Nirmala vs Srimanth
2025 Latest Caselaw 8828 Kant

Karnataka High Court

Nirmala vs Srimanth on 25 September, 2025

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

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                                                          NC: 2025:KHC-K:5845
                                                      RPFC No. 200068 of 2023


                    HC-KAR




                                IN THE HIGH COURT OF KARNATAKA,

                                       KALABURAGI BENCH

                        DATED THIS THE 25TH DAY OF SEPTEMBER, 2025

                                             BEFORE

                   THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

                             REV.PET FAMILY COURT NO. 200068 OF 2023

                   BETWEEN:

                       NIRMALA W/O SRIMANTH BIRADAR,
                       AGE: 56 YEARS,
                       OCC: HOUSEHOLD,
                       R/O:H.NO.2-602, C/O M.G.KORAWAR,
                       NEAR DR.G.V.NAIK HOSPITAL,
                       DARGA RAOD, KALABURAGI - 585 105.
                                                            ...PETITIONER
                   (BY SRI CHAITANYAKUMAR CHANDRIKI, ADVOCATE)
                   AND:

                       SRIMANTH S/O BASALINGAPPA BIRADAR,
                       AGE: 58 YEARS,
                       OCC: PHONE MECHANIC AT BSNL COMPANY,
Digitally signed       NEAR CENTRAL POST OFFICE,
by RENUKA
                       OPP: GULBARGA FORT,
Location: HIGH
COURT OF               NEAR CITY BUS STAND,
KARNATAKA              SUPER MARKET ROAD, KALABURAGI - 585 104.
                                                           ...RESPONDENT
                   (BY SRI. M.M.ALLUR, ADVOCATE)

                        THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
                   FAMILY COURTS ACT, PRAYING TO SET ASIDE THE JUDGMENT
                   DATED 10.02.2023 PASSED THE LEARNED PRL. JUDGE, FAMILY
                   COURT    AT    KALABURAGI    IN   CRL.MISC.NO.83/2019,
                   CONSEQUENTLY BE PLEASED TO ALLOW THE CRL.MISC.
                   PETITION FILED BY THE PETITIONER, IN THE INTEREST OF
                   JUSTICE AND EQUITY.
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                                             NC: 2025:KHC-K:5845
                                        RPFC No. 200068 of 2023


HC-KAR




     THIS RPFC, COMING ON FOR FURTHER HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM:   HON'BLE MR. JUSTICE SHIVASHANKAR
         AMARANNAVAR

                           ORAL ORDER

The present Revision Petition is filed praying to set

aside the order dated 10.02.2023 passed in Crl. Misc.

No.83/2019 by the Principal Judge, Family Court,

Kalaburagi.

2. The petitioner filed petition under Section 125

of Cr.P.C against the respondent seeking maintenance

and same came to be dismissed by impugned order dated

10.02.2023.

3. The petitioner, respondent and their respective

counsels are present. Compromise petition is filed and it is

jointly signed by the petitioner, respondent and their

respective counsels. Terms of compromise/settlement are

as under;

"2) It is submitted that, in view of intervention of elders and well wishers of the parties matter has

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HC-KAR

been amicably settled between the parties. As per the settlement it is agreed between the parties that, the respondent shall pay Rs.5,00,000/- for permanent alimony to the petitioner. The petitioner agreed that she will not claim any share in the property of respondent. Further she agreed that, she will not claim any further maintenance against the respondent and also agreed that she will not claim any pensionary benefits of the respondent.

3) As per agreement between the parties the respondent is paying Rs.5,00,000/- by cash, same is received and acknowledged by the petitioner.

4) It is submitted that, there is no coercion or force by any parties, the matter amicably of and willfully settled the between the parties."

4. The petitioner and respondent are present and

they submit that they have agreed to above terms and

conditions of compromise petition. The respondent pays

Rs.5,00,000/- (rupees Five Lakhs only) by cash to the

petitioner. The petitioner reports receipt of Rs.5,00,000/-

(rupees Five Lakhs only) by cash.

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5. In view of the above compromise/settlement,

the Revision Petition is disposed of in terms of

compromise petition.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

DSP