Smt. V S Apporva vs Sri. Mohan Raj A
2021 Latest Caselaw 327 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 06TH 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.5384 OF 2019 (FC)

BETWEEN:
SMT. V.S.APPORVA
W/O. MOHAN RAJ.A
AGED ABOUT 27 YEARS
R/A. B-14, 2ND STREET,
VAIKUNDAPURAM, NEAR NR
PALLI POST OFFICE,
THIRUPATI-517507.
                                    ...APPELLANT

(BY MISS VAISHNAVI, ADV. FOR
 SRI ASHWIN KUMAR.H, ADV. (VC))

AND:
SRI. MOHAN RAJ. A
S/O. ASHOK KUMAR
AGED ABOUT 30 YEARS
R/A. NO.6, 6TH CROSS,
MATHRU LAYOUT, YELAHANKA
NEW TOWN, BENGALURU-560065.
                                  ...RESPONDENT
                      ---
     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 19(1) OF FAMILY COURT ACT PRAYING
TO SET ASIDE THE JUDGMENT AND DECREE DATED
ORDER DTD:15.03.2019 PASSED BY THE COURT OF I
ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT AT
BENGALURU IN M.C.NO.2549/2015 C/W 4284/2016.
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     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THROUGH    VIDEO   CONFERENCING    /  PHYSICAL
HEARING, B.V.NAGARATHNA J., DELIVERED THE
FOLLOWING:

                        JUDGMENT

Learned counsel, Miss.Vaishnavi, appearing for

Sri Ashwin Kumar, submits that the appellant -wife has

accepted the dissolution of marriage by a decree of

divorce granted in MC No.2549/2015. Hence, she does

not press the appeal.

2. Her submission is placed on record.

3. The appeal is dismissed as not pressed.

Consequently, pending Interlocutory Applications are

also dismissed as not pressed.

Sd/-

JUDGE

Sd/-

JUDGE

rsk/-

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