Shri. Shivanand Rudrappa Kumbhar vs Smt.Arpita Alias Shewata ...
2021 Latest Caselaw 6987 Kant

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        IN THE HIGH COURT OF KARNATAKA
                 DHARWAD BENCH

  DATED THIS THE 21st DAY OF DECEMBER, 2021

                     PRESENT
  THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV
                       AND
       THE HON'BLE MR.JUSTICE S. RACHAIAH
           MFA No.101872 OF 2021 (MC)

BETWEEN:

SHRI.SHIVANAND RUDRAPPA KUMBHAR
AGE:35 YEARS, OCC:TRADING BUSINESS,
R/O SULEBHAVI, HOUSE NO.612,
BAZAR GALLI, POST SULEBHAVI, DIST:BELAGAVI
KARNATAKA STATE AND ALSO RESIDENT OF PANT NAGAR,
NEAR KEB STOP, SHRI MAHALAZMI ENTERPRISE,
BALEKUNDRI, POST BALEKUNDRI,
DIST:BELAGAVI, KARNATAKA STATE.
                                         ....APPELLANT
(BY SRI. SANTOSH S HATTIKATAGI, ADVOCATE)

AND:

SMT. ARPITA @ SHWETHA SHIVANAND KUMAR
AGE:28 YEARS, OCC:EDUCATION,
R/O C/O SANGITA MAHESH KUMBHAR,
GANDHINAGAR, A/P HARUGERI, TQ:RAIBAG,
DIST:BELAGAVI, KARNATAKA STATE.
                                      ....RESPONDENT
(BY SRI. MADHAVV Y TAMHANKAR, ADVOCATE FOR C/R1)

     THIS APPEAL IS FILED UNDER SECTION 28(1) OF THE
HINDU MARRIAGE ACT, 1955 PRAYING THIS HON'BLE COURT
TO CALL FOR RECORDS AND ALLOW THE APPEAL BY
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SETTING ASIDE THE IMPUGNED JUDGMENT AND DECREE
PASSED BY THE SENIOR CIVIL JUDGE AND JMFC, RAIBAG
DATED 26.02.2021 IN MC NO.28/2019 AND DISMISSING THE
PETITION OF THE RESPONDENT IN INTEREST OF JUSTICE
AND EQUITY.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
SIDDAIAH RACHAIAH J., PASSED THE FOLLOWING:

                          ORDER

Memo filed by the appellant dated 13.12.2021 reads

thus:

"In the top noted appeal, the parties have amicably settled the dispute out of the Court i.e. before the elders of the village. As such, the appellant does not press the matter on merits. In view of the same, top noted appeal does not survive for consideration. As such I am filing this memo for withdrawal of the appeal as directed by my client. Hence, the same may kindly be accepted and appeal may be dismissed as withdrawn, to meet the ends of justice."

In the light of memo, appeal stands dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

JTR