Gayathri vs Thiruvallavan
2022 Latest Caselaw 9537 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 23RD 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.8024 OF 2017 (FC)

BETWEEN:

GAYATHRI,
AGED 36 YEARS,
DAUGHTER OF JAGADISHWARAN,
WIFE OF THIRUVALLAVAN,
PRESENTLY RESIDING AT NO.7,
BAZAAR STREET, 1ST FLOOR,
5TH CROSS, NEELASANDRA,
BANGALORE - 560 047.
                                         ... APPELLANT
(BY MR.REGO.L.P.E., ADV.,)

AND:

THIRUVALLAVAN,
AGED ABOUT 40 YEARS,
SON OF D PARSRAMAN,
RESIDING AT NO.7,
BAZAAR STREET,
1ST FLOOR, 5TH CROSS,
NEELSANDRA,
BANGALORE - 560 047.
                                          ...RESPONDENT
(BY SMT.SONA VAKKUND, ADV.,)
                        ---
      THIS M.F.A. IS FILED U/S 19(1) OF THE FAMILY COURTS
ACT,1984, AGAINST THE JUDGMENT AND DECREE DATED
23.09.2017 PASSED IN M.C.NO.1104/2014 ON THE FILE OF THE
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PRINCIPAL JUDGE, FAMILY COURT, BANGALORE ALLOWING THE
PETITION FILED U/S13(1)(ia) OF THE HINDU MARRIAGE ACT.

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


                     JUDGMENT

This appeal has been filed against the judgment

dated 23.09.2017 passed by the Family Court.

Learned counsel for the appellant submits that

the dispute between the parties have amicably

resolved. The appellant therefore, does not intend to

prosecute this appeal and seeks leave of this court to

withdraw the same.

In view of the aforesaid submission, the appeal is

dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE SS