Rajashri W/O Panchakshari ... vs Panchakshari S/O Doddayya ...
2021 Latest Caselaw 2795 Kant

         IN THE HIGH COURT OF KARNATAKA
                 DHARWAD BENCH

       DATED THIS THE 13TH DAY OF JULY 2021

                         PRESENT

    THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
                            AND
THE HON'BLE MR.JUSTICE PRADEEP SINGH YERUR

            MFA No.102314/2017 (MC-DIV)

BETWEEN:

Rajashri W/o. Panchakshari Hiremath,
Age 34 years, Occ: Household work,
R/o.: C/o. Shivalingayya Hunashyalmath,
Devraj Nagar, Terdal, Tq.: Jamkhandi,
District Bagalkot-587301.
                                                  ... Appellant
(By Shri Anand Bagewadi for Shri Shivaraj P.Mudhol, Adv.)

AND:

Panchakshari S/o. Doddayya Hremath,
Age 37 years, Occ: Agriculture,
R/o.: Hulagabali, Tq.: Athani,
Dist.: Belagavi-591304.
                                               ... Respondent

This MFA is filed u/s 28 of the Hindu Marriage Act, against the Judgment & Decree dated 09.06.2017, passed in Matrimonial Case No.70/2010 on the file of the Addl. Senior Civil judge & Judicial Magistrate First Class, Athani, allowing the petition filed u/s 13A of the Hindu Marriage Act, 1955.

This MFA coming on for orders, this day, Krishna S.Dixit, J, delivered the following:

JUDG MENT

Learned counsel for the appellant has filed a Memo

dated 07.07.2021, which reads as under:

"That the appellant filed the above appeal challenging the judgment and decree dated 09/06/2017 passed by the trial Court. Now the matter is settled between both the parties, hence the appellant is not interest to prosecute the matter. Hence the appellant crave leave of this Hon'ble Court to permit the appellant to withdraw the appeal as not press, in the interest of justice and equity."

In view of the above, leave having been granted

appeal is disposed off as having been withdrawn without

mentioning anything about the pleaded settlement between

the parties.

Sd/-

JUDGE

Sd/-

JUDGE

Vnp*