Citation : 2022 Latest Caselaw 8229 Kant
Judgement Date : 6 June, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH 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.4548 OF 2017 (FC)
BETWEEN:
SRI. DEVENDRA JAIN @ CHANDRANATH
S/O LATE S.P. INDRAKUMAR
AGED ABOUT 37 YEARS
RESIDING AT NO.147, 4TH CROSS
JAYAMMA COMPOUND, VINAYAKANAGAR
TUMKUR TOWN-572 104.
... APPELLANT
(BY MR. RAMACHANDRA V. BHAT, ADV., FOR
MR. NANDISH PATIL, ADV.,)
AND:
SMT. M.P. PRIYADARSHINI JAIN
W/O DEVENDRA JAIN
D/O M.P. PANINDRAKUMAR
AGED ABOUT 31 YEARS
RESIDENT OF TPK ROAD
SAPTAGIRI EXTENSION
TUMKUR TOWN-572 104.
NOW RESIDING AT C/O. AJITHKUMAR
AMALDAR GUNDAPPA STREET
CHIKKAPET, TUMKUR TOWN-572 104.
... RESPONDENT
---
2
THIS MFA IS FILED UNDER SECTION 19(1) OF THE FAMILY
COURT ACT, AGAINST THE JUDGMENT DECREE DATED 03.03.2017
PASSED IN 67/2014 ON THE FILE OF THE PRINCIPAL JUDGE,
FAMILY COURT AT TUMAKURU, DISMISSING THE PEITTION 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.Nandish Patil, 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Accordingly, the appeal is dismissed as withdrawn.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
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