Smt. Nandita @ Asha C vs Girish M V
2023 Latest Caselaw 1577 Kant

                                                 -1-
                                                         RPFC No. 162 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 24TH DAY OF FEBRUARY, 2023

                                            BEFORE
                    THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
                                    R.P.F.C NO. 162 OF 2022
                   BETWEEN:

                   1.    SMT. NANDITA @ ASHA C
                         W/O M B GIRISH
                         AGED ABOUT 33 YEARS

                   2.    MASTER LISHAN G
                         S/O M V GIRISH
                         AGED ABOUT 8 YEARS
                         REPRESENTED BY 1ST PETITIONER
                         BOTH ARE RESIDING AT NO.333,
                         11TH B CROSS, 33RD MAIN ROAD
                         6TH PHASE, J P NAGAR
                         BANGALORE-560 078.
                                                               ...PETITIONERS
                   (BY SRI. VIJAYAMMA V., ADVOCATE)

                   AND:
Digitally signed
by R
HEMALATHA          SRI. M V GIRISH
Location: High
Court of           S/O M VENKATAPPA
Karnataka
                   AGED ABOUT 38 YEARS
                   RETD KAS OFFICER
                   R/O NO.281, 1ST CROSS
                   1ST STAGE
                   ARAVIND NAGAR
                   BEHIND KSRTC BUS DEPOT
                   MYSORE-570 023.

                                                               ...RESPONDENT
                   (BY SRI. SHANKARAPPA, ADVOCATE)
                               -2-
                                           RPFC No. 162 of 2022




     THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
FAMILY COURTS ACT AGAINST THE JUDGMENT DATED
24.03.2022 PASSED IN CRL.MISC.561/2016 ON THE FILE OF
THE III ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
BENGALURU, PARTLY ALLOWING THE PETITION FILED UNDER
SECTION 125 OF Cr.P.C. FOR MAINTENANCE.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                            ORDER

Learned counsel for respondent submits that parties have amicably settle the dispute among themselves in the divorce proceedings, and as per the terms of the settlement, petitioner has agreed to join the husband to continue with marital life and agreed to withdraw the present petition.

2. Submission is placed on record.

Accordingly, petition is dismissed as withdrawn.

Pending I.A., if any, do not survive for consideration in view of the disposal of the main matter.

Sd/-

JUDGE

GPG