Mrs Rajeshwari vs Mr M N Chetan Kumar
2024 Latest Caselaw 3716 Kant

Karnataka High Court

Mrs Rajeshwari vs Mr M N Chetan Kumar on 7 February, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                           -1-
                                                 NC: 2024:KHC:5141-DB
                                                 MFA No. 2810 of 2022




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 7TH DAY OF FEBRUARY, 2024


                                     PRESENT

               THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY

                                       AND

              THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR

             MISCELLANEOUS FIRST APPEAL NO. 2810 OF 2022 (FC)

             BETWEEN:

             MRS. RAJESHWARI
             W/O M.N.CHETAN KUMAR,
             AGE 38 YEARS,
             R/AT NO. 251/1B, 1ST CROSS,
             100 FEET ROAD,
             BEHIND STEEL FACTORY,
             PALACE GUTTAHALLI,
             BANGLAORE 560 043.

             PRESENTLY R/AT NO. 42,
Digitally    RAM NIVAS, 6TH CROSS,
signed by
SHAKAMBARI
             7TH MAIN, MALLESHWARAM,
Location:    BENGALURU 560 003.
HIGH COURT
OF                                                    ...APPELLANT
KARNATAKA    (BY SRI. RAVINDRA PRASAD B., ADVOCATE)
             AND:

             MR. M.N. CHETAN KUMAR,
             S/O SRI. NAGARAJU.V,
             AGE 43 YEARS,
             R/AT NO. 251/1B, 1ST CROSS,
             100 FEET ROAD,
             BEHIND STEEL FACTORY,
             PILLA REDDY COMPOUND,
             BANGALORE 560 043.
                            -2-
                                     NC: 2024:KHC:5141-DB
                                     MFA No. 2810 of 2022




PRESENTLY R/AT NO. 215, A MAIN ROAD,
BDA LAYOUT, 1ST BLOCK,
KALYAN NAGAR,
BANGALORE 560 043.
                                          ...RESPONDENT
(BY SRI. PRASANNA KUMAR P., ADVOCATE)
     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF FAMILY COURT ACT, AGAINST THE
JUDGMENT AND DECREE DATED 24.01.2022 PASSED IN
M.C.NO. 3724/2013 ON THE FILE OF THE II ADDITIONAL
PRINCIPAL JUDGE, FAMILY COURT, BENGALURU, ALLOWING
THE PETITION FILED UNDER SECTION 13(1)(ia) OF THE HINDU
MARRIAGE ACT, 1955.

     THIS MISCELLANEOUS FIRST APPEAL, COMING ON FOR
ORDERS, THIS DAY, DR.H.B.PRABHAKARA SASTRY J.,
DELIVERED THE FOLLOWING:
                       JUDGMENT

Learned counsel from both side present.

2. The learned counsel for the appellant submits

his no objection to allow the memo filed by the respondent

dated 13.12.2023 and submits that the matter can be

dismissed as having been settled between the parties.

3. In view of the settlement of the matter between

the parties in the Mediation Centre, as prayed for by the

NC: 2024:KHC:5141-DB

learned counsel from both sides, the appeal stands

disposed of, as settled between the parties.

Sd/-

JUDGE

Sd/-

JUDGE

PSJ