Smt Vasavi Gorkal vs Raju
2021 Latest Caselaw 1913 Kant

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IN THE HIGH COURT OF KARNATAKA, BENGALURU

    DATED THIS THE 17TH DAY OF APRIL 2021

                      PRESENT

  THE HON'BLE MRS.JUSTICE B.V.NAGARATHNA

                        AND

       THE HON'BLE MS.JUSTICE J.M.KHAZI

            M.F.A. NO.267 OF 2019 (FC)

BETWEEN:

SMT. VASAVI GORKAL
W/O RAJU K.
AGED 28 YEARS
OCC. NIL, WARD NO.5
VITTAL NAGARA, NEAR WATER SUPPLY
MANVI, DIST. RAICHUR - 584 123
                                   ... APPELLANT
(BY SRI. P. S. MALIPATIL, ADV.)

AND:

RAJU
S/O KRISHNAMURTHY H.
AGED ABOUT 30 YEARS
OCC. BUSINESS AND REAL ESTATE
R/O ANJANEYA BADAVANE
DAVANAGERE - 577 001               ... RESPONDENT

     THIS MFA IS FILED UNDER SECTION 19(1) OF
THE FAMILY COURT ACT, 1984 AGAINST THE
JUDGMENT AND DECREE DATED 12.10.2018, PASSED
IN M.C.NO.114/2018 ON THE FILE OF THE JUDGE,
FAMILY   COURT,  DAVANAGERE,   ALLOWING   THE
PETITION FILED UNDER SECTION 9 OF HINDU
MARRIAGE ACT, 1955.
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     THIS MFA COMING ON FOR ORDERS THIS DAY,
B.V.NAGARATHNA J., DELIVERED THE FOLLOWING:-

                       JUDGMENT

Sri.P.S.Malipatil, learned counsel for the appellant

submits that the appeal may be dismissed as not

pressed as the parties have settled out of the Court.

2. Submission of learned counsel for the

appellant is placed on record.

3. Appeal is dismissed as not pressed as the

matter is settled out of the Court.

Sd/-

JUDGE

Sd/-

JUDGE

MH/-