Sri Srinivas L V vs Smt Chennamma @ Geetha
2021 Latest Caselaw 1261 Kant

                             1


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 20TH DAY OF JANUARY, 2021

                         PRESENT

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

                           AND

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

  MISCELLANEOUS FIRST APPEAL NO.5506 OF 2019 (MC)

BETWEEN:

       SRI SRINIVAS L.V.
       S/O. VENKATARAMANAIAH,
       AGED ABOUT 36 YEARS,
       RESIDING AT KOTAGAL HOBLI,
       LAKSHMIPURA,
       RAMANAGAR TALUK AND DISTRICT - 561 201.

                                             ... APPELLANT

       (BY SRI RUDRAPPA P., ADVOCATE)

AND:

       SMT. CHENNAMMA @ GEETHA
       W/O. SRINIVAS L.V.,
       AGED ABOUT 29 YEARS,
       RESIDING AT AGRA VILLAGE,
       THATAGUNI POST,
       KENGERI HOBLI,
       BENGALURU SOUTH TALUK,
       BENGALURU - 560 062.
                                           ... RESPONDENT

       (BY SMT. MEENAKSHI M., ADVOCATE)
                               2


     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19 (1) OF THE FAMILY COURTS ACT, 1984, PRAYING TO
SET ASIDE THE JUDGMENT AND DECREE DATED 8-4-2019 PASSED
IN M.C. NO.17 OF 2014 ON THE FILE OF THE I ADDITIONAL
SENIOR    CIVIL  JUDGE,    BENGALURU   RURAL     DISTRICT,
BENGALURU, AND ALLOW THE APPEAL FILED BY THE APPELLANT.

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

                    JUDGMENT

Sri Rudrappa. P., learned counsel for the

appellant, submits that a memo has been filed seeking

withdrawal of the appeal as the parties have settled the

matter and the appellant has agreed to the judgment

and decree of divorce granted by the Senior Civil Judge,

Ramanagara, on 14-9-2019 in M.C. No.34 of 2014.

Hence, the appellant may be permitted to withdraw the

appeal.

Memo is perused.

Appeal is dismissed as not pressed and

withdrawn.

In view of the above, pending applications also

stand dismissed as not pressed and withdrawn.

SD/-

JUDGE

SD/-

JUDGE

kvk