Puggera A Nanjappa @ Madan vs Puggera Nithu
2021 Latest Caselaw 3170 Kant

                        -: 1 :-

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 18TH DAY OF AUGUST, 2021

                        PRESENT

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

                            AND

         THE HON'BLE MR. JUSTICE P.KRISHNA BHAT

               M.F.A. No.8283/2017 (MC)

BETWEEN:

PUGGERA A NANJAPPA @ MADAN,
AGED ABOUT 36 YEARS,
S/O. PUGGERA J AIYAPPA,
DEVANAGERI VILLAGE & POST,
SOUTH KODAGU,
VIRAJPET - 571 218.                        ... APPELLANT

(BY SRI. SAMPAT ANAND SHETTY, ADVOCATE)

AND:

PUGGERA NITHU,
AGED ABOUT 26 YEARS,
D/O. ODIYANADA T AIYAPPAN
NEAR CAUVERY COLLEGE,
KALLUR BANE POST,
SOUTH KODAGU,
VIRAJPET - 571 218.                       ... RESPONDENT

(BY SRI. C.M. POONACHA, ADVOCATE)

       THIS MFA IS FILED UNDER SECTION 28(1) OF HINDU
MARRIAGE ACT, 1955, AGAINST THE JUDGMENT AND DECREE
DATED 08.09.2017 PASSED IN M.C.NO.22/2014 ON THE FILE
OF THE SENIOR CIVIL JUDGE, VIRAJPET, ALLOWING THE
PETITION FILED UNDER SECTION 13(1)(i-a) OF THE HINDU
MARRIAGE ACT, 1955.


       THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
NAGARATHNA J., DELIVERED THE FOLLOWING:
                            -: 2 :-


                     JUDGMENT

Learned counsel, Sri Sampath Anand Shetty,

submitted that the appellant does not intend to prosecute

the appeal any further. Hence, he may be permitted to

withdraw the appeal. A memo is filed in this regard.

2. Submission of learned counsel for the appellant

is placed on record and the memo is also perused.

3. Appeal is dismissed as not pressed and

withdrawn. Consequently, pending applications also

stand dismissed as not pressed and withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

S*