Syeda Ayesha Amreen vs Jahangeer
2026 Latest Caselaw 114 Kant

Karnataka High Court

Syeda Ayesha Amreen vs Jahangeer on 8 January, 2026

Author: Pradeep Singh Yerur

Bench: Pradeep Singh Yerur

                                                 -1-
                                                               NC: 2026:KHC-K:124
                                                         RPFC No. 200094 of 2024


                      HC-KAR




                                  IN THE HIGH COURT OF KARNATAKA

                                         KALABURAGI BENCH

                               DATED THIS THE 8TH DAY OF JANUARY, 2026

                                               BEFORE
                         THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR
                               REV.PET FAMILY COURT NO.200094 OF 2024
                      BETWEEN:

                      SYEDA AYESHA AMREEN
                      W/O JAHANGEER JANAB
                      D/O SYED AMEENUDDIN MASOOD,
                      AGE: 29 YEARS, OCC: HOUSEHOLD,
                      R/O H.NO.4-601/73 G,
                      M. B. NAGAR, KALABURAGI-585102

                                                                    ...PETITIONER
                      (BY SRI. LIYAQAT FAREED USTAD, ADVOCATE)

                      AND:

                      JAHANGEER
                      S/O MAHIBOOB SAB JANAB,
Digitally signed by
NIJAMUDDIN            AGE: 34 YEARS, OCC: GOVERNMENT SERVANT,
JAMKHANDI             JUNIOR CIVIL ENGINEER AT TOWN MUNICIPAL
Location: HIGH
COURT OF              KUSTAGI,
KARNATAKA
                      R/O ROADALBANDA TQ. LINGASUGUR,
                      DIST. RAICHUR
                      PRESENTLY RESIDING AT
                      KUKANOOR TOWN PANCHAYAT,
                      YALBURGA MAIN ROAD,
                      C/O RAVINDRA, BAGALKOTI CHIEF OFFICER
                      KUKANOOR
                      TOWN MUNICIPAL KUSTAGI TOWN,
                      TQ. KUSTAGI, DIST. KOPPAL-583232.

                                                                   ...RESPONDENT
                      (BY SRIMT. SWATI M. N, ADVOCATE)
                              -2-
                                           NC: 2026:KHC-K:124
                                     RPFC No. 200094 of 2024


HC-KAR




     THIS REVISION PETITION IS FILED UNDER SECTION
19(4) OF THE FAMILY COURTS ACT PRAYING TO CALL FOR THE
RECORDS AND SET-ASIDE JUDGMENT AND ORDER DATED
23.07.2024 PASSED BY THE ADDL. PRINCIPLE JUDGE FAMILY
COURT, AT KALABURAGI IN CRL.MISC.NO.169/2022.

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

CORAM: HON'BLE MR. JUSTICE PRADEEP SINGH YERUR


                        ORAL ORDER

Learned counsel for the petitioner has filed a memo

seeking withdrawal of the petition. The said memo reads

as under:

" That the petitioner Respondent herein on the advice of well wishers has entered into amicable settlement and both of them got separated by mutual consent as per Mohammedan law & further both the parties agreed to take declaration of divorce by approaching the Family Court. That in view of settlement arrived between petitioner and Respondent which was settled for Rs. 15,25,000/- (Rupees Fifteen Lack Twenty five thousand) as a full and final settlement. Out of which 15,00,000/- vide DD No. 899826 dated 24-11-2025, & remaining 25,000/- by way of cash which Petitioner is entitled to withdraw after all remaining cases are withdrawn.

NC: 2026:KHC-K:124

HC-KAR

Therefore in view of the above said settlement Petitioner is filing the above memo for withdrawal of the above said case.

Hence, in view of the above settlement, Petition may be dismissed as withdrawn in the interest of justice & equity."

2. Memo is accepted, so also the submission of

learned counsel for the petitioner.

3. Accordingly, petition is dismissed as

withdrawn.

Sd/-

(PRADEEP SINGH YERUR) JUDGE

NJ List No.: 1 Sl No.: 19 CT:SI