NAGARAJ KESHAV HEGDE Vs. JYOTHI

JUDGEMENT

(1.) The parties have settled the dispute amicably before the learned mediator. The agreement signed by the parties and learned mediator is placed before the Court. Parties are present before the Court. They submit that at some point of time due to differences which arose among the parties, the petition came to be filed by Smt. Jyothi who is respondent in the petition against the petitioners herein under Sec. 21 of Protection of Women form Domestic Violence Act . An order came to be passed by the Civil Judge and JMFC., Dandeli on 20/7/2021 in Criminal Misc.No.62/2021 which was confirmed by learned District Judge in Crl. Rev. Petition No.5040/2021 on 7/2/2023 and the correctness of those orders are subject matters of the present petition.

(2.) On perusal of the agreement entered into among the parties before the learned mediator, it is evident that parties have agreed to settle the differences amongst themselves amicably at the intervention of relatives and well wishers and decided to lead a happy married life and want to put an end to the pending litigation. In pursuance thereof, the orders passed by the learned Magistrate confirmed in Revision Petition by learned District Judge are needs to be annulled and parties be directed to lead a happy married life along with children.

(3.) The petitioners have agreed that they would withdraw all allegations leveled against respondent who is wife of first petitioner.