Mr Kiran Johnson Pereira vs Mrs Philomena Velani Serrao
2023 Latest Caselaw 926 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF JANUARY 2023

                       PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

  THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY

              M.F.A. No.3007 OF 2015 (FC)
BETWEEN:

MR. KIRAN JOHNSON PEREIRA
AGED ABOUT 35 YEARS
S/O PETER PEREIRA
R/AT MERLAPADAVU
ARKULA VILLAGE
MANGALORE TALUK-574201.
                                    ... APPELLANT
(BY MR. CYRIL PRASAD PAIS, ADV.,)

AND:

MRS. PHILOMENA VELANI SERRAO
AGED ABOUT 31 YEARS
D/O GILBERT SERRAO
R/AT KELARAY CHURCH ROAD
PEDAMALE POST, NEERMARGA
MANGALORE-574201.
                                      ... RESPONDENT
                          ---

      THIS MFA IS FILED U/S 19(1) OF THE FAMILY COURTS
ACT AGAINST THE JUDGMENT AND DECREE DATED
02.12.2014 PASSED IN MC NO.107/2011 ON THE FILE OF
THE PRL. JUDGE, FAMILY COURT, D.K., MANGALURU,
PARTLY ALLOWING THE PETITION FILED UNDER SECTION
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36 OF THE DIVORCE ACT AND CLAIM OF PERMANENT
ALIMONY UNDER SECTION 37 OF THE ACT.

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

                      JUDGMENT

Learned counsel for the appellant submits that the

dispute between the parties has been amicably settled. He

further submits that in view of the compromise arrived at

between the parties, nothing survives for adjudication in

this appeal.

In view of the aforesaid submission, the appeal is

disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

SS