P. Jayaprakash vs Kavitha
2024 Latest Caselaw 10243 Kant

Karnataka High Court

P. Jayaprakash vs Kavitha on 10 April, 2024

                                        -1-
                                                NC: 2024:KHC:14608-DB
                                                MFA No. 1312 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 10TH DAY OF APRIL, 2024

                                     PRESENT
                     THE HON'BLE SMT. JUSTICE ANU SIVARAMAN
                                       AND
                THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
              MISCELLANEOUS FIRST APPEAL NO. 1312 OF 2023 (FC)
              BETWEEN:

              P JAYAPRAKASH,
              S/O LATE PAPPAIAH,
              AGED ABOUT 46 YEARS,
              GAVENAHALLI VILLAGE,
              KASABA HOBLI-573212,
              HASSAN TALUK.
                                                         ...APPELLANT
              (BY SRI SRINIVAS V, ADVOCATE)
              AND:

              KAVITHA,
              W/O JAYAPRAKASH,
              AGED ABOUT 40 YEARS,
Digitally     RAMESHWARA NAGARA,
signed by C   DODDAPURA VILLAGE AND POST,
HONNUR SAB
Location:
              KASABA HOBLI, ASSAN TALUK -573 212.
HIGH COURT                                             ...RESPONDENT
OF
KARNATAKA     (BY SMT KAVITHA H C, ADVOCATE)
                   THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
              COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
              19.1.2023 PASSED IN M.C.NO.12/2019 ON THE FILE OF THE
              PRINCIPAL JUDGE, 1ST ADDITIONAL FAMILY COURT, HASSAN,
              PARTLY ALLOWING THE PETITION FILED UNDER SECTION
              13(1) (i-a) OF THE HINDU MARRIAGE ACT.

                  THIS APPEAL COMING ON FOR ORDERS THIS DAY
              ANU SIVARAMAN J., DELIVERED THE FOLLOWING:
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                                              NC: 2024:KHC:14608-DB
                                               MFA No. 1312 of 2023




                             JUDGMENT

Heard the learned counsel appearing for either side.

2. Parties have filed a memo along with a

Compromise Petition.

3. It is submitted that amount of Rs.17,50,000/- have

already been paid by the appellant to the respondent as a

permanent alimony.

4. In the above circumstances, the Compromise

Petition entered into between the parties is taken on record and

the appeal is disposed of in terms of the Compromise Petition.

Decree shall be drawn accordingly.

Sd/-

JUDGE

Sd/-

JUDGE

GVP