Mrs. Sonali M. V. Mendonsa vs Mr. Prajval Jude Luis
2023 Latest Caselaw 1966 Kant

                                         -1-
                                                     MFA No. 3602 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 23RD DAY OF MARCH, 2023

                                     PRESENT
                    THE HON'BLE MR JUSTICE ALOK ARADHE
                                        AND
                THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                          M.F.A.NO.3602 OF 2022 (IDA)
              BETWEEN:

                  MRS. SONALI M.V.MENDONSA
                  AGED ABOUT 35 YEARS,
                  W/O PRAJWAL JUDE LUIS,
                  D/O MR.VINCENT A. MENDONSA,
                  ADDRESS: FLAT NO.602,
                  HOSEA, DEEPA PARK APARTMENT,
                  3RD MAIN, MARTIN PAIS ROAD,
                  LADYHILL,
                  MANGALURU - 575 006,
                  PRESENTLY EMPLOYED AT SURAT.
                                                             ...APPELLANT
              (BY SRI. VENKATESH SOMAREDDY, ADVOCATE FOR
Digitally signed    SRI. GANAPATHI BHAT, ADVOCATE)
by VALLI M
Location: High
Court of         AND:
Karnataka
                  MR. PRAJVAL JUDE LUIS
                  S/O. LATE FRANCIS LUIS,
                  AGED ABOUT 38 YEARS,
                  R/AT NO.C 508,
                  5TH FLOOR, ELBRUS BLOCK,
                  ALPINE ECO APARTMENT,
                  MARATHHALLI OUTER RING ROAD,
                  DODDENKUNDI,
                  BENGALURU - 560 037.
                                                           ...RESPONDENT
                               -2-
                                          MFA No. 3602 of 2022




(BY SRI. AJITH A SHETTY, ADVOCATE FOR C/R)

     THIS MFA IS FILED UNDER SECTION 55 OF INDIAN
DIVORCE ACT READ WITH SECTION 19(1) OF THE FAMILY
COURTS ACT, PRAYING TO a) SET ASIDE THE JUDGMENT AND
DECREE DATED 20TH NOVEMBER, 2021 PASSED BY THE
PRINCIPAL JUDGE, FAMILY COURT, MANGALURU, D.K., IN MC
NO.303/2017 AND CONSEQUENTLY ALLOW THE PETITION
FILED BY THE APPELLANT IN M.C.NO.303/2017 AS PRAYED
FOR THEREIN; b) GRANT SUCH OTHER AND FURTHER RELIEFS
AS THIS HON'BLE COURT DEEMS FIT TO GRANT UNDER THE
CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF JUSTICE
AND EQUITY.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:



                         JUDGMENT

Mr.Venkatesh Somareddy, learned counsel for Mr.

Ganapathi Bhat, learned counsel for appellant.

Mr.Ajith A Shetty, learned counsel for respondent.

The parties have appeared through video conferencing.

2. This appeal has been filed against judgment and

decree dated 20.11.2021, by which petition filed by the

appellant seeking dissolution of marriage has been

dismissed.

MFA No. 3602 of 2022

3. Learned counsel for the appellant while inviting

attention of this Court to the memo of documents filed on

behalf of the appellant submitted that the dispute has been

amicably resolved between the parties and a joint memo has

been filed before the Family Court in G & W.C.No.06/2022.

In view of the aforesaid submission, as agreed to by

the parties, the marriage performed between them is

dissolved by decree of divorce and the appeal is disposed of

in terms of compromise arrived at between the parties.

Sd/-

JUDGE

Sd/-

JUDGE

RR