Karnataka High Court
Smt Sumathi vs Chandrashekara @ Subramanyagowda on 5 April, 2024
Author: H.P.Sandesh
Bench: H.P.Sandesh
-1-
NC: 2024:KHC:14324
RSA No. 861 of 2012
C/W RSA No. 859 of 2012
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF APRIL, 2024
BEFORE
THE HON'BLE MR JUSTICE H.P.SANDESH
REGULAR SECOND APPEAL NO.861 OF 2012 (PAR)
C/W
REGULAR SECOND APPEAL NO.859 OF 2012 (PAR)
IN R.S.A.NO.861/2012
BETWEEN:
SMT. PREMA
W/O CHANDRASHEKARAGOWDA
@ SUBRAMANYAGOWDA
AGED ABOUT 48 YEARS
R/A VARAHANATHKALLEHALI VILLAGE
BOOKANAKERE HOBLI
Digitally signed
by SHARANYA T K P PET TALUK
Location: HIGH MANDYA DISTRICT.
COURT OF
KARNATAKA
...APPELLANT
(BY SRI K M SANATH KUMARA, ADVOCATE)
AND:
1. CHANDRASHEKARA @ SUBRAMANYAGOWDA
DEAD BY LRS
1(A) CHALUVARAJU
S/O CHANDRASHEKARA @ SUBRAMANYAGOWDA
MAJOR
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NC: 2024:KHC:14324
RSA No. 861 of 2012
C/W RSA No. 859 of 2012
BALLENAHALLI VILLAGE
BOOKANAKERE HOBLI
K R PET TALUK
MANDYA DISTRICT
1(B) SMT. SUMATHI
D/O CHANDRASHEKARA @ SUBRAMANYAGOWDA
W/O SURESHGOWDA
AGED ABOUT 39 YEARS
R/O VARAHANATHKALLEHALLI VILLAGE
BOOKANAKERE HOBLI
K R PET TALUK
MANDYA DISTRICT
...RESPONDENTS
(BY SRI HARSHA KUMAR GOWDA H R, ADVOCATE
FOR R1(B);
SRI P VENKATA SHIVA REDDY, ADVOCATE FOR R1(A))
THIS RSA IS FILED UNDER SEC.100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 15.12.2011
PASSED IN R.A.NO.33/2008 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC., AT K.R.PET AND ETC.
IN R.S.A.NO.859/2012
BETWEEN
SMT. SUMATHI
W/O SURESHGOWDA
AGED ABOUT 32 YEARS
R/O VARAHANATHKALLEHALLI VILLAGE
BOOKANAKERE HOBLI
K R PET TALUK
MANDYA DISTRICT
...APPELLANT
(BY SRI K M SANATH KUMARA, ADVOCATE)
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NC: 2024:KHC:14324
RSA No. 861 of 2012
C/W RSA No. 859 of 2012
AND
1. CHANDRASHEKARA @ SUBRAMANYAGOWDA
DEAD BY LRS
1(A) SMT. PREMA
W/O CHANDRASHEKARA @ SUBRAMANYAGOWDA
AGED ABOUT 55 YEARS
R/O VARAHANATHKALLEHALLI VILLAGE
BOOKANAKERE HOBLI
K R PET TALUK
MANDYA DISTRICT-571426
2. CHALUVARAJU
S/O CHANDRASHEKAREGOWDA
MAJOR
R/O BALLENAHALLI VILLAGE
BOOKANAKERE HOBLI
K R PET TALUK
MANDYA DISTRICT
...RESPONDENTS
(BY SRI HARSHA KUMAR GOWDA H R, ADVOCATE
FOR R1(A);
SRI P VENKATA SHIVA REDDY, ADVOCATE FOR R2)
THIS RSA IS FILED UNDER SEC.100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 15.12.2011
PASSED IN R.A.NO.32/2008 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC., AT K.R.PET AND ETC.
THESE APPEALS, COMING ON FOR ORDERS, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
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NC: 2024:KHC:14324
RSA No. 861 of 2012
C/W RSA No. 859 of 2012
JUDGMENT
The appellant and the respondents are present along
with their respective counsel.
The appellant and the respondents have filed the
joint memo. In terms of the joint memo, respondent
No.1(a) had paid a sum of Rs.2,00,000/- by way of cash
to the appellant towards the maintenance as permanent
alimony as full and final settlement. The appellant also
acknowledged the same. The terms of the settlement are
explained to the parties and they have understood the
same. In view of the settlement arrived between the
parties, the appeal in R.S.A.No.861/2012 is disposed of.
The appellant and the respondents are present along
with their respective counsel.
The appellant and the respondents have filed the
joint memo. In terms of the joint memo, respondent No.2
NC: 2024:KHC:14324
paid an amount of Rs.4,00,000/- by way of Demand Draft
No.837001 dated 04.04.2024 drawn on Karnataka
Grameena Bank, Ballenahalli Branch in the name of the
appellant towards full and final settlement. The appellant
also acknowledged the same. The terms of the settlement
are explained to the parties and they have understood the
same. In view of the settlement arrived between the
parties, the appeal in R.S.A.No.859/2012 is disposed of.
Sd/-
JUDGE
SN
