Karnataka High Court
Mendonza Suneera Heloise vs Ajith Vylon Mark Rodrigues on 16 April, 2024
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NC: 2024:KHC:15097-DB
MFA No. 203 of 2020
C/W MFA No. 1470 of 2020
MFA No. 1844 of 2020
MFA.CROB No. 71 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF APRIL, 2024
PRESENT
THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
AND
THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
MISCELLANEOUS FIRST APPEAL NO. 203 OF 2020 (IDA)
C/W
MISCELLANEOUS FIRST APPEAL NO. 1470 OF 2020 (IDA)
MISCELLANEOUS FIRST APPEAL NO. 1844 OF 2020 (FC)
MFA CROSS OBJECTION NO. 71 OF 2022 (IDA)
IN
MFA NO.1470 OF 2020
IN MFA NO.203/2020:
BETWEEN:
MENDONZA SUNEERA HELOISE,
Digitally D/O VINCENT APOLIN MENDONSA,
signed by C
HONNUR SAB W/O AJITH VYLON MARK RODIGUES,
Location: AGED ABOUT 38 YEARS,
HIGH COURT R/AT NO.602, HOSEA, DEEPA PARK APARTMENTS,
OF HAT HILL, MARTIN PAIS ROAD,
KARNATAKA
MANGALURU-575006.
AND ALSO AT:
NO.101, JONALISA APARTMENTS,
NEXT TO CHEFS NANTHOOR, KADRI TOLL GATE,
MANGALURU-575002.
...APPELLANT
(BY SMT DEEPASHREE, ADVOCATE)
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NC: 2024:KHC:15097-DB
MFA No. 203 of 2020
C/W MFA No. 1470 of 2020
MFA No. 1844 of 2020
MFA.CROB No. 71 of 2022
AND:
AJITH VYLON MARK RODRIGUES,
S/O ALBERT B RODRIGUES,
C/O HYLON A RODRIGUES,
AGED ABOUT 43 YEARS,
R/A FLAT NO.B-3-201,
ASHOKA PARADISE, HOIGE BAIL ROAD,
URWA POST, MANGALURU-575007.
AND ALSO AT:
C/O M/S ENERGIA AL FARIS CONT.CO. LTD., C.R.
NO.2055021226 P.O. BOX NO.30305 AL JUBAIL
31951, 3RD SUPPORT INDUSTRIAL AREA,
AL KHOBAR, KINGDOM OF SAUDI ARABIA.
...RESPONDENT
(BY SRI. M SUDHAKAR PAI, ADVOCATE)
THIS MFA IS FILED UNDER SECTION 55 OF INDIAN
DIVORCE ACT, AGAINST THE JUDGMENT AND DECREE DATED
27.09.2019 PASSED IN MC NO. 277/2016 ON THE FILE OF THE
PRL. JUDGE, FAMILY COURT, D.K.MANGALURU, ALLOWING THE
PETITON FILED UNDER SECTION 10(x) OF INDIAN DIVORCE
ACT 1869 R/W SECTION 7 OF FAMILY COURTS ACT.
IN MFA NO. 1470/2020:
BETWEEN:
MENDONZA SUNEERA HELOISE,
D/O VINCENT APOLIN MENDONSA,
W/O AJITH VYLON MARK RODIGUES,
AGED ABOUT 38 YEARS,
R/A NO.602, "HOSEA",
DEEPA PARK APARTMENT, HAT HILL,
MARTIN PAIS ROAD, MANGALURU-575006.
AND ALSO AT:
NO.101, JONALISA APARTMENTS,
NEXT TO CHEFS NANTHOOR, KADRI TOLL GATE,
MANGALURU-575002.
...APPELLANT
(BY SMT. DEEPASHREE, ADVOCATE)
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NC: 2024:KHC:15097-DB
MFA No. 203 of 2020
C/W MFA No. 1470 of 2020
MFA No. 1844 of 2020
MFA.CROB No. 71 of 2022
AND:
AJITH VYLON MARK RODRIGUES
S/O ALBERT B RODRIGUES,
C/O HYLON A RODRIGUES,
AGED ABOUT 43 YEARS,
R/A FLAT NO.B-3-201, ASHOKA PARADISE,
HOIGE BAIL ROAD, URWA POST,
MANGALURU-575007.
AND ALSO AT:
C/O M/S. ENERGIA AL FARIS CONT.CO. LTD.,
C.R NO.2055021226,
P.O. BOX NO.30305, AL JUBAIL 31951,
3RD SUPPORT INDUSTRIAL AREA, AL KHOBAR,
KINGDOM OF SAUDI ARABIA.
...RESPONDENT
(BY SRI M SUDHAKAR PAI, ADVOCATE)
THIS MFA IS FILED UNDER SECTION 55 OF INDIAN
DIVORCE ACT, AGAINST THE JUDGMENT AND DECREE
DT.27.09.2019 PASSED IN MC NO.277/2016 ON THE FILE OF
THE PRL. JUDGE, FAMILY COURT, D.K, MANGALURU,
ALLOWING THE PETITION FILED U/S.10(x) OF INDIAN
DIVORCE ACT 1869 R/W SEC.7 OF FAMILY COURTS ACT.
IN MFA NO.1844/2020:
BETWEEN:
MR AJITH VYLON MARK RODRIGUES,
S/O ALBERT B RODRIGUES,
AGED ABOUT 43 YEARS,
R/AT FLAT NO.B-3-201,
ASHOKA PARADISE, HOIGE BAIL ROAD,
URWA POST, MANGALORE-575007 (DK).
...APPELLANT
(BY SRI M SUDHAKAR PAI, ADVOCATE)
AND:
MRS MENDONZA SUNEERA HELOISE,
W/O AJITH VYLON MARK RODRIGES,
D/O VINCENT APOLIN MENDONSA,
AGED ABOUT 38 YEARS,
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NC: 2024:KHC:15097-DB
MFA No. 203 of 2020
C/W MFA No. 1470 of 2020
MFA No. 1844 of 2020
MFA.CROB No. 71 of 2022
R/AT 602, "HOSEA", DEEPA PARK APARTMENTS,
HAT HILL, MARTIN PAIS ROAD,
MANGALURU-575006 (DK)
...RESPONDENT
(BY SMT DEEPASHREE, ADVOCATE)
THIS MFA IS FILED U/S.19(1) OF THE FAMILY COURTS
ACT, AGAINST THE JUDGMENT AND DECREE DT.27.09.2019
PASSED IN MC NO.277/2016 ON THE FILE OF THE PRL. JUDGE,
FAMILY COURT, D.K, MANGALURU, ALLOWING THE PETITION
FILED U/S.10(x) OF INDIAN DIVORCE ACT 1869 R/W
SECTION.7 OF FAMILY COURTS ACT.
IN MFA CROB NO. 71/2022:
BETWEEN:
MR. AJITH VYLON MARK RODRIGUES
s/o ALBERT B RODRIGUES,
AGED ABOUT 44 YEARS,
R/AT FLAT NO.B-3-201, ASHOKA PARADISE,
HOIGE BAIL ROAD, URWA POST,
MANGALURU-575007 (D K).
...CROSS OBJECTOR
(BY SRI M SUDHAKAR PAI, ADVOCATE)
AND:
MRS. MENDONZA SUNEERA HELOISE,
W/O AJITH VYLON MARK RODRIGUES,
D/O VINCENT APOLIN MENDONZA,
AGED ABOUT 38 YEARS,
R/AT 602, "HOSEA", DEEPA PARK APARTMENT,
HAT HILL, MARTIN PAIS ROAD,
MANGALURU-575006 (D K)
...RESPONDENT
(BY SMT DEEPASHREE, ADVOCATE)
THIS MFA.CROB IS FILED UNDER ORDER XLI RULE 22 OF
THE CPC READ WITH SECTION 55 INDIAN DIVORCE ACT,
AGAINST THE JUDGMENT AND DECREE DATED 27.09.2019
PASSED IN M.C.NO. 277/2016 ON THE FILE OF THE PRINCIPAL
JUDGE, FAMILY COURT, DAKSHINA KANNADA, MANGLAURU,
ALLOWING THE PETITION FILED UNDER SECTION 10(x) OF
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NC: 2024:KHC:15097-DB
MFA No. 203 of 2020
C/W MFA No. 1470 of 2020
MFA No. 1844 of 2020
MFA.CROB No. 71 of 2022
INDIAN DIVORCE ACT, 1869, READ WITH SECTION 7 OF
FAMILY COURTS ACT.
THESE APPEALS AND MFA CROB. COMING ON FOR
ORDERS THIS DAY, ANU SIVARAMAN J., DELIVERED THE
FOLLOWING:
JUDGMENT
Heard the learned counsel appearing for either side.
2. The parties have entered into compromise
between themselves and the Compromise Petition is on
record. The parties are also present before this Court. It is
submitted that all the disputes between the parties stands
settled and they have signed the Compromise Petition and
agree to act in terms thereof.
3. In the above circumstances, the three appeals
namely MFA No.203/2020, MFA No.1470/2020 and MFA
No.1844/2020 as well as MFA Crob No.71/2022 stands
disposed of in terms of the compromise entered into
between the parties and the parties shall abide by the
same.
NC: 2024:KHC:15097-DB
4. Decree shall be drawn in terms of the
compromise.
Sd/-
JUDGE
Sd/-
JUDGE
GVP
