Smt R Shakunthala vs N Nagendra
2023 Latest Caselaw 4672 Kant

                                              -1-
                                                      NC: 2023:KHC:25119-DB
                                                         MFA No.2444 of 2018




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 19TH DAY OF JULY, 2023
                                            PRESENT
                         THE HON'BLE MR. JUSTICE ALOK ARADHE
                                              AND
                    THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                    MISCELLANEOUS FIRST APPEAL NO.2444 OF 2018 (FC)
               BETWEEN:

               1.    SMT. R. SHAKUNTHALA
Digitally            W/O N. NAGENDRA
signed by            AGED ABOUT 26 YEARS
RUPA V               R/O NO.152, 4TH CROSS
Location:            SANJEEVINI NAGARA
High Court
of Karnataka         HEGGANAHALLI CROSS
                     PEENYA 2ND STAGE, BENGALURU - 560058.
                                                                ...APPELLANT
               (BY SRI. HALLI S.B. ADV.,)
               AND:

               1.    N. NAGENDRA
                     S/O LATE NARASIMHA MURTHY .S
                     AGED ABOUT 44 YEARS
                     R/O NO.3004, 13TH A MAIN ROAD
                     RPC LAYOUT, ATTIGUPPE, BENGALURU - 560040.
                                                         ...RESPONDENT
               (RESPONDENT SERVED)

                    THIS MFA IS FILED U/S.19(1) OF FAMILY COURT ACT,
               AGAINST THE JUDGMENT AND DECREE DT.22.09.2017
               PASSED ON MC NO.5217/2015 ON THE FILE OF THE 2ND
               ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, BENGALURU,
               ALLOWING THE PETITION FILED U/S.13(1)(ia) OF HINDU
               MARRIAGE ACT.

                   THIS APPEAL COMING ON FOR HEARING, THIS DAY,
               ALOK ARADHE J., DELIVERED THE FOLLOWING:
                             -2-
                                  NC: 2023:KHC:25119-DB
                                     MFA No.2444 of 2018




                       JUDGMENT

Learned counsel for the appellant submits that

the dispute between the parties has been amicably

settled, which has also been recorded by the court

vide order dated 94.07.2022 passed in

C.C.No.14501/2015.

2. The aforesaid submission is placed on

record.

3. Since, the dispute between the parties

have been amicably settled, nothing survives for

adjudication in this appeal.

The appeal is accordingly disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

SS