Sri Satish S/O Sangappa Kotturshettar vs Smt Sahana Alias Shruti W/O Satish ...
2024 Latest Caselaw 794 Kant

Karnataka High Court

Sri Satish S/O Sangappa Kotturshettar vs Smt Sahana Alias Shruti W/O Satish ... on 9 January, 2024

Author: V.Srishananda

Bench: V.Srishananda

                                                    -1-
                                                               NC: 2024:KHC-D:497
                                                           RPFC No. 100009 of 2023




                         IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                               DATED THIS THE 9TH DAY OF JANUARY, 2024

                                                  BEFORE
                               THE HON'BLE MR JUSTICE V.SRISHANANDA
                               REV.PET FAMILY COURT NO.100009 OF 2023
                        BETWEEN:

                        SRI. SATISH S/O. SANGAPPA KOTTURSHETTAR,
                        AGE. 43 YEARS, OCC. BUSINESS,
                        R/O. SHRI BASAVA NILAYA,
                        SHETTAR COLONY, YARAGATTI ROAD,
                        MUNAVALLI ,TQ. SOUNDATTI,
                        DIST. BELAGAVI-591126.
                        NOW RESIDING AT: 1ST FLOOR, KALAL BUILDING,
                        NEW NAGAR, MUNAVALLI, TQ: SAUNDATTI,
                        DIST: BELAGAVI-591117.

                                                                        ...PETITIONER
                        (BY SRI. K.S. KORISHETTAR, ADVOCATE)

                        AND:

                        SMT. SAHANA @ SHRUTI
                        W/O. SATISH KOTTURSHETTAR,
                        AGE. 30 YEARS, OCC. NIL,
           Digitally
           signed by    R/O.C/O. ASHA W/O. BALACHANDRA SABRAD,
           BHARATHI H
BHARATHI   M            HUDEDA COLONY, NEAR KALMESHWAR TEMPLE,
HM         Date:
                        BHAIRIDEVARKOPPA, HUBBALLI,
           2024.01.11
           11:37:51
           +0530        DIST. DHARWAD-580025.
                                                                       ...RESPONDENT

                        (BY SRI. N.M. BADIGER, ADVOCATE AND
                            SRI. H.R. GUNDAPPA, ADVOCATE)

                              THIS R.P.F.C IS FILED UNDER SECTION 19(4) OF FAMILY
                        COURTS ACT, PRAYING TO I) CALL FOR RECORDS PERTAINING TO
                        CRL. MISC NO.160/2022 ON THE FILE OF I ADDL. PRINCIPAL JUDGE
                        FAMILY COURT, HUBBALLI. II) SET ASIDE THE JUDGMENT AND
                        ORDER PASSED BY I ADDITIONAL PRINCIPAL JUDGE FAMILY COURT,
                        HUBBALLI IN CRL. MISC NO.160/2022 DATED 06.12.2022, IN THE
                        INTEREST OF JUSTICE.
                                  -2-
                                            NC: 2024:KHC-D:497
                                            RPFC No. 100009 of 2023




     THIS R.P.F.C, COMING ON FOR ADMISSION, THIS DAY, THE
COURT MADE THE FOLLOWING:


                               ORDER

Perused the Mediation Report.

2. Shri. K. S. Korishettar, learned counsel for the

revision petitioner submits that the matter is settled in terms of

the Mediation Report.

3. Placing his submission on record, petition stands

disposed off as it has rendered infructuous.

4. However, if there is any discrepancy in the

submission, the revision petitioner is at liberty to revise the

present petition by filing necessary application.

Sd/-

JUDGE

SMM