Smt. Vani. K vs Sri. Harish Kumar .R
2022 Latest Caselaw 3264 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 24TH 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.8688/2015 (FC)

BETWEEN :

SMT.VANI K.,
W/O HARISH KUMAR R.,
AGED ABOUT 29 YEARS,
R/O NO.173/A, 5TH MAIN, I CROSS,
I PHASE, MANJUNATH NAGAR
BENGALURU-560 010                            ...APPELLANT

(BY SMT.ARPITHA K.V., ADV. FOR SRI K.O.VIJAYAKUMAR, ADV.)

AND :

SRI HARISH KUMAR R.,
S/O RAJU S.,
AGED ABOUT 35 YEARS
R/AT NO.458, DORESWAMY MUDALIAR
1ST FLOOR, B-12, 4TH CROSS
BELLANDUR POST,
BENGALURU-560 103                          ...RESPONDENT

(BY SRI B.S.MANJUNATH, ADV.)

      THIS M.F.A. IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
25.09.2014 PASSED IN M.C.NO.3179/2012 ON THE FILE OF THE
I   ADDITIONAL     PRINCIPAL  JUDGE,     FAMILY   COURT,
BENGALURU, ALLOWING THE PETITION FILED UNDER
SECTION 13(1)(ia) OF HINDU MARRIAGE ACT.
                        -2-



      THIS APPEAL COMING ON FOR HEARING, 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The appeal stands dismissed as withdrawn.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