Thirumalappa vs B N Tulasimani
2021 Latest Caselaw 1521 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 2ND DAY OF FEBRUARY, 2021

                       PRESENT

       THE HON'BLE MRS.JUSTICE B.V.NAGARATHNA

                         AND

           THE HON'BLE MRS.JUSTICE M.G.UMA

              M.F.A.No.1175 OF 2018 (MC)

BETWEEN:

THIRUMALAPPA,
S/O THIMMAIAH,
AGED ABOUT 64 YEARS,
A/AT INDIRANAGARA,
TURUVEKERE TOWN,
PRESENTLY R/AT
DODDAMALLURU VILLAGE,
KODEGENAHALLI HOBLI,
MADHUGIRI TALUK,
TUMAKURU DISTRICT - 572 132.     ... APPELLANT

(BY SRI. HANUMANTHARAYAPPA.K., ADVOCATE)

AND:

B.N. TULASIMANI,
W/O THIRUMALAPPA,
AGED ABOUT 52 YEARS,
R/O INDIRANAGAR,
TURUVEKERE TOWN,
TUMAKRURU DISTRICT,
NOW WORKING AS
ASSISTANT TEACHER,
GLPS NADUVANAHALLY, DABBEGATTA
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HOBLI, TURUVEKERE TALUK,
TUMAKURU DISTRICT - 572 157.              ... RESPONDENT

(BY SRI. M.B.CHANDRACHOODA., ADVOCATE )


     THIS APPEAL IS FILED UNDER SECTION 28(1) OF THE
HINDU MARRIAGE ACT, AGAINST THE JUDGMENT AND
DECREE DATED:16.12.2017 PASSED ON MC NO.34/2016 ON
THE FILE OF THE SENIOR CIVIL JUDGE & JMFC,
TURUVEKERE, ALLOWING THE PETITION FILED UNDER
SECTION 13(1a) &(1b) OF THE HINDU MARRIAGE ACT.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
NAGARATHNA, J., DELIVERED THE FOLLOWING:

                       JUDGMENT

Appellant has filed an application - I.A.1/2021

seeking permission to withdraw the appeal. Application

supported by an affidavit is perused. Appeal is

dismissed as withdrawn. I.A.1/2021 is accordingly

disposed.

Sd/-

JUDGE

Sd/-

JUDGE

PKS