Smt Neelaveni vs Sri N Srinivasappa
2022 Latest Caselaw 3265 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.6094/2015 (FC)

BETWEEN :

SMT.NEELAVENI
D/O VARAMUNISWAMY
W/O SRINIVASAPPA
AGED ABOUT 35 YEARS
R/AT NO.25, BHUNESHWARINAGAR,
R.T.NAGAR POST, BANGALORE-560032
ALSO R/AT NO.57, 4TH BLOCK,
N.V.EXTENSION, KOLAR-563101                 ...APPELLANT

(BY SRI MANJUNATHA, ADV.)

AND :

SRI N.SRINIVASAPPA
S/O LATE NARAPPA
AGED ABOUT 40 YEARS
R/AT IRAGASANDRA VILLAGE
HUTTUR HOBLI
KOLAR TALUK & DISTRICT-563101.             ...RESPONDENT


     THIS M.F.A. IS FILED UNDER SECTION 19(1) OF HINDU
MARRIAGE ACT, AGAINST THE JUDGMENT AND DECREE
DATED 01.02.2013 PASSED ON M.C.NO.437/2009 ON THE FILE
OF THE 6TH ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
BENGALURU, ALLOWING THE PETITIONER FILED UNDER
SECTION 13(1) (i-a)(i-b) 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 appearing

through video conference submits that the appeal be

dismissed as not pressed since the matter is amicably

settled between the parties out of Court.

Learned counsel appearing for the appellant has

filed a memo to the said effect.

The said memo is placed on record.

Appeal stands dismissed as not pressed.

In view of dismissal of the main appeal, all

pending applications stand disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

KTY