Y S Shashikumar vs Swarnamba T R @ Swarna
2021 Latest Caselaw 6904 Kant

    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.4186/2016 (FC)

BETWEEN:

Y. S. SHASHIKUMAR,
S/O LATE SURYANARAYANA,
AGED ABOUT 56 YEARS,
PWD CONTRACTOR,
R/O GARDENS HOUSE, YAGATI VILLAGE,
KADUR TALUK,
CHIKKAMAGALUR DISTRICT - 577140.
                                             ...APPELLANT
(BY SRI PRASAD B. S., ADVOCATE)

AND:

SWARNAMBA T. R. @ SWARNA,
W/O Y. S. SHIVAKUMAR,
D/O T. L. RAMASWAMY,
AGED ABOUT 35 YEARS,
R/O 10TH CROSS, NOOR MANZIL,
S. I. T. EXTENSION,
TUMKUR - 572130.
                                           ...RESPONDENT
                                  2




     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF THE FAMILY COURTS ACT, 1984, AGAINST THE
JUDGMENT AND DECREE DATED 30.3.2016 PASSED IN M.C
NO.172/2014 ON THE FILE OF THE PRINCIPAL JUDGE, FAMILY
COURT, TUMKUR, ALLOWING THE PETITION FILED UNDER
SECTION 13(1)(i-b) OF THE 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

husband challenging the judgment and decree dated

30.03.2016 passed in M.C.No.172/2014 on the file of the

Principal Judge, Family Court, Tumakuru, allowing the petition

filed by the wife under Section 13(1)(ib) of the Hindu Marriage

Act, 1955.

2. Learned counsel for the appellant/husband filed the

Memo for withdrawal dated 28.10.2021 stating that, in view of

the changed circumstances between the parties, the appellant

is not interested to proceed with the Appeal.

3. The Memo is placed on record.

4. The Miscellaneous First Appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

kcm