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Smt Monica Kothari vs Mr Anand Kothari
2021 Latest Caselaw 6898 Kant

Citation : 2021 Latest Caselaw 6898 Kant
Judgement Date : 20 December, 2021

Karnataka High Court
Smt Monica Kothari vs Mr Anand Kothari on 20 December, 2021
Bench: B.Veerappa, K S Hemalekha
    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 20TH 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.3345/2018 (FC)

BETWEEN:

SMT. MONICA KOTHARI,
W/O. MR. ANAND KOTHRI,
AGED ABOUT 38 YEARS,
D/O. MR. MOTILAL LUNKER,
PRESENTLY C/O. MR. MOTILAL LUNKER,
R/AT A-1, 2ND "B", ROAD,
ROMANTIC SHOP LANE,
OPP. TO PRAJAPATHI KA NOHRA,
SARDARPURA, JODHPUR - 324001.               ...APPELLANT

(BY SRI VENKATESH R. BHAGAT, ADVOCATE)

AND:

MR. ANAND KOTHARI,
S/O. MR. RAJENDRA PRASHAD KOTHARI,
AGED ABOUT 41 YEARS,
R/AT NO.12, 2ND FLOOR,
PALACE CROSS ROAD,
BENGALURU - 560020.                       ...RESPONDENT
                         *****
                                2




     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF THE FAMILY COURTS ACT, 1984, PRAYING TO
AGAINST THE JUDGMENT AND DECREE DATED 21.02.2018 PASSED
IN M.C.NO.3390/2016 ON THE FILE OF THE II ADDITIONAL
PRINCIPAL JUDGE, FAMILY COURT, BENGALURU, ALLOWING THE
PETITION FILED UNDER SECTION 13(1)(ia) OF HINDU MARRIAGE
ACT.

    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 wife

challenging the judgment and decree dated 21.02.2018

passed in M.C.No.3390/2016 on the file of the II Additional

Principal Judge, Family Court, Bengaluru, allowing the petition

filed by the husband under Section 13(1)(ia) of the Hindu

Marriage Act, 1955.

2. Learned counsel for the appellant/wife filed the Memo for

withdrawal dated 07.12.2021 stating that the matter is settled

between the parties as per the Deed of Settlement dated

07.12.2021.

3. The Memo is placed on record.

4. The Miscellaneous First Appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

kcm

 
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