Sri G S Sridhar vs Smt. S R Nagaveni
2022 Latest Caselaw 3729 Kant

                            1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF MARCH 2022

                        PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

   THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

             M.F.A. NO.8592 OF 2019 (FC)

BETWEEN:

SRI. G.S. SRIDHAR
AGED ABOUT 35 YEARS
S/O SHIVALINGAPPA
R/O "RUDRESHWARA NILAYA"
3RD CROSS, BASAVESHWARA EXTENSION
KYATHASANDRA, TUMAKURU-572106.
                                          ... APPELLANT
(BY MR. M.R. NAGABHUSHAN, ADV.,)

AND:

SMT. S.R. NAGAVENI
AGED ABOUT 29 YEARS
W/O G S SRIDHAR
HALADAIAHNA THOTA
NEAR SHANIMAHATMA TEMPLE
CHICKPET GARDEN ROAD
TUMAKURU-572106.
                                          ... RESPONDENT
(RESPONDENT SERVED)
                           ---

     THIS MFA IS FILED U/S.19(1) OF THE FAMILY COURTS ACT,
AGAINST THE JUDGMENT AND DECREE DT.28.08.2019 PASSED
ON MC NO.286/2018 ON THE FILE OF THE PRL. JUDGE, FAMILY
                               2




COURT,    TUMAKURU,      DISMISSING   THE    PETITION     FILED
U/S.13(1)(i-a)(i-b) OF HINDU MARRIAGE ACT.

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

                           JUDGMENT

Mr.M.R.Nagabhushan, learned counsel for the

appellant.

Learned counsel for the appellant, while inviting the

attention of this Court to memo dated 26.07.2021, submits

that the dispute between the parties has been amicably

settled and therefore, the appellant seeks 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Accordingly, the appeal is dismissed as withdrawn.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