Smt Bhavani K @ Manjula vs Sri Harish M P
2022 Latest Caselaw 2203 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 10TH 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.9127/2018 (MC)

BETWEEN:

SMT. BHAVANI K. @ MANJULA
W/O SRI HARISH M.P.,
D/O SRI KRISHNEGOWDA
AGED ABOUT 32 YEARS
R/AT BOMMANAHALLI VILLAGE
BELLURU CROSS
BELLURU CROSS HOBLI
NAGAMANGALA TALUK
MANDYA DISTRICT-571 432.
                                           ...APPELLANT

[BY SRI. RAKSHIT K.N., ADVOCATE (VC)]

AND:

SRI. HARISH M.P.,
AGED 34 YEARS
S/O LATE SRI PADMEGOWDA
R/AT MATTANAVILE VILLAGE
SHRAVANABELAGOLA HOBLI
CHANNARAYAPATNA TALUK-573 135.
                                         ...RESPONDENT


    THIS MFA IS FILED UNDER SECTION 28(1) OF THE
HINDU MARRIAGE ACT, 1984, AGAINST THE JUDGMENT
AND    DECREE     DATED     29.06.2018, PASSED     IN
M.C.NO.60/2017 ON THE FILE OF THE SENIOR CIVIL JUDGE
& JMFC, CHANNARAYAPATNA, ALLOWING THE PETITION
UNDER SECTION 13(1)(1a) OF THE HINDU MARRIAGE ACT.
                              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 permission to withdraw the appeal as the dispute

between the parties is settled out of the court.

The memo is placed on record.

Accordingly, appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

BVK