Sri G H Manjunath vs Smt Kavitha
2022 Latest Caselaw 1709 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.4789/2015 (MC)

BETWEEN:

SRI. G.H.MANJUNATH
S/O G.B.HANUMAIAH
AGED ABOUT 35 YEARS
R/AT 7TH CROSS, COLLEGE ROAD
M.V.EXTENSION, HOSAKOTE TOWN
BANGALORE RURAL DISTRICT.
PIN-560 078.                              ...APPELLANT

[BY SRI. K.P.JAYASIMHA, ADVOCATE (VC)]

AND:

SMT. KAVITHA
W/O G.H.MANJUNATH
AGED ABOUT 29 YEARS
R/AT HEMAVATHI CROSS
CHAKENAHALLI VILLAGE
YADEYUR HOBLI, KUNIGAL TALUK
TUMKUR DISTRICT-570 013.
                                         ...RESPONDENT

(NOTICE SERVED TO RESPONDENT)


     THIS MFA IS FILED UNDER SECTION 28(1) OF HINDU
MARRIAGE ACT, R/W SEC.19 OF FAMILY COURT ACT,
AGAINST THE JUDGMENT AND DECREE DATED 09.03.2015
PASSED IN M.C.NO.14/2013 ON THE FILE OF THE I
ADDITIONAL SENIOR CIVIL JUDGE, BENGALURU RURAL
DISTRICT, BENGALURU, DISMISSING THE PETITION FILED
U/S. 13(ia)(ib)(iii) OF HINDU MARRIAGE ACT.
                             2




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


                   JUDGMENT

Learned counsel for the appellant Sri. K.P.

Jayasimha seeks leave of the court to withdraw the

appeal.

2. Learned counsel further undertakes to file

memo for withdrawal.

3. Submission is placed on record.

4. In view of the aforesaid, appeal stands

dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

BVK