GIRISH M.KATARIA Vs. DEEPA @ VASANTHI

JUDGEMENT

(1.) The present petitions have been filed by the husband, mother-in-law and sister-in-law of the respondent, seeking to quash the proceedings initiated under the Domestic Violence Act.

(2.) It is seen from the records that the respondent was married to the petitioner in Crl.O.P.(MD).No.11887 of 2017, in the year 1995 and there is also a male child out of the said wedlock. There was a matrimonial dispute, which resulted in divorce proceedings initiated by the petitioner in Crl.O.P. (MD).No.11887 of 2017, against the respondent before the learned Ist Additional Principal Judge, Family Court, Bangalore in M.C.No.933 of 2000. During the pendency of the petition, the parties reached a settlement. The relevant portions of the settlement reached between the parties is extracted hereunder:-

(3.) Pursuant to the above settlement between the parties, the marriage was dissolved by the decree dated 24.04.2009, in terms of the memorandum of settlement. As per the memorandum of settlement, the respondent received a sum of Rs.15,00,000/- (Rupees Fifteen Lakhs only) both towards her maintenance and maintenance of her minor child and she was taking care of her minor child and was providing with the education.