Sri B S Sagar Deep vs Smt. Varshitha @ Pallavi
2023 Latest Caselaw 2651 Kant

                                           -1-
                                                    MFA No. 6393 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 26TH DAY OF MAY, 2023

                                        PRESENT
                          THE HON'BLE MR JUSTICE ALOK ARADHE
                                          AND
                     THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                   MISCELLANEOUS FIRST APPEAL NO. 6393 OF 2022 (FC)


                   BETWEEN:

                      SRI B S SAGAR DEEP
                      S/O B S SHIVANNA
                      AGED ABOUT 39 YEARS
                      R/AT NO.2, 2ND MAIN ROAD
                      6TH CROSS MARUTHI EXTENSION
                      MALLESHWARAM
                      BANGALORE-560 003.
                                                           ...APPELLANT
Digitally signed
by BELUR           (BY SRI. MURTHY K., ADVOCATE)
RANGADHAMA
NANDINI
Location: HIGH     AND:
COURT OF
KARNATAKA
                      SMT. VARSHITHA @ PALLAVI
                      W/O B S SAGAR DEEP
                      AGED ABOUT 34 YEARS
                      R/AT K/HOSAHALLI
                      KOTTEGERE HOBLI
                            -2-
                                     MFA No. 6393 of 2022




    KUNIGAL TALUK
    TUMKUR DISTRICT.

    ALSO AT NO.35 1ST A CROSS
    PREETHINAGAR
    NEAR DURGAMMA TEMPLE
    LAGGERE, BANGALORE-560058.
                                           ...RESPONDENT
(BY SRI. LAKSHMIKANTH K.,ADVOCATE)


     THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS
ACT AGAINST THE JUDGMENT AND DECREE DATED
28.06.2022 PASSED IN MC NO.1992/2018 ON THE FILE
OF THE PRL. JUDGE, FAMILY COURT, BENGALURU,
DISMISSING THE PETITION FILED UNDER SECTION
13(1)(ia) OF THE HINDU MARRIAGE ACT, 1955.


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

                       JUDGMENT

This appeal under Section 19(1) of the Family Courts

Act, 1984 has been filed against the judgment and decree

dated 28.06.2022, by which petition filed by the appellant

seeking dissolution of marriage has been dismissed.

2. Learned counsel for the parties jointly submit that

the parties have arrived at an amicable settlement and

MFA No. 6393 of 2022

agreed that the marriage performed between the parties

be dissolved by a decree of divorce. In this connection, our

attention has also been invited to the joint memo signed

by the learned counsel as well as the parties.

3. In view of the aforesaid amicable settlement

arrived at between the parties, the judgment and decree

dated 28.6.2022 passed in M.C.No.1992/2018 is set aside

and the marriage performed between the parties on

15.6.2016 is dissolved by a decree of divorce.

Accordingly, appeal is disposed of.

Sd/-

JUDGE

Sd/-

JUDGE AP