Smt Mamatha vs Sri Thyagaraju
2022 Latest Caselaw 3734 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.3971 OF 2017 (FC)

BETWEEN:

SMT. MAMATHA
DAUGHTER OF SRI. RAMACHANRAPPA
AGED ABOUT 49 YEARS
TEACHER
GOVERNMENT EMPRESS GIRLS DEGREE
COLLEGE (HIGH SCHOOL SECTION)
ASHOK ROAD, TUMAKURU.
                                         ... APPELLANT
(BY MR. S.W. ARBATTI, ADV.,)

AND:

SRI. THYAGARAJU
SON OF LATE P R ACHAR
AGED ABOUT 53 YEARS
ENGINEERING DIVISON
HMSIT COLLEGE
MANCHAKALLUKUPPE
TUMAKURU.
                                        ... RESPONDENT
(BY MR. R.B. SADASHIVAPPA, ADV.,)
                             ---

      THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY COURT
ACT,1984, AGAINST THE JUDGEMENT AND DECREE DATED
07.04.2017 PASSED IN M.C.NO. 180/2015 ON THE FILE OF THE
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PRINCIPAL JUDGE, FAMILY COURT, TUMAKURU, ALLOWING THE
PETITION FILED UNDER SECTION 13(1)(i-a) OF THE HINDU
MARRIAGE ACT, FOR DISSOLLUTION OF MARRIAGE.

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

                            JUDGMENT

Mr.S.W.Arbatti, learned counsel for the appellant.

Mr.R.B.Sadashivappa, learned counsel for the respondent.

Learned counsel for the appellant has filed a memo

seeking 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Accordingly, the appeal is dismissed as withdrawn.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