Smt Srithi T S vs Sri Ajay Krishna Naidu C S
2022 Latest Caselaw 1702 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 03RD DAY OF FEBRUARY, 2022

                      PRESENT

       THE HON'BLE MRS.JUSTICE S.SUJATHA

                        AND

   THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

               M.F.A.No.6710/2019 (FC)

BETWEEN:

SMT. SRITHI.T.S.
D/O SRI. T.SRINIVASALU
AGE: 34 YEARS
R/AT DOOR NO.10/289/33
FLAT NO.201, RAGHAVA RESIDENCY
SHANTHI NAGAR, MASTAB TANK
HYDERABAD, TELANGANA STATE-500 028.
                                     ...APPELLANT

[BY SRI. PRASANNA V.R., ADVOCATE (VC)]

AND:

SRI. AJAY KRISHNA NAIDU C.S.
S/O SRI. SRIRAMULU NAIDU
AGE: 35 YEARS
R/AT DOOR NO.5-12-1118/14
"LAKSHMI", BHAGAVATHI NAGAR
I MAIN ROAD, MANNAGUDDA
MANGALURU, D.K.DISTRICT-575 003.
                                         ...RESPONDENT

(BY SMT.SHEETAL BORKAR, ADVOCATE
    FOR C/RESPONDENT)

    THIS MFA IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURTS ACT, AGAINST THE JUDGMENT AND
DECREE DATED 21.06.2019, PASSED IN M.C.NO.239/2012,
ON THE FILE OF THE I ADDITIONAL PRINCIPAL JUDGE,
                             2




FAMILY COURT, D.K.MANGALURU, ALLOWING THE PETITION
FILED U/SEC.12(1)(c) OF HINDU MARRIAGE ACT.

      THIS APPEAL COMING ON FOR ADMISSION, THIS DAY,
S. SUJATHA J., DELIVERED THE FOLLOWING:


                    JUDGMENT

Learned counsel for the appellant has filed a memo

seeking leave of the court to withdraw the appeal.

2. Learned counsel for the respondent has no

objection for the same.

3. Memo is placed on record.

4. Appeal stands dismissed as withdrawn.

In view of the dismissal of the main appeal, all the

pending applications stand disposed off accordingly.

Sd/-

JUDGE

Sd/-

JUDGE

BVK