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Smt Vyshali vs Sri Amol Raikar
2022 Latest Caselaw 11496 Kant

Citation : 2022 Latest Caselaw 11496 Kant
Judgement Date : 22 August, 2022

Karnataka High Court
Smt Vyshali vs Sri Amol Raikar on 22 August, 2022
Bench: K.S.Mudagal, S Rachaiah
                                       M.F.A.No.3912/2014
                               1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND 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.3912/2014 (FC)

BETWEEN:

SMT.VYSHALI
W/O AMOL RAIKAR
AGED ABOUT 36 YEARS
R/AT NO.1929, BHOJ GALLI
SHAHAPUR EXTENSION
BELGAUM - 590 003                            ...APPELLANT
(BY SRI S.B.HALLI, ADVOCATE)
AND:

SRI AMOL RAIKAR
S/O RAMAKANTH RAIKAR
AGED ABOUT 37 YEARS
BUSINESSMAN
R/AT NO.1972/1A, MCC 'A' BLOCK
ASHRAYA HOSPITAL ROAD
DAVANAGERE - 577 002                       ...RESPONDENT

(BY SRI PUTTARAJU N H AND SRI T.N.RAMESH, ADVOCATES)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF FAMILY COURTS ACT PRAYING TO SET ASIDE
THE JUDGMENT AND DECREE DATED 31.01.2014 PASSED BY THE
JUDGE FAMILY COURT, DAVANAGERE IN M.C.NO.230/2011.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
FINAL HEARING THIS DAY, K.S.MUDAGAL J., DELIVERED THE
FOLLOWING:
                                                M.F.A.No.3912/2014
                                   2



                             JUDGMENT

Learned Counsel for the appellant has submitted memo

along with copies of the case status report in

Crl.Misc.No.251/2014 on the file of JMFC III Court, Belgavi.

2. As per the said memo/daily orders and the case

status report, the parties settled Crl.Misc.No.251/2014 filed

by the appellant before Lok Adalat.

3. Learned Counsel for the appellant submits that

the appellant has not turned up to furnish copies of the joint

memo filed in Crl.Misc.No.251/2014 before the Court or Lok

Adalat.

4. It appears that in view of the settlement referred

to in the memo, the appellant is not interested in prosecuting

the matter. Therefore the appeal is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE KSR

 
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