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Smt Ashwin Goud vs Sri Vineeth Byrashettar
2021 Latest Caselaw 1498 Kant

Citation : 2021 Latest Caselaw 1498 Kant
Judgement Date : 29 January, 2021

Karnataka High Court
Smt Ashwin Goud vs Sri Vineeth Byrashettar on 29 January, 2021
Author: B.V.Nagarathna And Uma
                           -1-



   IN THE HIGH COURT OF KARNATAKA, BENGALURU

        DATED THIS THE 29TH DAY OF JANUARY, 2021

                         PRESENT

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

                           AND

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

                 M.F.A.No.680/2019 (FC)

BETWEEN:

SMT. ASHWINI GOUD
W/O. VINEETH BYRASHETTAR,
AGED 29 YEARS,
ENGINEER,
R/O. S.S. LAYOUT, 'A' BLOCK,
JAMBUKESHWARA KRUPA,
DAVANAGERE.                                ... APPELLANT

(BY SRI SURESH S. LOKRE, ADVOCATE)

AND:

SRI VINEETH BYRASHETTAR
S/O. LATE RAMALINGAPPA,
AGED 35 YEARS,
PRINCIPAL PROGRAMME MANAGER,
SYMANTEC CORPORATION,
900 CORPORATE POINTE,
CULVER CITY,
CALIFORNIA - 90230, U.S.A.
R/O. 12704, APTC TRURO AVE,
HAWTHORNE,
CALIFORNIA - 90250.                       ... RESPONDENT

(BY SRI C.S. HIREMATH, ADVOCATE)
                               -2-



      THIS MFA IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURTS ACT, AGAINST THE JUDGMENT AND DECREE
DATED 23.10.2018 PASSED IN M.C. NO.46/2018 ON THE FILE
OF THE JUDGE, FAMILY COURT, DAVANAGERE, ALLOWING THE
PETITION FILED UNDER SECTION 13(1)(i-a) OF HINDU
MARRIAGE ACT.

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

                       JUDGMENT

Learned counsel for appellant, Sri Suresh S.Lokre,

submits that in view of the judgment passed in

MFA.No.9558/2018 and there being a settlement arrived at

between the parties, the appellant does not wish to

prosecute this appeal any further.

His submission is placed on record.

The appeal is dismissed as not pressed.

Sd/-

JUDGE

Sd/-

JUDGE

*mvs

 
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