Mr Chendu Reddy A vs Mrs H N Hema @ Hemalatha
2022 Latest Caselaw 4157 Kant

Citation : 2022 Latest Caselaw 4157 Kant
Judgement Date : 10 March, 2022

Karnataka High Court

Mr Chendu Reddy A vs Mrs H N Hema @ Hemalatha on 10 March, 2022

Bench: Alok Aradhe, S Vishwajith Shetty

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH 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.8806 OF 2015 (FC)

BETWEEN:

MR CHENDU REDDY A,
S/O LATE A RAGHUNATHA REDDY,
AGED ABOUT 36 YEARS,
R/AT NO.LH4-801, LANCO HILLS
APARTMENTS, MANIKONDA,
HYDERABAD - 500089.                     ... APPELLANT

(BY SMT.KUSUMAVATHI, ADV.,)

AND:

MRS H N HEMA @ HEMALATHA,
D/O DR.H.M.NAGRAJU,
AGED ABOUT 31 YEARS,
R/AT NO.107,
GIRI SRI, 4TH CROSS,
1ST STAGE, GOKULUM,
MYSORE-570 002.                        ... RESPONDENT

(BY SRI R.PRAMOD, ADV.,)
                             ---
     THIS M.F.A. IS FILED U/S 19(1) OF THE FAMILY COURT
ACT, AGAINST THE JUDGMENT AND DECREE DATED 13.08.2015
PASSED ON MC NO.570/14 ON THE FILE OF THE JUDGE,
ADDITIONAL FAMILY COURT, MYSURU, ALLOWING THE PETITION
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FILED     U/S.12(1)(a)     OF        THE   HINDU      MARRIAGE   ACT.

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

                                 JUDGMENT

Smt.Kusumavathi, learned counsel for the appellant.

Mr.R.Pramod, learned counsel for the respondent.

Learned counsel for the respondent submits that the

matter has been amicably settled between the parties. In

this connection, learned counsel for the respondent has

invited our attention to order dated 16.08.2019 in

M.C.No.570/2014. The aforesaid submission is placed on

record.

Accordingly, the appeal is disposed of with liberty to

the appellant to revive the same if case occasion so arises.

Sd/-

JUDGE