Smt Ranjitha vs Sri Ganesh Jois
2022 Latest Caselaw 11257 Kant

                                        M.F.A.No.467/2014

                            1


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 2ND DAY OF AUGUST 2022

                       :PRESENT:

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

                          AND

        THE HON'BLE MR. JUSTICE S.RACHAIAH

  MISCELLANEOUS FIRST APPEAL NO.467/2014 (FC)
BETWEEN:

SMT.RANJITHA
W/O. SRI GANESH JOIS
AGED ABOUT 29 YEARS
R/AT KARUR VILLAGE
RANEBENNUR TALUK
CAMP AT: C/O. MADHAVA RAO
SHANKARA MUTT ROAD
MALEBENNUE VILLAGE
HARIHARA TALUK
DAVANAGERE DISTRICT- 577 002                 ...APPELLANT

(BY SRI PRASANNA B.R. ADVOCATE)

AND:

SRI GANESH JOIS
S/O. SRI MAHADEV JOIS
AGED ABOUT 40 YEARS
SCHOOL TEACHER
R/AT MALAGUNDANAKOPPA VILLAGE
SHIKARIPURA TALUK- 577 427                 ...RESPONDENT

(SERVED)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF THE FAMILY COURTS ACT PRAYING TO SET
ASIDE THE JUDGMENT AND DECREE DATED 30.10.2013 PASSED
BY THE JUDGE, FAMILY COURT, DAVANAGERE IN M.C.NO.85/2013.
                                            M.F.A.No.467/2014

                              2


      THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
hearing THIS DAY, K.S.MUDAGAL J., DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned Counsel for the appellant submits memo for

dismissal of the appeal as not pressed on the ground that the

parties have settled the matter.

2. Recording the memo, the appeal is dismissed as

not pressed.

Sd/-

JUDGE

Sd/-

JUDGE

KSR