Basavaraj S/O Shivaputrappa Nagaralli vs Rekha W/O Basavaraj Nagralli
2025 Latest Caselaw 8892 Kant

Karnataka High Court

Basavaraj S/O Shivaputrappa Nagaralli vs Rekha W/O Basavaraj Nagralli on 26 September, 2025

                                                    -1-
                                                                 NC: 2025:KHC-D:13518
                                                            RPFC No. 100078 of 2025


                      HC-KAR



                       IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                        DATED THIS THE 26TH DAY OF SEPTEMBER, 2025
                                              BEFORE
                             THE HON'BLE MR. JUSTICE G BASAVARAJA
                             REV.PET FAMILY COURT NO. 100078 OF 2025


                      BETWEEN:
                          BASAVARAJ S/O SHIVAPUTRAPPA NAGRALLI
                          AGE. 45 YEARS, OCC. PRIVATE WORK,
                          R/O. MULEKOPPA, TQ. YALABURGA,
                          DIST. KOPPAL-583236.


                                                                             ...PETITIONER
                      (BY SRI. SANTOSH KUMAR B. MALLIGAWAD, ADVOCATE)


                      AND:
                          REKHA W/O BASAVARAJ NAGRALLI
                          AGE. 45 YEARS, OCC. HOUSEHOLD,
                          R/O. GANDHINAGAR, DHARWAD-580001.


                                                                         ...RESPONDENT
Digitally signed by
MALLIKARJUN
RUDRAYYA
KALMATH               (BY SMT. SINDHU SHYANI, ADVOCATE FOR
Location: HIGH
COURT OF
KARNATAKA
DHARWAD BENCH
Date: 2025.09.26
                      SRI. AMRUT V. JOIS, ADVOCATE)
15:11:55 +0530




                             THIS RPFC IS FILED UNDER SEC.19(4) OF THE FAMILY COURT
                      ACT, PRAYING TO SET SIDE JUDGMENT DATED 28.01.2025 PASSED
                      IN CRL.MISC.NO.242/2022 PASSED BY PRINCIPAL JUDGE FAMILY
                      COURT, DHARWAD & ETC.


                             THIS   RPFC   COMING   ON    FOR   ADMISSION,    THIS   DAY,

                      ORDER WAS MADE THEREIN AS UNDER:
                                 -2-
                                            NC: 2025:KHC-D:13518
                                      RPFC No. 100078 of 2025


HC-KAR



                          ORAL ORDER

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

1. Parties and their advocates are present.

2. The matter is settled in mediation and

Memorandum of Agreement is filed under Section 89 of the

Civil Procedure Code read with Rules 24 and 25 of the

Karnataka Civil Procedure (Mediation) Rules, 2007, is placed

before this Court.

3. The contents of the Memorandum of Agreement

have been read over and explained to the parties in the

vernacular language. Both parties have agreed to the terms

and conditions of the Memorandum of Agreement. Same is

lawful and voluntary, without any coercion or undue

influence etc. Memorandum of Agreement is placed on

record. Hence, I proceed to pass the following:

ORDER

i) The Memorandum of Agreement filed under

Section 89 of the Civil Procedure Code read

NC: 2025:KHC-D:13518

HC-KAR

with Rules 24 and 25 of the Karnataka Civil

Procedure (Mediation) Rules, 2007 is allowed

and accepted;

ii) In terms of The Memorandum of Agreement

filed under Section 89 of the Civil Procedure

Code read with Rules 24 and 25 of the

Karnataka Civil Procedure (Mediation) Rules,

2007, the Memorandum of Agreement filed

by both the parties is accepted;

iii) The revision petition is disposed of.

Sd/-

(G BASAVARAJA) JUDGE

LNN, CT:VP