Smt Anasuya vs Sri Venkateshaiah K
2022 Latest Caselaw 3791 Kant

                             1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 5TH 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.2144 OF 2022 (GW)


BETWEEN:

SMT. ANASUYA
W/O PANDURANGASWAMY
AGED ABOUT 56 YEARS
R/AT. NO.34/1, 64TH CROSS
AGRAHARA, DASARAHALLI
BENGALURU-560079.

ALSO AT:
KANNAMANGALA COLONY
DODDABALLAPURA TALUK
MADURAI HOBLI
KANNAMANGALA POST
BENGALURU RURAL DISTRICT
BENGALURU-562103.
                                      ... APPELLANT

(BY MR. BASAVARAJ PATEL G.K. ADV.,)

AND:

SRI. VENKATESHAIAH K
S/O K.N. KRISHNAPPA
AGED ABOUT 48 YERS
WORKING AS LINEMAN AT BESCOM
BOMMANAHALLI, OSM UNIT
                              2



HOSUR MAIN ROAD
BENGALURU-560068.
                                           ... RESPONDENT

(BY MR. R. MADHUSUDHANA REDDY, ADV., FOR C/R)
                          ---

      THIS M.F.A. IS FILED U/S 47 OF GUARDIANS AND WARDS
ACT, 1890 AGAINST THE ORDER DATED 29.07.2021 PASSED IN G
AND W.C. NO.274/2015 ON THE FILE OF THE V ADDITIONAL PRL.
JUDGE, FAMILY COURT, BENGALURU, ALLOWING THE PETITION
FILED UNDER SECTION 6 AND 13 OF THE HINDU MINORITY AND
GUARDIAN ACT, 1956.

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

                           JUDGMENT

Mr.Basavaraj Patel G.K., learned counsel for the

appellant.

Mr.R.Madhusudhana Reddy, learned counsel for the

respondent.

After arguing the matter some extent, learned counsel

for the appellant seeks leave of this Court to withdraw this

appeal filed under Section 47 of the Guardians and Wards

Act, 1890 and to file an appeal under Section 19 of the

Family Courts Act, 1894.

The certified copy of the impugned order shall be

supplied to the learned counsel for the appellant on

substitution of photostat copy thereof.

With the aforesaid liberty, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV