Smt. Vidyashree. C. S vs Sri. Govindappa. D. K
2024 Latest Caselaw 27118 Kant

Karnataka High Court

Smt. Vidyashree. C. S vs Sri. Govindappa. D. K on 12 November, 2024

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                                                      NC: 2024:KHC:45752-DB
                                                      MFA No. 2063 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 12TH DAY OF NOVEMBER, 2024

                                          PRESENT
                          THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                              AND
                           THE HON'BLE MR. JUSTICE UMESH M ADIGA
                   MISCELLANEOUS FIRST APPEAL NO. 2063 OF 2023 (FC)


                   BETWEEN:

                   SMT. VIDYASHREE C.S.
                   W/O SRI. GOVINDAPPA D.K.
                   AGED ABOUT 36 YEARS
                   OCCUPATION: STAFF NURSE
                   COMMUNITY HEALTH CENTER
                   MALEBENNUR, HARIHARA TALUK
                   DAVANAGERE-577 006
                   ALSO RESIDING AT:
                   HKR CIRCLE, II MAIN ROAD
                   NITTUVALLI CIRCLE
                   DAVANAGERE-577 004
                                                             ...APPELLANT
                   (BY SRI. HIREMATH MALLAYYA VEERAYYA, ADVOCATE)
Digitally signed
by
CHANNEGOWDA        AND:
PREMA
Location: High
Court of
Karnataka
                   SRI. GOVINDAPPA D.K.
                   S/O SRI. DASARAKARIYAPPA
                   AGED ABOUT 48 YEARS
                   OCCUPATION: MALE NURSE
                   GENERAL HOSPITAL
                   KOPPA, KOPPA TALUK
                   CHIKKAMGALUR-577126
                                                             ...RESPONDENT
                   (BY SRI. S.V. PRAKASH, ADVOCATE)

                        THIS MFA IS FILED U/S.19(1) OF FAMILY COURTS ACT,
                   AGAINST THE JUDGMENT AND DECREE DATED 01.03.2023
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                                     NC: 2024:KHC:45752-DB
                                     MFA No. 2063 of 2023




PASSED IN MC No.140/2021 ON THE FILE OF THE JUDGE,
FAMILY COURT, DAVANAGERE, DISMISSING THE PETITION
FILED U/S.13(1)(i-a)(i-b) OF HINDU MARRIAGE ACT.

    THIS APPEAL, COMING ON FOR HEARING, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MRS. JUSTICE ANU SIVARAMAN
          and
          HON'BLE MR. JUSTICE UMESH M ADIGA

                    ORAL JUDGMENT

(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN)

It is submitted by the learned counsel appearing on

either side that the issues between the parties to this

appeal have been resolved and that settlement has been

entered into between the parties.

2. It is submitted by learned counsel for the

appellant that the movables in question have been

returned to the respondent by the appellant and a gift

deed has been executed on 25.09.2024 in favour of the

minor son of the respondent and the memo has also been

placed on record to that effect.

3. It is submitted by the counsel that no disputes

subsist between the parties and no further claims will be

NC: 2024:KHC:45752-DB

made against each other in respect of the dispute in

question.

4. Parties are present before us in-person and

they also agreed that the dispute has been resolved and

that the movables as well as gold articles have been

returned by the appellant to the respondent and that the

gift deed has also been executed in favour of the minor

son of the respondent, as agreed between the parties.

5. The said submissions are recorded.

6. Appeal is disposed of in terms of the

settlement entered into between the parties as recorded in

the memo. Decree shall be drawn up accordingly.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

PN