PADMARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are before this Court seeking the following prayer. Wherefore, for the grounds urged hereinabove and the grounds that would urged at the time of arguments, it is most humbly prayed that this Hon'ble Court may be pleased to:

(2.) During the pendency of the petition, the husband, wife and family members have settled the dispute amongst themselves and have filed the joint memo of settlement to that effect.

(3.) The joint memo reads as follows: