Smt Vijayakumari vs Sri Ramakrishna
2022 Latest Caselaw 5503 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.3189 OF 2017 (MC)
BETWEEN:

SMT. VIJAYAKUMARI
W/O RAMAKRISHNA
AGED ABOUT 39 YEARS
WORKING AT GOVERNMENT
LOWER PRIMARY SCHOOL
DASANAPURA
KUNIGAL TALUK-562123.
                                         ... APPELLANT
(BY MR. B.N. SHIVANNA, ADV.,)

AND:

SRI. RAMAKRISHNA
S/O LATE ERANNA
AGED ABOUT 55 YEARS
R/AT. GOTTIKERE VILLAGE
KASABA HOBLI
TURUVEKERE TALUK-562130.
                                         ... RESPONDENT
(BY MR. M.B. CHANDRACHOODA, ADV.,)
                         ---

      THIS M.F.A. IS FILED U/S 28(1) OF THE FAMILY COURTS
ACT, AGAINST THE JUDGMENT AND DECREE DATED 17.12.2016
PASSED IN M.C. NO.43/2016 ON THE FILE OF THE SENIOR CIVIL
JUDGE & JMFC, TURUVEKERE, ALLOWING THE PETITION FILED
U/S 13(IA) (IB) OF HINDU MARRIAGE ACT.
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     THIS M.F.A. COMING ON FOR ADMISSION, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                          JUDGMENT

Mr.B.N.Shivanna, learned counsel for the appellant.

Mr.M.B.Chandrachooda, learned counsel for the

respondent.

Learned counsel for the appellant submits that the

dispute between the parties have been amicably resolved.

He, therefore, seeks leave of this Court to withdraw the

appeal.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV