Suramdevi vs Malappa
2021 Latest Caselaw 2617 Kant

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            IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

           DATED THIS THE 5TH DAY OF JULY 2021

                           PRESENT
           THE HON'BLE MR.JUSTICE S.G.PANDIT
                              AND
           THE HON'BLE MR.JUSTICE M.G.S.KAMAL

MISCELLANEOUS FIRST APPEAL NO.201950/2019 (MC)

Between:

Sri. Suramdevi
W/o Malappa Honagoud
Aged about 28 years
Occ: Household work
R/o Anjutagi, Indi Taluk
Vijayapura District
                                                      ... Appellant

(By Sri R.S.Sidhapurkar & Sri Hanamath M.G, Advocates)

And:

Malappa S/o Annappa Honagoud,
Aged about 35 years,
Occ: Agriculture,
R/o Anjutagi,
Tq. Indi,
Vijayapura District -586 209.
                                                   ... Respondent

(Sri Harshavardhan R. Malipatil, Advocate)

      This Miscellaneous First Appeal is filed under Section 28 of
the Hindu Marriage Act, praying to allow the appeal and set
aside the order dated 30-8-2019 passed in M.C.No.58/2019
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by the Senior Civil Judge and JMFC, Indi, Vijayapura
District.

     This appeal coming on for Admission, this day,
S.G.Pandit J., delivered the following:

                       JUDGMENT

Learned counsel Sri R.S. Sidhapurakar, appears

in person and files memo dated 5-7-2021, which is

signed by the learned counsel as well as appellant,

seeking leave of this Court to withdraw the appeal with

liberty to approach the trial Court for necessary orders.

Memo is placed on record.

The appeal is dismissed as withdrawn with liberty

to approach the trial Court in accordance with law.

Sd/-

JUDGE

Sd/-

JUDGE BL