K Harish Kumar vs Shruthi G
2025 Latest Caselaw 8435 Kant

Citation : 2025 Latest Caselaw 8435 Kant
Judgement Date : 16 September, 2025

Karnataka High Court

K Harish Kumar vs Shruthi G on 16 September, 2025

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

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                                                      RPFC No. 200070 of 2025


                    HC-KAR




                                IN THE HIGH COURT OF KARNATAKA,

                                       KALABURAGI BENCH

                        DATED THIS THE 16TH DAY OF SEPTEMBER, 2025

                                             BEFORE

                   THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

                             REV.PET FAMILY COURT NO. 200070 OF 2025

                   BETWEEN:

                       SRI K. HARISH KUMAR
                       S/O K.NARENDRA,
                       AGE: 37 YEARS,
                       OCC: SBI CAP RELATIONSHIP OFFICER,
                       R/O: H.NO.10/B WARD NO.16,
                       VISHWANATAPURAM COLONY,
                       BALLARI CITY - 583 101.
                                                                 ...PETITIONER

                   (BY SRI MALIKPASHA MAUZAN, ADVOCATE)

                   AND:

Digitally signed       SMT. SHRUTHI G
by RENUKA
Location: HIGH
                       W/O K.HARISH KUMAR,
COURT OF               AGE: 29 YARS,
KARNATAKA              OCC: HOUSEHOLD,
                       R/O SAI PRIYA COLONY,
                       ASHAPURA ROAD, RAICHUR - 584 101.
                                                               ...RESPONDENT

                   (BY SMT. PATIL SHANTABAI SUBHASH, ADVOCATE)

                        THIS REVISION PETITION FAMILY COURT IS FILED
                   UNDER SECTION 19(4) OF THE FAMILY COURTS ACT, PRAYING
                   TO CALL FOR THE RECORDS AND SET ASIDE JUDGMENT AND
                   ORDER DATED 27.02.2025 PASSED BY THE PRINCIPAL JUDGE
                   FAMILY COURT, AT RAIHCUR IN CRL. MISC.NO.445/2023 AND
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                                       RPFC No. 200070 of 2025


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ISSUE ANY OTHER DIRECTION IN THE FACTS AND
CIRCUMSTANCES OF THE ABOVE CASE AS THIS HON'BLE
COURT DEEMS FIT, IN THE INTEREST OF JUSTICE AND
EQUITY.

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

CORAM:     HON'BLE MR. JUSTICE SHIVASHANKAR
           AMARANNAVAR


                          ORAL ORDER

The petitioner, respondent and their respective

counsels are present. The matter was referred to

Mediation Centre for settlement. Parties have settled the

matter before the Mediation Centre. The report of

settlement has been received from the Mediation Centre

and said report has been signed by the petitioner and

respondent. The petitioner and respondent admit terms of

settlement contained in the report of Mediation Centre.

Terms of settlement contained in the report are as under;

1. The appellant and Respondent got married on 10/02/2023 at Maharshi Valmiki Bhavan, Ashapur Road of Raichur District as per their family customs and traditions. The Respondent/Wife has stayed in the Petitioner/Husband's house only 10

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days. Since, then the Respondent/Wife has been staying in her parent's house as on today separately. There were no issues out of their wedlock.

2. Both the parties have settled their disputes and it is agreed that the petitioner/husband has to pay Rs. 5,50,000/- full and finally towards permanent alimony and for obtaining the mutual consent divorce between the parties.

3. That the petitioner/husband has already deposited Rs.1,57,500/-before this court and remaining balance amount of Rs. 3,92,500/-to be paid by way of depositing before the family court at Raichur while obtaining the mutual consent divorce.

4. Both the parties have agreed to appear before the Hon'ble Judge, Family Court at Raichur within 15 days from today for submitting the petition for mutual consent divorce between the parties.

5. It is agreed and consented by both the parties that the respondent/wife shall withdraw the Criminal Case in CC.No 263/2024, pending before the II Addl. Civil Judge and JMFC IV at Raichur Court. Further it is agreed and consented by both the parties that if any cases are pending between the parties as on today shall be withdrawn. Further, also it is consented and agreed by both the parties that

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Crl.P. No. 200955/2025 filed by the petitioner/husband pending before this Hon'ble Court, may be allowed.

6. The respondent/wife may kindly permitted to withdraw the deposited amount of Rs. 1,57,500/- before this Hon'ble Court.

7. It is agreed and consented by both the parties for the above mentioned terms and conditions and if any of the party violets above terms and conditions then other party is at liberty to proceed against him/her in accordance with law and all cost and expenditures shall be borne by the violating party."

2. As per terms of settlement, the petitioner -

husband has to pay permanent alimony of Rs.5,50,000/-

including Rs.1,57,500/- deposited by him before this

Court. The petitioner -husband agreed to pay balance

amount of Rs.3,92,500/- at the time of considering mutual

consent divorce petition. Parties have agreed to file mutual

consent petition within 15 days from this day. As per term

of settlement, the respondent -wife is permitted to

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withdraw Rs.1,57,500/- deposited by the petitioner -

husband before this Court.