Padmavathi W/O Vinod Kumar vs Vinod Kumar S/O Sambaji Rao Jaba
2021 Latest Caselaw 5872 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

    DATED THIS THE 9TH DAY OF DECEMBER 2021

                         PRESENT

         THE HON'BLE MR.JUSTICE R. DEVDAS
                            AND
 THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

MISCELLANEOUS FIRST APPEAL No.201091/2015 (FC)


BETWEEN:

Padmavathi W/o Vinod Kumar
Age: 44 years, Occ: Govt. Servant
R/o C/o Gyaneshwar S/o Basappa
Irani Building, Near Railway Station
Kalaburagi
                                              ... Appellant

(By Sri Gururajrao Kakkeri, Advocate)

AND:

Vinod Kumar S/o Sambajirao Jaba
Aged 55 years, Occ: Private work
R/o Chitaguppa, Tq. Humnabad
Dist: Bidar-585401
                                            ... Respondent

(By Sri Arunkumar A., Advocate)

       This MFA is filed under Section 19(1) of the Family
Court Act, praying to set aside the judgment and decree
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dated 28.09.2013 in MC No.75/2012 on the file of the
Family Court Kalaburagi and allow the petition by granting
decree of divorce dissolving the marriage of the appellant and
the respondent.

      This   appeal   coming       on   for   orders   this   day,
R. Devdas J., delivered the following:


                        JUDGMENT

R. DEVDAS J., (ORAL):

Learned counsel for the appellant has filed a

memo dated 09.12.2021 stating that the appellant does

not wish to peruse the matter, since the respondent had

suppressed the earlier two marriages and got married to

the appellant. This fact has come to the knowledge of

the appellant during the pendency of this appeal. The

appellant therefore seeks to withdraw the appeal and

file a fresh petition before the competent court.

The memo is taken on record subject to all just

exceptions. Consequently, the appeal stands dismissed

as withdrawn.

In view of dismissal of the appeal, all pending

interlocutory applications stand disposed of.

Sd/-

JUDGE

Sd/-

JUDGE swk