LATHA CHOODIAH Vs. SREE BALAJI H

JUDGEMENT

(1.) The petitioner is before this Court seeking to set aside the memorandum of settlement arrived at under Sec. 89 of the Civil Procedure Code read with Rules 24 and 25 of the Karnataka Civil Procedure (Mediation) Rules, 2005 - settlement entered into on 7/8/2015 between the petitioner and the respondent and consequent quashment of the decree dtd. 11/8/2015 passed in M.C.No.2484 of 2013.

(2.) Heard Sri R.Ravi, learned counsel appearing for the petitioner and Sri E.Suyog Herele, learned counsel appearing for the respondent.

(3.) Brief facts that lead the petitioner to this court in the subject petition, as borne out from the pleadings, are as follows:- The petitioner was once the wife of the respondent. Both the petitioner and the respondent got married on 13/8/2006. It is the claim of the petitioner in the petition that she belongs to Adi Dravida caste and the respondent belongs to other backward class and, therefore, their marriage was not accepted by the parents of the respondent. Several instances of torture meted out by the respondent and others are narrated in the petition. Those are not the issues that are necessary for consideration in this petition.