Mrs Shabeena Banu vs Mr B N Aslamulla Shariff
2022 Latest Caselaw 3731 Kant

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 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.9848 OF 2018 (FC)
BETWEEN:

MRS. SHABEENA BANU
D/O ABDUL BASITH
W/O B.N. ASLAMULLA SHARIFF
AGED ABOUT 40 YEARS
R/AT NOOR MANZIL
NEAR BSNL QUARTERS
MARALUR, TUMAKURU KUNIGAL ROAD
TUMAKURU CITY-572105.
                                        ... APPELLANT
(BY MR. M.N. MADHUSUDHAN, ADV.,)

AND:

MR. B.N. ASLAMULLA SHARIFF
S/O LATE B R NOORULLA SHARIFF
AGED ABOUT 56 YEARS
R/AT SHARIFF MANZIAL
DOOR NO.300, OLD POLICE STATION ROAD
BANAVARA, ARASIKERE TALUK
HASSAN DISTRICT-573112.
                                       ... RESPONDENT
(RESPONDENT SERVED)
                          ---

     THIS MFA IS FILED U/S.19(1) OF FAMILY COURTS ACT,
AGAINST THE JUDGMENT AND DECREE DT.11.07.2017 PASSED
ON O.S.NO.18/2015 ON THE FILE OF THE PRL. JUDGE, FAMILY
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COURT, TUMAKURU, DIRECTING THE DEFENDANT TO JOIN THE
MATRIMONIAL HOME OF THE PLAINTIFF WITHIN TWO MONTHS
FROM THE DATE OF PASSING OF THIS ORDER.

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

                            JUDGMENT

Mr.M.N.Madhusudhan, learned counsel for the

appellant.

Learned counsel for the appellant submits that the

dispute between the parties has been amicably settled and

they are living together. He, therefore, seeks leave of this

Court to withdraw the appeal. The aforesaid memo is taken

on record.

Accordingly, the appeal is dismissed as withdrawn.

2. In view of the dismissal of the appeal, the pending

interlocutory application does not survive for consideration

and is accordingly dismissed.

Sd/-

JUDGE

Sd/-

JUDGE RV