Sri Jatteppa vs Smt.Ambawwa
2022 Latest Caselaw 384 Kant

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            IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

       DATED THIS THE 10TH DAY OF JANUARY 2022
                             PRESENT

     THE HON'BLE MR.JUSTICE S.R.KRISHNA KUMAR
                                AND
       THE HON'BLE MRS.JUSTICE K.S.HEMALEKHA

                   MFA NO.202178/2018 (FC)

BETWEEN:
Sri. Jatteppa S/o Bhimanna Akale,
Age: 27 Years, Occ: Coolie,
R/o Ratnapur, Tq. & Dist. Vijayapur-586101.
                                                        ... ...Appellant
(By Sri.Ajay Kumar A.K, Advocate)
AND:
Smt. Ambawwa W/o Jatteppa Akale,
Age: 22 years, Occ: Agriculture & Coolie work,
R/o C/o Kasappa S/o Mayappa Yakkundi,
Kakhandaki, Tq: & Dist: Vijayapur-586101.
                                                      ..... Respondent
(By Sri.Mahantesh Patil, Advocate)

        This Misc. First Appeal is filed under Section 19(1) of the
Family Courts Act, 1984, praying to allowed by setting aside the
judgment and decree dated 05.10.2018 passed in M.C.No.82/2017
by the learned I Addl. Prl. Judge Family Court Vijayapur and
consequently allow the petition filed by the appellant, in the interest
of justice and equity.

      This appeal coming on for orders                     this   day,
S.R.Krishna Kumar, J, delivered the following:
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                         JUDGMENT

The appellant has filed a memo dated 23.12.2021

stating that the parties have settled their matter out of court.

Therefore, they do not wish to pursue the matter.

2. Memo is placed on record.

3. Accordingly, the appeal stands dismissed as

settled out of court.

Sd/-

JUDGE

Sd/-

JUDGE SMP