Sri. Shambuling S/O. Swhwarappa ... vs Smt.Suma W/O. Shambuling ...
2021 Latest Caselaw 7065 Kant

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        IN THE HIGH COURT OF KARNATAKA
                 DHARWAD BENCH

  DATED THIS THE 22ND 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.100478/2019 (MC)
BETWEEN

SRI. SHAMBULING
S/O. SWHWARAPPA DODDABASANNAVAR,
AGE: 31 YEARS, OCC: SERVICE,
R/O: NO: 20, M.S.RESIDENCY,
1ST CROSS, 1ST MAIN,
CHALUKYA NAGAR,
NAGARBHAVI, BENGALURU.
                                       .....APPELLANT
(BY SRI ASHOK T KATTIMANI, ADV.)

AND

SMT.SUMA
W/O. SHAMBULING DODDABASANNAVAR,
AGE: 30 YEARS, OCC: PRIVATE SERVICE,
R/O: SAPTAPUR, DHARAWAD-580008
NOW RESIDING AT ELECTRONIC
CITY PHASE 2 GOLD HILL,
SQUARE NEAR TCS GATE-2,
BENGALURU - 560 100.
                                  .....RESPONDENT
(BYSMT SUMANGALA A.CHAKALABBI, ADV. C/R1)
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     THIS APPEAL IS FILED UNDER SECTION 19(1) OF
THE FAMILY COURT ACT, 1984, AGAINST THE JUDGMENT
AND    DECREE    DATED   21.12.2018  PASSED   IN
MATRIMONIAL CASE NO.95/2017 ON THE FILE OF THE
PRINCIPAL JUDGE FAMILY COURT, DHARWAD, ALLOWING
THE PETITION FILED UNDER SECTION 9 OF THE HINDU
MARRIAGE ACT.

     THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
S.SUNIL DUTT YADAV J., DELIVERED THE FOLLOWING:

                      JUDGMENT

Counsel for appellant has filed memo which

reads as under:

"The advocate for appellant submit that the appeal was filed by the appellant being aggrieved by the judgment and decree in MC No.95/2017 dated 21/12/2018 for restitution of conjugal rights. The appellant further submit that he is not interested in pursuing the appeal anymore and seek the permission of the Hon'ble court for withdrawing the above said appeal as not pressed, in the interest of justice and equity."

In light of the memo and the submission made,

the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

Naa