Sri Deepak S/O Veerabhadrappa ... vs Smt Vidyashri W/O Deepak Jambotkar
2024 Latest Caselaw 22157 Kant

Karnataka High Court

Sri Deepak S/O Veerabhadrappa ... vs Smt Vidyashri W/O Deepak Jambotkar on 2 September, 2024

Author: Ravi V.Hosmani

Bench: Ravi V.Hosmani

                                                    -1-
                                                               NC: 2024:KHC-D:12593
                                                            RPFC No. 100184 of 2022




                                    IN THE HIGH COURT OF KARNATAKA,
                                            DHARWAD BENCH

                              DATED THIS THE 2ND DAY OF SEPTEMBER, 2024

                                                   BEFORE

                                THE HON'BLE MR. JUSTICE RAVI V.HOSMANI

                        REVISION PETITION FAMILY COURT NO.100184 OF 2022

                      BETWEEN:

                      SRI DEEPAK S/O. VEERABHADRAPPA JAMBOTKAR,
                      AGE: 33 YEARS, OCC: PRESENTLY NIL,
                      R/O: 43, 7TH CROSS, SHRIPAD NAGAR,
                      DHARWAD - 580 001.
                                                                           ...PETITIONER
                      (BY SMT. BHARATI S. HANAGANDI, ADVOCATE)

                      AND:

                      SMT. VIDYASHRI W/O. DEEPAK JAMBOTKAR,
                      AGE: 30 YEARS, OCC: PVT JOB,
                      C/O: FATHER GUDADAPPA BAGALI,
                      R/O: BEHIND TAHASILDAR OFFICE,
                      BASAVESHWAR NAGAR, GADAG.
                      TQ AND DIST: GADAG - 582 101.
                                                                          ...RESPONDENT
                      (SRI S.S.KOLIWAD, ADVOCATE)
Digitally signed by
CHANDRASHEKAR
LAXMAN
KATTIMANI
Location: High
Court of Karnataka
                             THIS RPFC IS FILED UNDER SEC. 19(4) OF THE FAMILY COURT
                      ACT, 1984, PRAYING TO, CALL FOR RECORDS FROM THE TRAIL
                      COURT. ALLOW THIS REVISION PETITION BY SETTING ASIDE THE
                      JUDGMENT DATED 27.10.2022 PASSED BY THE 1ST ADDITIONAL
                      PRINCIPAL   FAMILY   COURT   JUDGE,   GADAG,   IN   CRL.MISC.NO.
                      150/2021 IN THE ENDS OF JUSTICE AND ETC.,


                             THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
                      WAS MADE THEREIN AS UNDER:
                                     -2-
                                                  NC: 2024:KHC-D:12593
                                             RPFC No. 100184 of 2022




                                ORAL ORDER

As per order dated 28.06.2024, matter was referred for

mediation. Same has returned with report as settled,

drawing a memorandum of agreement incorporating terms of

settlement, which is signed by parties.

2. Parties are present and identified by their

respective counsel.

3. On interaction with parties, they stated that,

terms of compromise are explained to them after

understanding same, they have entered into settlement.

4. Perused terms of compromise. It is also

submitted that, in terms of compromise an amount of

Rs.5,00,000/- (Rupees Five Lakh Only) has been paid to

respondent by way of Demand Draft as per paragraph no.13

and even jewelry has been returned as stated in paragraph

no.15 of compromise petition. Respondent acknowledges

compliance with conditions.

5. Compromise petition is accepted.

Revision petition is disposed of in terms of compromise.

Sd/-

(RAVI V.HOSMANI) JUDGE EM