Karnataka High Court
Kum. Deepthi Srinivasa vs Sri Srinivasa on 24 January, 2019
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF JANUARY, 2019
BEFORE
THE HON'BLE MR. JUSTICE ASHOK G.NIJAGANNAVAR
RPFC NO.51/2017 C/W RPFC NO.207/2016
IN RPFC NO.51/2017
Between:
1. Kum. Deepthi Srinivasa
D/o Srinivasa
Aged about 12 years
2. Kum. Chinmayi S.
D/o Srinivasa
Aged about 5 years
The petitioners No.1 and 2 are
Minors represented by their
Mother Smt. Vasanthi T. as a
Natural Guardian
Both are R/at: No.1418/B
Lakshmi Nivas, Kurubarapet
3rd Main Road
Kolar - 563 101. ... Petitioners
(By Sri Rahul S. Reddy, Advocate)
2
And:
Sri Srinivasa
S/o. Late K.C.Ramu
Aged about 44 years
R/at No.212, 21st Block
C.P.W.D. Quarters, Koramangala
Bengaluru - 560 034. ... Respondent
(By Sri K.S.Narayana Swamy, Advocate)
This RPFC filed under Section 19(4) of the Family
Court Act against the order dated 28.09.2016 passed in
Crl.Mis (F.C) No.189/2014 on the file of the Prl. Judge,
Family Court, Kolar partly allowing the petition filed
under Section 125 of Cr.P.C. for maintenance.
IN RPFC NO.207/2016
Between:
Sri Srinivasa
S/o. Late K.C.Ramu
Aged about 43 years
R/at No.212, 21st Block
C.P.W.D. Quarters, Koramangala
Bengaluru - 560 034. ... Petitioner
(By Sri K.S.Narayana Swamy, Advocate)
And:
1. Kum. Deepthi Srinivasa D/o Srinivasa
Aged about 11 years
2. Kum. Chinmayi S. D/o Srinivasa
Aged about 4 years
3
Both the minors represented by their
Mother Smt. Vasanthi T.
R/at: No.1418/B
Lakshmi Nivas, Kurubarapet
3rd Main Road
Kolar - 563 101. ... Respondents
(By Sri D.N. Sahadeva Reddy, Adv. for R1 & R2)
This RPFC filed under Section 19(4) of the Family
Court Act against the order dated 28.09.2016 passed in
Crl.Mis (F.C) No.189/2014 on the file of the Prl. Judge,
Family Court, Kolar partly allowing the petition filed
under Section 125 of Cr.P.C. for maintenance.
These petitions coming on for orders this day, the
court made the following:
ORDER
The petitioner and respondent in RPFC No.51/2017 and RPFC No.207/2016 and their counsel are present. The petitioners in RPFC No.51/2017 are minor daughters. They are represented by minor guardian and natural mother. The petitioner in RPFC No.207/2016 is father of the minor children.
2. It is submitted that the parties have settled the dispute before the mediation center as per the terms 4 narrated in the memorandum of settlement under Section 89 of CPC read with Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules 2005.
3. The respondent in RPFC No.51/2017 who is petitioner in RPFC No.207/2016 has agreed to handover the cheque for Rs.3,40,000/- which is inclusive of amount payable till the period September, 2018.
4. In view of the settlement of dispute before the mediation center, these petitions are disposed of in terms of the memorandum of settlement.
SD/-
JUDGE nms