Sri Purushottama Bhat vs Smt Chandrika M
2022 Latest Caselaw 5504 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.2635 OF 2017 (MC)

BETWEEN:

SRI. PURUSHOTTAMA BHAT
S/O SRIPAL BHAT
AGED ABOUT 40 YEARS
HULUJALU HOUSE
MOODUMURNAD VILLAGE
MOODABIDRE TALUK
DAKSHINA KANNADA-574213.
                                             ... APPELLANT
(BY SMT. GEETHA RAJ, ADV.,)

AND:

SMT. CHANDRIKA .M
W/O SRI. PURUSHOTTAM BHAT
AGED ABOUT 24 YEARS
R/AT GANESH NILAYA
MUKUMPADY
PUTTUR, DAKSHINA KANNADA-574210.
                                       ... RESPONDENT
(BY MR. DEEPAK, ADV., FOR
    MR. A. KESHAVA BHAT, ADV.,)
                           ---

     THIS MFA IS FILED U/S 28(1) OF THE HINDU MARRIAGE
ACT, AGAINST THE JUDGMENT AND DECREE DATED 16.11.2016
PASSED IN M.C.NO.8/2015 ON THE ADDITIONAL SENIOR CIVIL
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JUDGE AND JMFC, AT PUTTUR, D.K. ALLOWING THE PETITION
FILED UNDER SECTION 13(1)(i-a) OF THE HINDU MARRIAGE ACT
1955.

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

                       JUDGMENT

Smt.Geetha Raj, learned counsel for the appellant.

Mr.Deepak, learned counsel for the respondent.

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal. The

aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV