Dr Ravindranath M H vs Smt Latha H M
2021 Latest Caselaw 2744 Kant

                        -: 1 :-

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 09TH DAY OF JULY, 2021

                        PRESENT

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

                          AND

   THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

               M.F.A. No.9817/2012 (FC)

BETWEEN:

DR. RAVINDRANATH M.H
S/O HALESHAPPA B.H
AGED ABOUT 44 YEARS
RESIDING AT NO.1535,
TUMATY LAYOUT, JAGALUR TALUK,
DAVANAGERE DISTRICT.                       ... APPELLANT

(BY SRI. B.C. CHETHAN, ADVOCATE FOR SRI. BALAKRISHNA M.,
ADVOCATE)

AND:

SMT. LATHA .H.M
W/O. DR. RAVINDRANATH M.H
D/O LATE MAHADEVAPPA,
MUDIGERE, CHANNAGIRI TALUK,
DAVANAGERE DISTRICT.                      ... RESPONDENT

(BY SRI M. ASWATHNARAYANA REDDY, ADVOCATE)

     THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURTS ACT 1964, AGAINST THE JUDGMENT AND DECREE
DATED 15.09.2012, PASSED IN M.C.NO.192/2011 ON THE FILE
OF THE JUDGE, FAMILY COURT, DAVANAGERE, DISMISSING
THE PETITION FILED UNDER SECTION 13(1)(i-a) & (i-b) OF
HINDU MARRIAGE ACT FOR DISSOLUTION OF MARRIAGE.


      THIS APPEAL COMING ON FOR FINAL HEARING THIS
DAY, NAGARATHNA J., DELIVERED THE FOLLOWING:
                            -: 2 :-

                    JUDGMENT

Sri.B.C.Chethan, learned counsel appearing for

Sri.Balakrishna M. submitted that, the appellant is not

interested in prosecuting the appeal any further, as the

parties have resolved their differences and are residing

together.

Learned counsel for the respondent also

acknowledges the submission made on behalf of the

appellant.

In the circumstances, the appeal is dismissed as not

pressed and withdrawn.

Consequently, IA No.1/2014 also stands dismissed

as not pressed and withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

AP*