Mrs Rani vs Sri Honnegowda
2021 Latest Caselaw 7074 Kant

    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 22ND 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.3747/2018 (FC)
                           C/W
       MISCELLANEOUS FIRST APPEAL No.3744/2018 (FC)

BETWEEN:

MRS. RANI,
W/O HONNEGOWDA,
D/O SHIVAPADEGOWDA,
AGED ABOUT 34 YEARS,
R/AT BOREANANDURU VILLAGE,
YELAWALA HOBLI,
MYSORE TALUK AND DISTRICT.
                                             ...APPELLANT
                                               (COMMON)
(BY SRI POONACHA C. M., ADVOCATE)

AND:

SRI HONNEGOWDA,
S/O JAVAREGOWDA,
AGED 39 YEARS,
R/AT MARATIKYATHANAHALLI
                                  2




JAIPURA HOBLI,
MYSORE TALUK AND DISTRICT.
                                                   ...RESPONDENT
                                                     (COMMON)
(BY SRI RUPESH KUMAR, ADVOCATE)

                           *****
     MISCELLANEOUS FIRST APPEAL No.3747/2018 IS FILED
UNDER SECTION 19(1) OF THE FAMILY COURT ACT, AGAINST THE
JUDGMENT AND DECREE DATED 07.04.2017 PASSED IN MC
NO.223/2013 ON THE FILE OF THE 1 ST ADDITIONAL PRINCIPAL
JUDGE, FAMILY COURT, MYSURU, ALLOWING THE PETITION FILED
UNDER SECTION 13(1)(ia) OF THE HINDU MARRIAGE ACT.

     MISCELLANEOUS FIRST APPEAL No.3744/2018 IS FILED
UNDER SECTION 19(1) OF THE FAMILY COURT ACT, AGAINST THE
JUDGMENT AND DECREE DATED 07.04.2017 PASSED IN MC
NO.544/2016 ON THE FILE OF THE 1 ST ADDITIONAL PRINCIPAL
JUDGE, FAMILY COURT, MYSURU, DISMISSING THE PETITION
FILED UNDER SECTION 9 OF THE HINDU MARRIAGE ACT.

     THESE MISCELLANEOUS FIRST APPEALS COMING ON FOR
HEARING THIS DAY, B.VEERAPPA J., DELIVERED THE
FOLLOWING:


                         JUDGMENT

Learned counsel for the appellant in these appeals submits

that the matters are settled out of Court. He has filed separate

memos for withdrawal in both the appeals.

The memos dated 22.12.2021 are placed on record.

Accordingly, these appeals are dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

Gss*