Smt Premalatha vs Sri D R Mahesh
2022 Latest Caselaw 644 Kant

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       IN THE HIGH COURT OF KARNATAKA AT
                   BENGALURU

 DATED THIS THE 13TH DAY OF JANUARY, 2022

                   PRESENT

   THE HON'BLE MRS. JUSTICE S. SUJATHA

                     AND

 THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

             M.F.A.No.3775/2016 (FC)

BETWEEN:

SMT. PREMALATHA,
W/O. D.R.MAHESH, D/O. R.THIMMAIAH,
AGED ABOUT 40 YEARS,
WORKING AS TEACHER,
R/A YALLAPURA VILLAGE,
VIRUPASAMUDRA, PAVAGADA TALUK,
TUMKUR DISTRICT - 561 202.
                                ...APPELLANT

[BY SRI. P.M. SIDDAMALLAPPA, ADVOCATE]

AND:

SRI D.R. MAHESH,
S/O. Y. RAJANNA, AGED ABOUT 38 YEARS,
R/A NO.86, BAR LINE POLICE QUARTERS,
TUMKUR - 572 101.
                               ...RESPONDENT

[BY SRI. P.M. SIDDAMALLAPPA, ADVOCATE,
 V/O.      DATED    31.08.2021,  NOTICE    TO
RESPONDENT IS HELD SUFFICIENT)
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      THIS MFA IS FILED UNDER SECTION 19(1) OF
FAMILY COURT ACT AGAINST THE JUDGMENT AND
DECREE     DATED    12.04.2016    PASSED   IN   M.C.
NO.111/2014 ON THE FILE OF THE PRINCIPAL
JUDGE, FAMILY COURT, TUMKUR, ALLOWING THE
PETITION FILED U/S 13(1)(i-a)(i-b) OF THE HINDU
MARRIAGE ACT, FOR DISSOLUTION OF MARRIAGE.

     THIS MFA 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 this Court to withdraw the

appeal.

Memo is placed on record.

Appeal stands dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE BVK