Hemalata W/O. Mahadev ... vs Mahadev S/O. Bhimappa ...
2022 Latest Caselaw 5189 Kant

                                                  -1-




                                                          MFA No. 101965 of 2014


                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 22ND DAY OF MARCH, 2022

                                               PRESENT
                             THE HON'BLE MR JUSTICE S.SUNIL DUTT YADAV
                                                  AND
                              THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
                       MISCELLANEOUS FIRST APPEAL NO. 101965 OF 2014 (FC-)
                      BETWEEN:

                      SMT.HEMALATA W/O. MAHADEV HEGGANNAVAR
                      @ H.P. AMMINABHAVI, AGE: 41 YEARS,
                      OCC: TEACHER IN GOVERNMENT HIGH SCHOOL,
                      R.N. SHETTY STADIUM, DHARWAD,
                      R/O. GURUDATTA APARTMENT, 'A' WING,
                      FLAT NO. 22, YEMMIKERI, STATION ROAD,
                      DHARWAD.

                                                                   -     PETITIONER
                      (BY SRI. PRFULLA S NAIK : P S JADHAV.,ADVOCATE)

                      AND:

                      MAHADEV S/O. BHIMAPPA HEGGANNAVAR,
                      AGE: 48 YEARS, OCC: LECTURER, BELLUBBI ARTS
                      AND COMMERCE COLLEGE, SAUNDATTI,
                      DIST: BELAGUM, R/O. SANMATTI MARGA,
                      BEHIND NTTF, DHARWAD
JAGADISH
TR
                                                               -        RESPONDENT
Digitally signed by
JAGADISH T R
Location: DHARWAD
Date: 2022.03.23
10:44:45 +0530
                      (BY SRI. PRAKASH S UDIKERI, ADVOCATE)
                            THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                      SECTION 19(1) OF THE FAMILY COURT ACT AGAINST THE
                      JUDGMENT AND DECREE DATED 27.06.2014 PASSED IN M.C. NO.
                      114/2012 BY THE PRL. JUDGE FAMILY COURT, DHARWAD & ETC.
                           THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
                      ORDERS THIS DAY, S.SUNIL DUTT YADAV J., PASSED THE
                      FOLLOWING:
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                                          MFA No. 101965 of 2014


                              ORDER

Learned counsel appearing for the appellant files a memo

which reads as hereunder.

"That, the appellant and respondent has settled the matter out of the Court, hence appellant may be permitted to withdraw the appeal in the interest of justice."

In light of the same, appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

BVV