AJAY L. DAVANAM S/O DR. D.R. LAKSHMINARAYANA SETTY, DR. D.R. LAKSHMINARAYANA SETTY S/O LATE RANGAIAH SETTY AND SMT. SUMITHRA L. W/O DR. D.R. LAKSHMINARAYANA SETTY Vs. STATE BY BASAVANAGUDI WOMENS P.S. AND SMT. TANUJA L.D. W/O AJAY L. DAVANAM, D/

JUDGEMENT

(1.) PETITIONER No. 1 and his counsel are present. Respondent No. 2 and her counsel are present. Joint memo is filed. Execution in the joint memo is admitted. Affidavit of Respondent No. 2 is also filed.

(2.) JOINT memo reads as follows:

(3.) LEARNED High Court Government Pleader appearing on behalf of Respondent No. 1 - State submits that a suitable order may be passed.