Smt Sharada @ Saraswathi vs Sri Janardhan T R
2022 Latest Caselaw 9413 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 22ND 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.3298 OF 2015 (FC)

  BETWEEN:

  SMT SHARADA @ SARASWATHI
  W/O SRI JAANARDHN
  D/O LATE GANGADHARAPPA
  AGED ABOUT 30 YEARS
  RESIDING AT NEAR
  RAILWAY STATION,
  HEGGADIGARA BEEDHI, KOTE
  TIPTUR - 572 201
                                 ... APPELLANT
  (BY SRI. JAGADEESH MUNDARAGI, ADVOCATE)

  AND:

  SRI JANARDHAN T R
  S/O RANGANATHAPPA
  AGED ABOUT 32 YEARS
  R/O VIGNESHWRI NILAYA
  2ND STAGE, BANASHANKARI
  TUMKUR - 572 101
                                ... RESPONDENT
  (RESPONDENT - SERVED)

      THIS MFA IS FILED UNDER SECTION 19 (1) OF
  THE FAMILY COURTS ACT PRAYING TO SET ASIDE
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THE JUDGMENT AND DECREE DATED 26.11.2014
PASSED BY THE PRINCIPAL JUDGE, FAMILY
COURT, TUMKUR BY ALLOWING THE M.C
NO.391/2013 AND DISMISS THE SAID PETITION BY
ALLOWING THIS APPEAL WITH COST IN THE
INTEREST OF JUSTICE AND EQUITY.

    THIS MFA COMING ON FOR FINAL HEARING,
THIS DAY, ALOK ARADHE J., DELIVERED THE
FOLLOWING:


                    JUDGMENT

Learned counsel for the appellant has filed

memo dated 22.06.2022 seeking leave of this Court

to retire from the case.

The aforesaid memo is taken on record.

Accordingly, the appeal is dismissed for want

of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RR