Shantawwa W/O. Mahadevappa ... vs Mahadevappa S/O. Sugeerappa ...
2021 Latest Caselaw 5964 Kant

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           IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

      DATED THIS THE 10TH DAY OF DECEMBER, 2021

                       PRESENT
      THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV
                         AND
          THE HON'BLE MR.JUSTICE S. RACHAIAH

              M.F.A. No. 101029/2014 (FC)

BETWEEN:

SHANTAWWA W/O. MAHADEVAPPA KONDIKOPPA
AGE: 46 YEARS,
OCC: HOUSEHOLD WORK
R/O. VAKKALGERI ONI, BETAGERI GADAG,
DIST: GADAG.                       ... APPELLANT

(BY SRI.: PRASHANT S. HOSMANI, ADV.)

AND

MAHADEVAPPA S/O. SUGEERAPPA KONDIKOPPA
AGE: 51 YEARS,
OCC: LABOUR,
R/O. VAKKALGERI ONI, BETAGERI GADAG
DIST: GADAG.                       ...RESPONDENT

(BY SRI. H N GULARADDI, ADV.)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S 19(4) OF
FAMILY COURT ACT, 1984, AGAINST THE JUDGMENT AND ORDER
PASSED BY THE COURT OF PRL. JUDGE FAMILY COURT AT,
GADAG IN M.C.NO.147/2013 DATED 26.02.2014, ALLOWING
THE PETITIONER FILED U/S 13(a)(1) OF THE HINDU MARRIAGE
ACT.
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      THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR ORDERS
THIS DAY, S.SUNIL DUTT YADAV J., PASSED THE FOLLOWING:

                              ORDER

Learned counsel for the appellant files a memo which

reads as hereunder:

"On instructions of the appellant, who at present is not in good health and not in a position to come to court to affix her signature on this memo, it is submitted that the dispute between the appellant and respondent is settled and the appellant does not wish to proceed with the aforementioned appeal. Therefore, it is prayed that the aforementioned appeal may be dismissed as withdrawn."

It is submitted that parties have settled the dispute

amicably. In the light of the submission made and memo filed,

the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

Vmb