Deepthi Chandrashekar Kotegar vs Lathesh Bolar Suryakantha on 4 August, 2014

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Karnataka High Court

Deepthi Chandrashekar Kotegar vs Lathesh Bolar Suryakantha on 4 August, 2014

Bench: B.S.Patil

                               1


      IN THE HIGH COURT OF KARNATAKA AT BANGALORE

         DATED THIS THE 4TH DAY OF AUGUST, 2014

                            BEFORE

            THE HON'BLE MR.JUSTICE B.S.PATIL

                      C.P.No. 260/2013


BETWEEN

DEEPTHI CHANDRASHEKAR KOTEGAR
D/O MR CHANDRASHEKAR KOTEGAR,
AGED ABOUT 30 YEARS,
R/O CHIKKAN SAL ROAD,
KUNDAPURA KASBA,
KUNDAPURA,UDUPI DISTRICT
CURRENTLY R/AT
NO.709,GROUND FLOOR,
17TH "C" MAIN,6TH BLOCK,
KORAMANGALA,
BANGALORE-560 095.                         ... PETITIONER

(By Smt.RAJAMANI P, ADV.)


AND


LATHESH BOLAR SURYAKANTHA
S/O SURYAKANTHA BOLAR,
AGED ABOUT 35 YEARS,
R/AT VANASHREE
OPP.BEJAI PUMPING STATION,
BEJAI CHURCH ROAD,
MANGALORE-575 004.                         ... RESPONDENT

(By Sri.VIJAY KRISHNA BHAT M, ADV.)

      This Civil Petition filed under Section 24 of CPC., praying
to transfer the case of M.C.No.197/2013 pending before Family
Court, Mangalore to Family Court, Bangalore, and etc.
                                   2




     This CP coming on for admission this day, the Court
made the following:

                                ORDER

1. This civil petition is filed seeking transfer of M.C.No.197/2013 pending on the file of the Family Court, Mangalore to the Family Court at Bangalore.

2. Petitioner is the wife of respondent. When this matter came up before this Court on 24.04.2014, this Court having noticed that there was an element of settlement referred the matter for mediation to the Bangalore Mediation Centre. The parties have settled the matter with the help of the mediator. Memorandum of settlement reached between the parties has been forwarded by the Bangalore Mediation Centre to this Court. The settlement dated 14.07.2014 contains certain conditions, based on which both parties have agreed that they would appear before the Family Court at Mangalore for dissolution of their marriage solemnized on 18.12.2011.

3. The respondent - husband has agreed to pay a total sum of Rs.7,50,000/- to the petitioner - wife as permanent alimony and the petitioner has agreed to receive the same. The said amount is agreed to be paid in three equal installments of 3 Rs.2,50,000/- each. The first installment which was payable on 01.08.2014 is being paid by way of demand draft bearing No.829606 dated 21.07.2014. The same is accepted by the petitioner. The two installments of Rs.2,50,000/- each are agreed to be paid on 01.09.2014 and 26.09.2014 respectively.

4. In the above circumstances, having regard to the settlement reached between the parties, this civil petition deserves to be disposed of as having become unnecessary. The Registry is directed to forward the memorandum of settlement reached between the parties during the course of mediation along with a copy of this order to the Family Court at Mangalore.

5. Both parties are directed to appear before the Family Court at Mangalore on 26.09.2014 in M.C.No.197/2013. This civil petition is accordingly disposed of.

Sd/-

JUDGE VP

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