Mahesh Beragud vs Sunita W/O Mahesh Beragud D/O ...
2025 Latest Caselaw 5782 Kant

Karnataka High Court

Mahesh Beragud vs Sunita W/O Mahesh Beragud D/O ... on 19 August, 2025

                                                  -1-
                                                             NC: 2025:KHC-D:10401
                                                         RPFC No. 100210 of 2023


                       HC-KAR



                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                DATED THIS THE 19TH DAY OF AUGUST, 2025

                                                BEFORE
                                 THE HON'BLE MR. JUSTICE G BASAVARAJA
                                REV.PET FAMILY COURT NO. 100210 OF 2023


                      BETWEEN:

                      MAHESH BERAGUD
                      AGE. 40 YEARS, OCC. BUSINESS,
                      NOT AT R/O. 18, BEHIND SHUBHA BHUMI APARTMENT,
                      LINGARAJ NAGAR HUBLI,
                      NEAR SAMUDAI BHAVAN,
                      HUBLI 580031,
                                                                       ...PETITIONER
                      (BY SRI. KUSHAL V. BOLMAL, ADVOCATE)

                      AND:

                      1.   SUNITA W/O. MAHESH BERAGUD
                           D/O. HANUMANTAPPA BHAJANTRI
                           AGE. 27 YEARS, OCC. GRADUATE/HOUSEHOLD,
                           R/O. 18, BEHIND SHUBHA BHUMI APARTMENT,
                           NEAR SAMUDAI BHAVAN,
                           LINGARAJ NAGAR HUBLI,
Digitally signed by
MALLIKARJUN
RUDRAYYA
                           HUBBALLI-31,
KALMATH
Location: HIGH             PRESENTLY RESIDING AT
COURT OF
KARNATAKA
DHARWAD                    NEAR HULIGAMMA TEMPLE,
BENCH
Date: 2025.08.20
10:42:35 +0530             BUDUGUMPA 583229,
                           TALUK. KARATAGI, DIST. KOPPAL.

                      2.   KUMARI VISHMITHA D/O. MAHESH BERGUD
                           AGE. 10 YEARS, OCC. STUDENT,
                           R/O. 18, BEHIND SHUBHA BHUMI APARTMENT,
                           LINGARAJ NAGARAJ HUBLI,
                           NEAR SAMUDAI BHAVAN,
                           HUBLI 580031.
                           RESPONDENT 2 IS MINOR REPRESENTED BY
                           RESPONDENT NO.1 SUNITA BERAGUD.
                                                                     ...RESPONDENTS
                      (R1- ADDRESSEE LEFT WITHOUT INSTRUCTION)
                                -2-
                                             NC: 2025:KHC-D:10401
                                        RPFC No. 100210 of 2023


HC-KAR



      THIS RPFC IS FILED UNDER SEC.19(4) OF THE FAMILY COURT
ACT, 1984, PRAYING TO, ALLOW THE PETITION BY SETTING ASIDE
THE IMPUGNED JUDGMENT AND ORDER DATED 21.09.2023 IN
CRL.MISC.NO.176/2023 PASSED BY THE JUDGE FAMILY COURT,
HUBBALLI IN THE INTEREST OF JUSTICE AND EQUITY.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:

                          ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE G BASAVARAJA)

1. Learned counsel for the petitioner has filed a

memo for withdrawal of the petition. The memo reads as

under:

"MEMO FOR WITHDRAWAL

The petitioner herein has had filed the present petition challenging the order the order dated 08.05.2019 in Crl. Misc.176/2023 passed by the Judge Family Court, HUBBALLI. Meanwhile, the intervention of the elder has led to the compromise and the petitioner and respondent have filed in MC 382/2025 filed for mutual consent concluded on 25.07.2025. wherein the petitioner has paid Rs 19,00,000/- as permanent alimony, Thus being the fact, the petitioner is not willing to continue the present petition and intends to withdraw the same as not pressed.

Hence the petition be dismissed as withdrawn."

2. Memo is taken on record.

NC: 2025:KHC-D:10401

HC-KAR

3. In view of the memo, the petition is dismissed

as withdrawn.

Sd/-

(G BASAVARAJA) JUDGE

AC CT-CMU