Shri Manjunath S K S/O Kenchappa S H vs Smt Netra W/O Manjunath S K
2024 Latest Caselaw 26465 Kant

Karnataka High Court

Shri Manjunath S K S/O Kenchappa S H vs Smt Netra W/O Manjunath S K on 6 November, 2024

                                                 -1-
                                                           NC: 2024:KHC-D:16245
                                                        RPFC No. 100103 of 2023




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 6TH DAY OF NOVEMBER, 2024

                                               BEFORE

                         THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI

                              REV.PET FAMILY COURT NO.100103 OF 2023

                      BETWEEN:

                      SHRI. MANJUNATH S.K.,
                      S/O KENCHAPPA S.H.,
                      AGE: 34 YEARS, OCC: SERVICE,
                      R/O: BASAVESHWAR EXTENSION,
                      BEHIND BUS STAND,
                      MALEBENNUR-577 530,
                      TQ: HARIHAR, DIST: DAVANAGERE.
                                                                   ...PETITIONER
                      (BY SRI. A.A. KALEBUDDE, ADVOCATE)

                      AND:
BHARATHI
HM                    SMT. NETRA W/O MANJUNATH S.K.,
Digitally signed by
BHARATHI H M          AGE: 31 YEARS, OCC: HOUSEHOLD,
Location: HIGH
COURT OF
KARNATAKA
DHARWAD BENCH
                      R/O: JAYARAM, VILAS, GOPANKOPPA,
                      HUBBALLI-580 021, DIST: DHARWAD.
                                                                 ...RESPONDENT
                      (BY SRI. S.C. JAINAR, ADVOCATE)

                           THIS RPFC IS FILED UNDER SECTION. 19(4) OF
                      FAMILY COURTS ACT, PRAYING TO, SET ASIDE THE
                      JUDGMENT AND ORDER PASSED IN CRL.MISC.NO.377/2021
                      ON THE FILE OF 1ST ADDITIONAL PRINCIPAL JUDGE, FAMILY
                      COURT, HUBBALLI DATED 15.04.2023 TO MEET THE ENDS
                      OF JUSTICE.
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                                        NC: 2024:KHC-D:16245
                                    RPFC No. 100103 of 2023




     THIS PETITION IS COMING ON FOR ADMISSION, THIS
DAY, THE COURT MADE THE FOLLOWING:

CORAM:     THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI


                        ORAL ORDER

Memo dated 06.11.2024 is filed by the learned counsel

for the petitioner stating the matter is settled between the

parties and in the light of the same nothing remains to be

adjudicated in this petition. It is also prayed that as the

dispute between the parties is settled, the impugned order of

Family Court may be set aside. Memo is taken on record.

2. I.A. No.1/2024 is filed by the respondent seeking

to withdraw the amount that is deposited by the petitioner.

Petitioner has no objection for withdrawal of the amount in

deposit by the respondent. Hence, I.A. No.1/2024 is allowed

and the respondent is permitted to withdraw the amount in

deposit.

3. In view of the memo filed by the petitioner

stating the matter is settled between the parties, the

impugned order of the Family Court is set aside.

NC: 2024:KHC-D:16245

Accordingly, the writ petition is disposed off.

All pending I.As. in this petition shall stand closed.

Registry is directed to transmit the records to the

Family Court forthwith.

Sd/-

JUSTICE LALITHA KANNEGANTI

KMS CT:BCK