Smt Jeba W/O Nasirhusain Mulla vs Sri Nasirhusain S/O Naziraahmad ...
2023 Latest Caselaw 7656 Kant

                                                     -1-
                                                           NC: 2023:KHC-D:13145
                                                            RPFC No. 100156 of 2023




                                  IN THE HIGH COURT OF KARNATAKA,
                                           DHARWAD BENCH
                             DATED THIS THE 10TH DAY OF NOVEMBER, 2023
                                                  BEFORE
                               THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
                                        RPFC NO.100156 OF 2023

                        BETWEEN:

                        1.   SMT. JEBA W/O NASIRHUSAIN MULLA,
                             AGE: 26 YEARS, OCC: HOUSE HOLD,
                             R/O: C/O: ABDULGAFAR A MULLA, PLOT NO. 68,
                             3RD CROSS, TAJ NAGAR, GANGI MADI ROAD,
                             GADAG TQ & DIST. GADAG-582101.

                        2.   KU. AIJAL D/O NASIRHUSAIN MULLA
                             AGE: 02 YEARS, OCC: NIL,
                             (PETITION NO.2 IS MINOR REPRESENTED BY
                             M/G MOTHER PETITION NO.1)
                                                                          ... PETITIONERS
                        (BY SRI. PRAKASH R. BADIGER, ADVOCATE)

                        AND:

                        SRI. NASIRHUSAIN S/O NAZIRAAHMAD MUJLLA,
           Digitally    AGE: 31 YEARS, OCC: EMPLOYEE (MBA) IN ESANGER
           signed by
           VISHAL       SERVICE PRIVATE COMPANY, R/O: NADAG BUILDING,
VISHAL     NINGAPPA
NINGAPPA   PATTIHAL     2ND FLOOR, NEAR BIJAPUR HOSPITAL, ARVIND NAGAR,
PATTIHAL   Date:        KARWAR ROAD, HUBBALLI, PIN-580024.
           2023.11.15
           13:19:35                                                   ... RESPONDENT
           +0530

                              THIS RPFC IS FILED U/S.19(4) OF FAMILY COURTS ACT,
                        PRAYING TO, A. KINDLY ALLOW THE PETITION. B. KINDLY SET ASIDE
                        THE IMPUGNED JUDGMENT ORDER DATED 16.06.2023 IN
                        CRI.MISC.NO. 167/2022, PASSED BY THE PRINCIPAL FAMILY COURT
                        GADAG AND CONSEQUENTLY ALLOW THE PETITION FILED BY THE
                        PETITIONER BY ENHANCING THE MAINTENANCE FROM RS.5000-00
                        AND 3000-00 TO RS. 50000-00 EACH IN THE INTEREST OF JUSTICE
                        AND EQUITY.C. KINDLY CALL FOR THE RECORDS.

                             THIS R.P.F.C, COMING ON FOR ORDERS, THIS DAY, THE COURT
                        MADE THE FOLLOWING:
                                -2-
                                     NC: 2023:KHC-D:13145
                                      RPFC No. 100156 of 2023




                             ORDER

Learned counsel appearing for the petitioners has filed

a memo stating that the petitioners do not intend the press

the petition, since the parties have compromised. The

memo is duly signed by petitioner No.1.

2. The memo reads as under:

"Herein petitioner submits as under:

That I am informed that, this matter is settled out of Court. The matter is compromised. So, presently I am not interest to continue the case. I am not interest to prosecute the proceedings in the present case. Therefore, permission be granted to, "not press" the case. I humbly pray to dispose the matter, as "not pressed". To this effect I am also filing a memo with this affidavit. Hence, the memo."

3. The memo is taken on record.

4. In view of the same, the petition is dismissed

as not pressed.

Sd/-

JUDGE Vnp* / CT UMD