Smt.Deepa W/O Sangamesh Kadrolli vs Shri.Sangamesh S/O Shrishail ...
2022 Latest Caselaw 10055 Kant

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                                                                MFA No. 100148 of 2021


                                  IN THE HIGH COURT OF KARNATAKA,
                                           DHARWAD BENCH

                                DATED THIS THE 30TH DAY OF JUNE, 2021

                                                   PRESENT

                              THE HON'BLE MR JUSTICE KRISHNA S.DIXIT

                                                      AND

                               THE HON'BLE MR JUSTICE P.KRISHNA BHAT

                                      MFA NO. 100148 OF 2021 (MC)

                              BETWEEN:

                                  SMT.DEEPA W/O SANGAMESH KADROLLI
                                  AGE 33 YEARS, OCC NIL,
                                  R/O H NO.1359, BAZAR ROAD,
                                  BILHONGAL.
                                  NOW AT C/O C.B. KALLIGUDDI,
                                  VIVEKANAND NAGAR,
                                  A-3 CROSS, GOKAK-591307.

                                                                        ... APPELLANT
                              (BY SRI. G. B. NAIK & SMT. P. G. NAIK, ADVOCATES)

                              AND:

                                  SHRI.SANGAMESH S/O SHRISHAIL KADROLLI
                                  AGE 37 YEARS, OCC LECTURER IN
                                  RURAL ENGINEERING COLLEGE, HULAKOTI,
                                  R/O. H.NO.1359, BAZAR ROAD,
                                  BAILHONGAL.
           Digitally signed
           by ROHAN
ROHAN      HADIMANI T
           Location:
                                  AND RURAL ENGINEERING
HADIMANI   DHARWAD
T          Date:
           2022.07.02
                                  COLLEGE, HULAKOTI,
           11:08:55 +0530
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                                                MFA No. 100148 of 2021


    TQ.GADAG.
    DIST BELAGAVI.

                                                       ...RESPONDENT
(BY SRI. JAGADISH PATIL, ADVOCATE)

     THIS MFA FILED U/S.28(1) OF THE HINDU
MARRIAGE ACT, 1955, AGAINST THE JUDGEMENT AND
DECREE DATED.19.08.2020, PASSED IN MATRIMONIAL
CASE NO.7/2016 ON THE FILE OF THE I ADDITIONAL
SENIOR CIVIL JUDGE, GOKAK, DISMISSING THE PETITION
FILED U/SEC.9 OF THE HINDU MARRIAGE ACT, 1955.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY.
THE COURT DELIVERED THE FOLLOWING.

                            JUDGMENT

A sole appellant Smt. Deepa Sangamesh Kadrolli

has filed a memo dated 27.06.2022 seeking dismissal

of the appeal as the lis having been settled. The said

memo reads as under:

"That the top noted appeal is filed against the dismissal of MC No.7/2016 dated 19-08- 2020 by the learned I Addl. Senior Civil Judge & Gokak. That the parties to this appeal have settled their dispute finally in MC-7/2016 before the Senior Civil Judge Bailhongal and as such the top noted appeal has become infructuous and hence the top noted appeal may kindly be dismissed as 'infructuous'."

MFA No. 100148 of 2021

There is no objection for disposal of this appeal

in terms of said memo.

In the above circumstances, appeal is disposed

off in terms of memo, costs having been made easy.

Sd/-

JUDGE

Sd/-

JUDGE

RH