SUMITRA Vs. B. K. KRISHNAPPA GOWDA

JUDGEMENT

(1.) Petitioner-wife has filed a Memo dtd. 25/7/2023 which reads as under:

(2.) Learned counsel appearing for the respondent agrees with the proposal of the petitioner as put forth in the subject Memo to the effect that client shall transfer the site bearing Plot No.222, (30 x 40 sq.ft) situate in North Town Layout, formed in SyNo.68/2 of Shettarahalli Village, Kasaba Hobli, Devanahalli Taluk, Bangalore Rural District, within a period of three weeks and if delay is brooked, the respondent shall pay to the petitioner every day Rs.1,000.00 till the execution & registration of Gift Deed take place.

(3.) The transfer of the subject site in favour of the petitioner shall be by way of full & final settlement of all claims and that no further claim shall be made by the petitioner thereafter. The arrangement agreed to by the parties is bona fide & reasonable. Ordered accordingly & Writ Petition is disposed off. It is open to the petitioner to notify to the court if delay is brooked, so that court may direct the coercive action by way of arrest & detention of the respondent. No costs.