N.A. MUTHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER Nos.1 and 3 and Respondent No.2 along with their respective counsel are present before the court. The presence of Petitioner Nos. 2, 4 and 5, who are close relatives of Petitioner No.1, is dispensed with.

(2.) IT is submitted that the 1st petitioner as well as the 2nd respondent have compromised the entire conflict between themselves before the Bangalore Mediation Centre and they have entered into a Memorandum of Settlement under Section 89 of C.P.C..

(3.) PETITIONER No.1 is the husband of the 2nd respondent. It is an undisputed fact that Petitioner No.1 and Respondent No.2 have separating themselves. The family dispute gave rise to a criminal case in C.C. No.8071/2013 for the offences punishable under Sections 498 -A, 34 IPC and also under Sections 3, 4 & 6 of the Dowry Prohibition Act and also a case in C. Misc. No.25/2014 under Section 12 of the Protection of Women from Domestic Violence Act, 2005. The parties have also approached the family court for dissolution of their marriage in M.C. No.2740/2013.