Shivayogiswamy vs Jayashree Kavya
2022 Latest Caselaw 2585 Kant

         IN THE HIGH COURT OF KARNATAKA,
                  DHARWAD BENCH

      DATED THIS THE 16TH DAY OF FEBRUARY 2022

                        PRESENT

        THE HON'BLE MR. JUSTICE S.G. PANDIT

                           AND

 THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

              M.F.A. No.100474/2022 (MC)
BETWEEN:

SRI SHIVAYOGISWAMY
S/O FAKIRAYYA CHIKKAMATH
AGE: 38 YEARS, OCC: SYSTEM ENGINEER
R.O. NO. 45, 3RD STAGE, 4TH BLOCK
BASAVESHWARANAGAR
BENGALURU-560079.
                                           ...APPELLANT
(BY SRI K.L.PATIL., ADVOCATE)

AND

SMT. JAYASHREE @ KAVYA
W/O SHIVAYOGISWAMY CHIKKAMATH
D/O CHANDRASHEKARAYYA KAVALASTRAMATH
AGE: 33 YEARS, OCC: HOUSEHOLD
R/O DODDAPETE, NEAR BASAWESHWARA TEMPLE
RANEBENNUR TOWN, DIST: HAVERI.
                                      ...RESPONDENT

     THIS MFA IS FILED U/S.19 OF THE CODE OF FAMILY
COURTS ACT, 1984 PRAYING TO SET-ASIDE THE IMPUGNED
JUDGMENT AND DECREE PASSED BY THE III ADDITIONAL
SENIOR   CIVIL  JUDGE   AND   JMFC,  RANEBENNUR   IN
M.C.NO.97/2017, DATED 23.07.2020, IN THE INTEREST OF
JUSTICE.
                              2



      THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
S.G. PANDIT J., PASSED THE FOLLOWING:

                           ORDER

Learned counsel for the appellant, Sri K.L.Patil

submits that memo dated 14.02.2022 is filed seeking leave

to withdraw the appeal with liberty to institute fresh

proceedings for divorce.

Submission of learned counsel as well as memo

dated 14.02.2022 is placed on record.

Appeal is dismissed as withdrawn with liberty to

initiate any fresh proceedings in accordance with law.

Pending I.A's, if any, do not survive for consideration

and the same are accordingly disposed of.

SD/-

JUDGE

SD/-

JUDGE

AM