Mr Baptist Peter Pereira vs Mrs Irudaya Mary Joseph
2022 Latest Caselaw 5391 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 24TH DAY OF MARCH, 2022

                       PRESENT

        THE HON'BLE MRS.JUSTICE S.SUJATHA

                         AND

 THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

                MFA No. 2230/2022(FC)

BETWEEN:

MR. BAPTIST PETER PEREIRA
S/O LATE MR. PASCAL PEREIRA
AGED ABOUT 62 YEARS
R/AT KLEIN COURT APARTMENTS
OPPOSITE ROSARIO CATEHDRAL
PANDESHWAR
MANGALURU 575 001
                                         ...APPELLANT

(BY SRI. HAREESH BHANDARY T, ADV.)

AND:

MRS. IRUDAYA MARY JOSEPH
W/O BAPTIST PETER PEREIRA
AGED ABOUT 37 YEARS
R/AT # 1-126/8(1)
SPLENDOUR HOUSE
SRINIVAS NAGAR
2ND MAIN, 1ST CROSS
MARYHILL, KONCHADY POST
MANGALURU 575 008
                                        ...RESPONDENT


    THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
                            -2-



19.01.2022 ON I.A.NO.III PASSED IN M.C.NO.509/2019 ON THE
FILE OF THE I ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
DAKSHINA KANNADA, MANGALURU, PARTLY ALLOWING
I.A.NO.III FILED UNDER SECTION 36 OF THE DIVORCE ACT,
1869.

      THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
S. SUJATHA, J., DELIVERED THE FOLLOWING:

                    JUDGMENT

Learned counsel for the appellant has filed a

memo seeking leave of this Court to withdraw the

appeal with liberty to file Family Court Revision Petition

(RPFC).

The memo is placed on record.

The appeal stands dismissed as withdrawn with

liberty as sought for.

Sd/-

JUDGE

Sd/-

JUDGE

SSD