Smt. Hemavathi .H vs G S Siddesh
2021 Latest Caselaw 3173 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.2996/2020 (MC)

BETWEEN:

SMT. HEMAVATHI .H
W/O. G.S. SIDDESH
D/O. H. HANUMANTHAPPA,
AGED ABOUT 36 YEARS,
R/O. PDO, ANNEHAL GRAMA PANCHAYAT
R/O. BEHIND KARNATAKA ENT HOSPITAL
BESIDE PSI MAHADEVAPPA'S HOUSE
DAVALGIRI EXTENSION,
CHITRADURGA TOWN - 577 501.                 ... APPELLANT

(BY SRI. B.M. SIDDAPPA, ADVOCATE)

AND:

G.S. SIDDESH
S/O. G. SIDDAPPA,
AGED ABOUT 35 YEARS,
R/O. TUREBAILU VILLAGE,
BHEEMASAMUDRA POST,
CHITRADURGA TALUK & DIST. - 577 501.       ... RESPONDENT

(BY SRI. M.G. KANTHARAJAPPA, ADVOCATE FOR C/R)

      THIS MFA IS FILED UNDER SECTION 28(1) OF HINDU
MARRIAGE ACT, AGAINST THE JUDGMENT AND DECREE DATED.
26.02.2020, PASSED IN M.C.NO.95/2014, ON THE FILE OF THE
II-ADDITIONAL     SENIOR     CIVIL   JUDGE   AND    JMFC.,
CHITRADURGA, ALLOWING THE PETITION FILED UNDER
SECTION 13(1) (i-a) AND (i-b) OF HINDU MARRIAGE ACT.

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

                       JUDGMENT

Learned counsel for the appellant has filed a memo

supported by the affidavit of the appellant seeking

permission to withdraw the appeal as the appellant is not

interested in prosecuting the same.

2. The memo along with the affidavit is perused.

3. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

S*