JAGANATHARAO @ YALLAPPA S/O YAMANAPPA MABRUMKAR @ J Y JAGANNATHARAO Vs. HEMALATA W/O JAGANATHARAO MABRUMKAR

JUDGEMENT

(1.) I have heard the arguments of the petitioner's counsel and also the counsel appearing for the respondents.

(2.) Though this matter is listed for admission, with the consent of both the counsels, it is taken up for final hearing.

(3.) The factual matrix of the case is that respondent No.1 on behalf of her two children has filed a petition under Section 125 of Cr.P.C. before the Lower Court and both the respondents and petitioner herein have filed a compromise petition before the Court and an amount of Rs.1,000/- is agreed to receive by the respondent Nos.2 and 3 herein together on 6/11/2009 and compromise petition was accepted.