Sri G Chandrashekar vs Smt Shubha Mangala
2022 Latest Caselaw 1704 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 3RD 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.6037/2018 (FC)

BETWEEN :

SRI G.CHANDRASHEKAR
S/O GOVINDAPPA,
AGED ABOUT 43 YEARS,
R/AT CHANNAYAKANAPALYA
YESHVANTHAPURA HOBLI
BENGALURU-560073                               ...APPELLANT

            (BY SRI H.M.SOMASHEKARAIAH, ADV.)

AND :

SMT.SHUBHA MANGALA
W/O YOGESHA
AGED ABOUT 35 YEARS,
R/AT NO.119/1, 10TH MAIN ROAD,
II STAGE, GANESHA BLOCK
MAHALAKSHMI LAYOUT
BENGALURU-560096                             ...RESPONDENT

             (BY SRI B.J.KRISHNA, ADV. FOR C/R.)

      THIS M.F.A. IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, 1984, AGAINST THE JUDGMENT AND DECREE
DATED 22.06.2018 PASSED IN O.S.NO.69/2008 ON THE FILE OF
THE I ADDITIONAL PRL. JUDGE, FAMILY COURT, BENGALURU,
WHEREIN THE SUIT OF THE PLAINTIFF IS DISMISSED
THEREIN.
                        -2-



      THIS APPEAL COMING ON FOR ORDERS, 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.

Memo is placed on record. Permission is granted.

The appeal stands dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

PMR