Smt Sonam Hanumanthkar D/O Mohan Rao vs Kiran Kumar S/O Ramu P
2025 Latest Caselaw 10254 Kant

Citation : 2025 Latest Caselaw 10254 Kant
Judgement Date : 14 November, 2025

Karnataka High Court

Smt Sonam Hanumanthkar D/O Mohan Rao vs Kiran Kumar S/O Ramu P on 14 November, 2025

Author: S G Pandit

Bench: S G Pandit

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                                                           MFA No. 101370 of 2025


                            HC-KAR




                       IN THE HIGH COURT OF KARNATAKA,AT DHARWAD

                        DATED THIS THE 14TH DAY OF NOVEMBER, 2025

                                             PRESENT

                             THE HON'BLE MR. JUSTICE S G PANDIT
                                                AND
                            THE HON'BLE MRS JUSTICE GEETHA K.B.

                       MISCELLANEOUS FIRST APPEAL NO.101370 OF 2025 (FC)

                           BETWEEN:

                           SMT. SONAM HANUMANTHKAR D/O. MOHAN RAO
                           AGE. 36 YEARS, OCC. HOUSE HOLD,
                           R/O. JAMADAR GALLI, JAKANI BHAVI ROAD,
                           DHARWAD-591115.
                                                                          ...APPELLANT
                           (BY SRI. VISHWANATH S. BICHAGATTI, ADVOCATE)

                           AND:

                           KIRAN KUMAR S/O. RAMU P.
VISHAL
NINGAPPA
PATTIHAL
                           AGE. 39 YEARS, OCC. SOFTWARE ENGINEER,
Digitally signed by
VISHAL NINGAPPA
PATTIHAL
                           R/O. OLD 27, NEW #2,
                           1ST MAIN ROAD, DODANNA LAYOUT,
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH




                           NAGAWARA ROAD CROSS,
                           VENKATESHAPURA, BENGALURU.
                                                                    ...RESPONDENT
                           (BY MISS MAHALAKSHMI N. SHAGOTI, ADVOCATE)

                                THIS MFA IS FILED UNDER SECTION 19 (1) FAMILY COURT
                           ACT, 1984 PRAYING TO CALL FOR THE RECORDS AND SET
                           ASIDE THE JUDGMENT DATED 01.03.2025 AND DECREE DATED
                           06.03.2025 PASSED BY PRL. JUDGE FAMILY COURT, DHARWAD
                           IN M.C. NO.232/2023, BY ALLOWING THE PRESENT APPEAL IN
                           THE INTEREST OF JUSTICE AND EQUITY.
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                                        MFA No. 101370 of 2025


    HC-KAR




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

CORAM:         THE HON'BLE MR. JUSTICE S G PANDIT
                AND
                THE HON'BLE MRS JUSTICE GEETHA K.B.

                             ORAL JUDGMENT

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

This appeal filed under Section 19(1) of the Family

Court Act, 1984, is directed against judgment dated

1.3.2025 passed in MC No.232/2023 on the file of learned

Prl. Judge, Family Court, Dharwad, wherein the petition

filed by the respondent/husband under Section 13(1)(i-a)

of the Hindu Marriage Act, 19551 is allowed and the

marriage between the appellant and respondent solemnized

on 21.02.2019 is dissolved.

2. The appellant/wife is in appeal against grant of

dissolution of marriage.

For short, 'Act, 1955'

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3. The appellant-Smt. Sonam and the respondent-

Sri. Kiran Kumar are present before the Court, who are duly

identified by their respective counsel.

4. Learned counsel appearing for the parties would

submit that during the pendency of the present appeal with

the intervention of elders and family members, the

appellant and respondent have entered into settlement and

accordingly, the compromise petition under Order XXIII

Rule 3 of CPC is filed. They submit that the parties have

withdrawn all the allegations against each other and the

respondent has agreed to pay permanent alimony of

Rs.7,50,000/-. The appellant has received the said amount

through Demand Draft bearing No.011152, drawn on HDFC

Bank, dated 10.11.2025. It is also submitted that the

parties have no claims against each other. Thus, they pray

for confirming the judgment and decree passed in MC

No.232/2023 by expunging the allegations made against

each other.

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5. The terms of the compromise read as under:

"2. That, during the pendency of this appeal, the Appellant and the Respondent have mutually/ voluntarily agreed to settle the matter amicably amidst themselves and accordingly on their own will and wish, without force, coercion or undue influence of anybody have agreed to dissolve their marriage through mutual consent, by drop allegations against each other on the following agreed terms and conditions:

a) That, there will be no relationship of husband and wife between the parties and the marriage solemnized in between them dated: 21.02.2019 at Dharwad as per the Hindu customs and registered on 18.09.2019 bearing marriage number: HLS-

HM146-2019-20, CD Number: HLSM19 may please be declared as Dissolved permanently. That, the Appellant has agreed for the Divorce on Mutual Consent of their marriage from the Respondent solemnized between herself/Appellant and the Respondent as Dissolved.

b) That, no issues has been born out of the marriage.

c) That, the Respondent has agreed to drop all allegations alleged against the Appellant made in M.C.No.232/2023 before the Hon'ble Principal Family Judge, Family Court, Dharwad, so also the Appellant withdraws the allegations made against the Respondent in the instant Miscellaneous First Appeal as well in all other Petitions and Complaints. In furtherance of the said one-time-settlement, both the parties shall withdraw all the Petitions and Complaint filed against each other ViZ., maintenance and recovery petitions pending Misc.Crim.No.159/2022, Crim.Misc.No.112/2023, Crim.Misc. No.286/2024 pending on the files of Family Court, Hon'ble Principal Family Judge, Dharwad, Writ Petition No.107482/2024 pending before Hon'ble High Court of Karnataka, Dharwad Bench and C.C.No.677/2022 pending on the files of

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Hon'ble II Addl. Civil Judge and JMFC II Court, Dharwad.

d) In view of the full and final settlement/Permanent Alimony the Respondent shall pay an amount of Rs.7,50,000/- (Seven lakh Fifty Thousand Rupees only), through DD of HDFC Bank, bearing No.011152, dated: 10.11.2025 and also the amount already deposited as per the order of Hon'ble Principal Family Judge, Family Court, Dharwad in Crim.Misc.No.l59/2022, Crim.Misc.No.112/2023, Crim.Misc.No.286/2024.

e) And hereafter, both the parties have no rights/interests of whatsoever kind against each other or against the properties they inhere it.

f) It is further agreed between the parties that, on the dissolution of their marriage, the couple are free to lead their respective lives as per their will and wish. And either shall not interfere in any manner in the future life of the other.

8) The above Petition is filed by the Parties herein on their own accord and there is no collusion between the Parties herein."

6. We have gone through the terms of the

compromise. The said terms of the compromise are in

accordance with law. As prayed for in the compromise

petition and in terms of the compromise entered into

between the parties, decree of divorce granted under

judgment in MC No.232/2023 on the file of learned Prl.

Judge, Family Court, Dharwad is hereby confirmed, by

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expunging the allegations made by the appellant and

respondent against each other.