JULITA NIRMAL CHANDRA NAYAK Vs. NIRMAL CHANDRA NAYAK

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) It has been stated that during the pendency of this petition, M.C. Case No.1072 of 2008, titled as Nirmal Chandra Nayak Vs. Julita Nirmal Chandra Nayak, has been filed before the Family Court, Bangalore, within the State of Karnataka, for granting a decree for divorce. In the present transfer petition, a petition has been filed in which it has been stated that all the disputes between the parties have been settled; as such, a mutual consent divorce decree be granted in the aforesaid suit and criminal prosecution be quashed, apart from releasing the jewellery. In view of this, M.C. Case No.1072 of 2008, titled as Nirmal Chandra Nayak Vs. Julita Nirmal Chandra Nayak, pending before the Family Court, Bangalore, within the State of Karnataka, is transferred to this Court and the same is, accordingly, disposed of in terms of the compromise, which shall form part of order of this Court.