Smt K P Divya vs D R Dinesh Kumar
2022 Latest Caselaw 9760 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 27TH 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.9842 OF 2013 (FC)

BETWEEN:

SMT. K.P.DIVYA,
W/O D.R.DINESH KUMAR,
D/O K.P.R PRAKASH,
AGED ABOUT 26 YEARS,
RESIDING AT NO.15, 10TH CROSS,
PIPELINE, MAGADI ROAD,
CHOLARAPALYA,
BANGALORE - 560 023.
                                           ... APPELLANT
(BY SMT/MISS. SHSAHINANDA G,ADV.,)

AND:

D.R.DINESH KUMAR,
S/O LATE C RANGAIAH,
AGED ABOUT 37 YEARS,
RESIDING AT DEVARAHOSAHALLI POST,
SOMPURA HOBLI,
NELAMANGALA TALUK,
BANGALORE RURAL DISTRICT - 562 123.
                                       ... RESPONDENT
(BY MR.VAGEESHA N, ADV., FOR C/R)
                         ---

     THIS MFA FILED U/S 19(1) OF FAMILY COURTS ACT,
AGAINST THE JUDGMENT AND DECREE DATED 20.09.2013
PASSED IN M.C.NO.706/2006 ON THE FILE OF THE I
ADDITIONAL   PRINCIPAL   JUDGE,     FAMILY  COURT,
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BENGALURU, ALLOWING THE PETITION FILED U/S 13(1)(i-a)
OF HINDU MARRIAGE ACT, FOR DISSOLUTION OF
MARRIAGE.

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

                          JUDGMENT

Smt.Shashinanda G., learned counsel for the

appellant.

Mr.Vageesha N., learned counsel for the

respondent.

Learned counsel for the appellant submits that

the dispute between the parties has been amicably

resolved. She therefore, seeks leave of this Court to

withdraw the appeal.

In view of the amicable settlement arrived at

between the parties, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE RV