Sri Aiyappa K V vs Smt Navitha Ponnappa
2021 Latest Caselaw 6029 Kant

    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 13TH DAY OF DECEMBER, 2021

                           PRESENT

           THE HON'BLE MR. JUSTICE B. VEERAPPA

                             AND

         THE HON'BLE Mrs. JUSTICE K.S. HEMALEKHA

       MISCELLANEOUS FIRST APPEAL No.3718/2021(FC)

BETWEEN:

SRI AIYAPPA K. V.,
AGED ABOUT 31 YEARS,
S/O K. K. VIJAYAKUMAR
R/AT NO.386, 1ST MAIN,
NEAR RAILWAY GATE,
RAJARAJESHWARI LAYOUT,
CHALLEGHATTA,
BENGALURU-560060.
                                             ...APPELLANT
(BY SRI PRABHUGOUD B. TUMBIGI, ADVOCATE)

AND:

SMT. NAVITHA PONNAPPA,
AGED ABOUT 30 YEARS,
W/O AIYAPPA K. V.,
D/O PONNAPPA @ RAVI,
R/AT D. NO.4324, K. D. CIRCLE,
17TH MAIN, 6TH CROSS,
                                   2




VIJAYANAGARA 2ND STAGE,
MYSURU-570017.
                                                     ...RESPONDENT
(BY SRI VIJAYKUMAR B., ADVOCATE)
                            ....

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF FAMILY COURTS ACT, AGAINST THE JUDGMENT
AND DECREE DATED 16.05.2020 PASSED IN M.C.NO. 691/2019 ON
THE FILE OF THE I ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
MYSURU, DISMISSING THE PETITION FILED UNDER SECTION
13(1)(i-a) OF THE HINDU MARRIAGE ACT, 1955.

    THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, B.VEERAPPA J., DELIVERED THE FOLLOWING:


                          JUDGMENT

The present Miscellaneous First Appeal is filed by the husband

against the judgment and decree dated 16.05.2020 passed in

M.C.No.691/2019 on the file of the I Additional Principal Judge,

Family Court, Mysuru, dismissing the petition filed under Section

13(1)(ia) of the Hindu Marriage Act, 1955.

2. Learned counsel for the appellant submits that both appellant

and respondent have reunited at the intervention of elders, family

members and well wishers and therefore, the appeal may be

dismissed as settled out of Court, and filed a memo to that effect.

3. The Memo dated 06.12.2021 is placed on record.

4. The Appeal is dismissed as settled out of Court.

Sd/-

JUDGE

Sd/-

JUDGE

kcm