Shri. Nagalinga S/O. Channabasappa ... vs Smt. Parvatidevi Alias Ningamma
2024 Latest Caselaw 26815 Kant

Karnataka High Court

Shri. Nagalinga S/O. Channabasappa ... vs Smt. Parvatidevi Alias Ningamma on 8 November, 2024

                                               -1-
                                                          NC: 2024:KHC-D:16327
                                                      RPFC No. 100003 of 2024




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 8TH DAY OF NOVEMBER, 2024

                                             BEFORE

                         THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI


                              REV.PET FAMILY COURT NO.100003 OF 2024

                      BETWEEN:

                      SHRI. NAGALINGA,
                      S/O. CHANNABASAPPA HEGGANNAVAR,
                      AGE: 36 YEARS, OCC: AGRICULTURE,
                      R/O: BAMMIGATTI, TQ: KALAGHATAGI,
                      DIST: DHARWAD-581 204.
                                                                 ...PETITIONER
                      (BY SRI. PRAKASH R. BADIGER, ADVOCATE)

                      AND:

                      SMT. PARVATIDEVI @ NINGAMMA,
                      W/O. NAGALING HEGGANNAVAR,
                      AGE: 33 YEARS, OCC: HOUSEWIFE,
                      R/O: C/O. SIDDHAROODA KAMADHENU,
BHARATHI              TARIHAL VILLAGE, TQ: HUBBALLI,
HM
                      DIST: DHARWAD-580 028.
Digitally signed by
BHARATHI H M                                                    ...RESPONDENT
Location: HIGH
COURT OF
KARNATAKA             (RESPONDENT SERVED)
DHARWAD BENCH



                           THIS RPFC IS FILED UNDER SEC. 19(4) OF THE FAMILY
                      COURT ACT, 1984, PRAYING TO, KINDLY ALLOW THE
                      PETITION; KINDLY SET ASIDE THE IMPUGNED JUDGMENT
                      ORDER DATED 05.08.2022, IN CRL.MISC.NO.287/2021 PASSED
                      BY THE PRINCIPAL JUDGE FAMILY COURT, HUBBALLI AND
                      CONSEQUENTLY ALLOW THE PETITION FILED BY THE
                      PETITIONER; AND KINDLY CALL FOR RECORDS.

                          THIS RPFC COMING ON FOR ORDERS, THIS DAY, THE
                      COURT MADE THE FOLLOWING:
                                    -2-
                                                    NC: 2024:KHC-D:16327
                                            RPFC No. 100003 of 2024




CORAM:     THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI


                               ORAL ORDER

Learned counsel for the petitioner files a Memo dated

08.11.2024 stating that the parties have settled the dispute

between them by entering into a compromise before the Lok

Adalat, and the petitioner does not want to prosecute the

petition. Hence, he seeks permission to withdraw the

petition. Memo is taken on record.

Accordingly, the writ petition is dismissed as

withdrawn.

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

Sd/-

JUSTICE LALITHA KANNEGANTI

KMS CT:BCK