Smt Veena K M vs Sri Shivakumar
2022 Latest Caselaw 8058 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 2ND DAY OF JUNE 2022

                         PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

           THE HON'BLE MS.JUSTICE J.M. KHAZI

              M.F.A. NO.1749 OF 2022 (FC)

BETWEEN:

SMT. VEENA K.M.
W/O SRI. SHIVA KUMAR
AGED 31 YEARS
R/AT NO.547/25, 4TH MAIN
NEAR GOVERNMENT SCHOOL
AGRAHARA LAYOUT, KOGILU
YELAHANKA, BENGALURU.
                                       ... APPELLANT
(BY MR. KRISHNAMURTHY R, ADV.,)

AND:

SRI. SHIVAKUMAR
S/O SRI. LAKSHMINARAYANA
AGED 39 YEARS
R/AT NO.57-A, 12TH MAIN
4TH CROSS, GOWRAV NAGAR
J.P.NAGAR, 7TH PHASE
BENGALURU-560 078.
                                      ... RESPONDENT
(BY MR. T. THIPPESWAMY, ADV., C/R)
                           ---

     THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT
AGAINST THE JUDGMENT AND DECREE DATED 06.03.2021
PASSED IN MC NO.5409/2017 ON THE FILE OF THE II
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ADDITIONAL PRL. JUDGE, FAMILY COURT, BENGALURU,
ALLOWING THE PETITION FILED UNDER SECTION 13(1)(ia) OF
THE HINDU MARRIAGE ACT.

     THIS M.F.A. COMING ON FOR ORDERS,           THIS     DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                          JUDGMENT

Mr.Krishnamurthy R., learned counsel for the appellant.

Mr.T.Thippeswamy, learned counsel for the respondent.

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal. The

aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV