Smt Shabeena Banu vs Sri B N Aslam Ulla Shariff
2022 Latest Caselaw 3059 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 22ND 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.2614/2020 (FC)

BETWEEN :

SMT. SHABEENA BANU
D/O ABDUL BASITH,
W/O B.N.ASLAM ULLA SHARIFF,
AGED ABOUT 40 YEARS,
R/AT NOOR MANZIL,
NEAR BSNL QUARTERS, MARLUR,
TUMAKURU-KUNIGAL ROAD,
TUMAKURU CITY                              ...APPELLANT

(BY SRI M.N.MADHUSUDHAN, ADV.)

AND :

SRI B.N.ASLAM ULLA SHARIFF
S/O LATE B.R.NOORULLA SHARIFF,
AGED ABOUT 58 YEARS,
R/AT SHARIFF MANZIL, DOOR NO.300,
OLD POLICE STATION ROAD,
BANAVARA, ARASIKERE TALUK,
HASSAN DISTRICT                           ...RESPONDENT

(RESPONDENT SERVED.)

     THIS M.F.A. IS FILED UNDER SECTION 19(1) OF FAMILY
COURTS ACT, 1984, AGAINST THE JUDGMENT AND DECREE
DATED 25.11.2019 PASSED IN O.S.NO.1/2019 ON THE FILE OF
THE PRL. JUDGE, FAMILY COURT, TUMAKURU, DISMISSING
                        -2-

THE SUIT FILED UNDER ORDER 7 RULE 1 AND 2 OF CPC R/W
SECTION 67 OF DISSOLUTION OF MUSLIM MARRIAGE ACT.

      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The appeal stands dismissed as withdrawn.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

KTY