Mahalakshmi @ Nirmitha vs D N Yogananda
2022 Latest Caselaw 5773 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 30TH 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.6680 OF 2018 (MC)
BETWEEN:

MAHALAKSHMI @ NIRMITHA
W/O D.N. YOGANANDA D/O M.P. JAGADISH
AGED ABOUT 24 YEARS
R/AT H. MALLIGERE VILLAGE
DUDDA HOBLI, MANDYA TALUK
MANDYA DISTRICT-571406.
                                           ... APPELLANT
(BY MR. SREENIVASAN M.Y. ADV.,)

AND:

D.N. YOGANANDA
S/O NINGEGOWDA
AGED ABOUT 24 YEARS
R/AT DODDAGARUDANAHALLI VILLAGE
BASARALU HOBLI, MANDYA TQ & DIST-571407.
                                           ... RESPONDENT
(RESPONDENT SERVED)
                           ---

      THIS MFA IS FILED U/S 28(1) OF HINDU MARRIAGE ACT,
AGAINST THE JUDGMENT AND DECREE DATED 03.08.2017
PASSED IN MC.NO.08/2016 ON THE FILE OF THE PRL. SENIOR
CIVIL JUDGE AND CJM, MANDAYA, ALLOWING THE PETITION
FILED UNDER SECTION 13(1)(ia) OF HINDU MARRIAGE ACT.
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     THIS M.F.A. COMING ON FOR HEARING,           THIS    DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                           JUDGMENT

Mr.Sreenivasan M.Y., learned counsel for the appellant.

A memo has been filed by the learned counsel for the

appellant 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Accordingly, the appeal is dismissed as withdrawn.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