KAVITHA H.N. Vs. SRI. RAJIV RAMANJANI

JUDGEMENT

(1.) THIS writ petition is directed against an order dated 10.7.2012 in G and WC No. 229/2011 on the file of the 6th Additional Principal Judge, Family -Court, Bangalore. The petitioner and the respondent are present before the Court and are identified by their learned Advocates. Learned Counsel for the parties submit that the matter has been settled between the parties. They have filed a joint memo which is as under: The petitioner and the respondent respectfully submit as follows: 1. The petitioner and the respondent got married on 7.6.2004 as per the Hindu Rights and Customs at Shravathi Kalyana Mantapa, kanakapura Road, Bangalore. Their marriage was registered on 7th June 2004 as Number 233, Volume 93, Page 06, in the office of the Registrar of Marriages, Jayanagar Sub District, Bangalore city. Of the said wed lock, they have been blessed with a daughter on 29.12.2006, named Hreem and now aged 6 years 3 months. 2.DUE to the differences that arose between them, the relationship got strained and from 26.1.2009 the petitioner has been staying separately from the respondent with their daughter at Bangalore and the respondent at Chennai. Further, the strained relationship resulted in filing the following litigations against each other: (i) The respondent filed O.S. No. 170/2010 at Principal District Court, Chengalpet, Chennai for declaration to declare him as absolute owner of the residential flat bearing No. 314, 3rd Floor, Block Erianthe, TVH Park Villa, Vinayaka Nagar, Perungudi, Chennai, jointly owned by the petitioner and the respondent;

(2.) The joint memo is placed on record and the writ petition is disposed of accordingly. In view of disposal of the writ petition as above, I.A. No. 1/2013 does not survive for consideration. It is accordingly dismissed. No costs.