Sri M Manohar vs Smt. K T Mala
2021 Latest Caselaw 3856 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 10TH DAY OF NOVEMBER, 2021

                       PRESENT

         THE HON'BLE MR. JUSTICE B.VEERAPPA

                         AND

        THE HON'BLE MRS.JUSTICE K.S.HEMALEKHA

               M.F.A.No. 2790/2020 (MV)

BETWEEN :
SRI M. MANOHAR
AGED ABOUT 53 YEARS
S/O LATE MALLIKARJUNAIAH
NO.6, BLOCK NO.19
B.E.M.L LAYOUT
SRIRAMPURA II STAGE
MYSORE - 570001.
                                            ...APPELLANT
(BY SRI G.S NAVEEN KUMAR, AND
SRI MUKKANNAPPA S.B, ADVS.)

AND :
SMT. K.T.MALA
AGED ABOUT 43 YEARS
W/O M MANOHAR
R/AT NO.607, 1ST FLOOR
10TH CROSS, NEAR SAI BABA TEMPLE
OPP. SUYOGA HOSPITAL
RAMAKRISHNANAGAR
E & F BLOCK, MYSORE - 570001.
                                        ...RESPONDENT

      THIS M.F.A. IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT AGAINST THE JUDGMENT AND DECREE DATED
30.01.2020 PASSED IN M.C.NO. 59/2019 ON THE FILE OF THE
PRINCIPAL JUDGE, FAMILY COURT, MYSURU, DECREEING THE
                        -2-

PETITION FILED UNDER SECTION 13(1)(IA) OF THE HINDU
MARRIAE ACT AND ETC.,

     THIS M.F.A. COMING ON FOR ORDERS, THIS DAY,
B.VEERAPPA J., DELIVERED THE FOLLOWING:


                   JUDGMENT

The present appeal is filed by the husband against the impugned judgment and decree dated 30.01.2020 passed in MC.No.59/2019 on the file of Principal Judge, Family Court, Mysuru, allowing the petition filed by the wife under the provision of Section 13(1) (ia) of the Hindu Marriage Act, 1955.

The learned counsel for appellant filed a memo on 10.11.2021 for withdrawal of this appeal.

Memo is placed on record.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

AKV