PRADHYMNA S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayer:

(2.) The parties to the lis were also before the Family Court in M.C.No.5960/2019 and a settlement is arrived at between the parties and had to part ways. The application insofar as the present case is concerned reads as follows:

(3.) In terms of the settlement, an amount of Rs.4,50,000.00 was to be paid, and Rs.2,25,000.00 was immediately paid. The learned counsel appearing for the petitioner now hands over a demand draft of Rs.2,25,000.00, the balance amount in terms of the settlement.