRCUMSTANCES OF THE CASE IN THE INTEREST OF JUSTICE AND EQUITY.

THIS MFA COMING ON FOR CONCI LIA TION BEFORE LOK ADALAT AFTER BEING REFFERED BY THE COURT, THE FOLLOWING CON CILIATION ORD ER I S PASSED:

CONCILIATION ORDER

The appellant and the respondent along with their

respective counsel are present.

2. After prolonged negotiations, the matter is settled. Both

the parties have filed compromise petition under Order XXIII

Rule 3 of Code of Civil Procedure. The terms of the compromise

are explained to both the appellant and respondent and the

parties also understood the terms of the compromise. Hence, the

same is accepted.

3. The Miscellaneous First Appeal stands disposed of in terms

of the compromise petition.

4. Registry to draw the decree in terms of the compromise

petition.

Sd/-

JUDGE

Sd/-

MEMBER

sh