Shyam Kodse vs M R Seema
2023 Latest Caselaw 1881 Kant

Citation : 2023 Latest Caselaw 1881 Kant
Judgement Date : 15 March, 2023

Karnataka High Court

Shyam Kodse vs M R Seema on 15 March, 2023

Bench: Alok Aradhe, Vijaykumar A Patil

                                              -1-
                                                       MFA No.629 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                            DATED THIS THE 15TH DAY OF MARCH, 2023
                                           PRESENT
                             THE HON'BLE MR. JUSTICE ALOK ARADHE
                                              AND
                          THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                        MISCELLANEOUS FIRST APPEAL NO.629 OF 2023 (MC)
                   BETWEEN:

                   1.   SHYAM KODSE
                        S/O SHANMUKHAPPA
                        AGED ABOUT 35 YEARS
                        R/O NO.3 A, 4TH BLOCK
Digitally signed
by RUPA V               GIRIDARSHINI LAYOUT
Location: High          ALANAHALLI, MYSURU-10.
Court of                                                      ...APPELLANT
Karnataka
                   (BY SRI. HARISH KUMAR M.S. ADV.,)
                   AND:

                   1.   M.R. SEEMA
                        AGED ABOUT 32 YEARS
                        PRESENTLY R/O RANGAPPA
                        GOUTHAMPUR, SAGAR TALUK
                        SHIVAMOGGA (D).
                                                            ...RESPONDENT
                        THIS MFA IS FILED U/S 19(1) OF FAMILY COURT ACT,
                   PRAYING TO SET ASIDE THE ORDER PASSED IN M.C.
                   NO.36/2013 IN SO FAR AS PARTLY ALLOWING THE I.A.NO.11
                   FILED UNDER SECTION 9 OF THE HINDU MARRIAGE ACT 1955
                   DATED 03.06.2019 ON THE FILE OF PRINCIPAL SENIOR CIVIL
                   JUDGE AND JMFC AT SAGAR IN THE INTEREST OF JUSTICE
                   AND EQUTIY.

                       THIS APPEAL COMING ON FOR ORDERS, THIS DAY
                   ALOK ARADHE J., DELIVERED THE FOLLOWING:
                           -2-
                                     MFA No.629 of 2023




                     JUDGMENT

Learned counsel for the appellant submits that the

dispute between the parties have been amicably settled

before the Lok Adalath.

2. In view of aforesaid submission, appeal is

disposed of in terms of compromise arrived at between

the parties.

Consequently, the interlocutory application is also

disposed of.

Sd/-

JUDGE

Sd/-

JUDGE