Smt Nirmala K vs Sri Madhusudhan K S
2022 Latest Caselaw 5499 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 25TH 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.3361 OF 2019 (FC)

BETWEEN:

SMT. NIRMALA K
W/O MADHUSUDAN K S
AGED ABOUT 39 YEARS
RESIDING AT NO.3A/1
1ST FLOOR, 4TH CROSS
TEACHERS COLONY
NAGARABHAVI, BANGALORE-560072.
                                          ... APPELLANT
(BY MR. B.C. VENKATESH, ADV.,)

AND:

SRI. MADHUSUDHAN K S
S/O SHIVA KUMAR
AGED ABOUT 38 YEARS
RESIDING AT NO.3A/1
1ST FLOOR, 4TH CROSS
TEACHERS COLONY
NAGARABHAVI, BANGALORE-560072.
                                          ... RESPONDENT
(BY MR. PRAKASH M.H. ADV., FOR C/R)
                            ---

     THIS MFA IS FILED U/S 19(1) OF THE FAMILY COURTS ACT,
AGAINST THE JUDGMENT AND DECREE DATED 02/04/2019,
PASSED IN MC. NO.3785/2015, ON THE FILE OF THE VI
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ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, BENGALURU,
ALLOWING THE PETITION FILED U/SEC.11 OF THE HINDU
MARRIAGE ACT.

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

                           JUDGMENT

Mr.B.C.Venkatesh, learned counsel for the appellant.

Learned counsel for the appellant seeks leave of this

Court to withdraw the appeal.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV