Harini D vs R Bharath
2022 Latest Caselaw 5135 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 21ST 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.880 OF 2018 (FC)

BETWEEN:

HARINI .D
W/O R. BHARATH
D/O B. DEVARAJU
AGED ABOUT 26 YEARS
R/AT APOORVA NILAYA
HONGE MAIN ROAD
KUMUTAIAH EXTN.
BANASHANKARI II STAGE
TUMAKURU-572 102.
                                             ... APPELLANT
(BY MR. SUNIL KUMAR PATIL, ADV.,)

AND:

R. BHARATH
S/O RANGASWAMY C
AGED ABOUT 34 YEARS
R/AT BELAGUMBA VILLAGE
KASABA (H), TUMAKURU (T)
TUMAKURU DIST-572125.
                                        ... RESPONDENT
(BY MR. C.R. VENKATESH, ADV.,)
                            ---

     THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, AGAINST THE JUDGEMENT AND DECREE DATED
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23.11.2017 PASSED IN M.C.NO.175/2017 ON THE FILE OF THE
PRINCIPAL JUDGE, FAMILY COURT, TUMKUR, 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,                THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:



                        JUDGMENT

Learned counsel for the appellant has filed a memo

seeking leave of this court to withdraw the appeal.

Memo is taken on record.

In the result, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

SS