Smt R Ammani vs Sri U Prasad
2022 Latest Caselaw 7483 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 25TH DAY OF MAY 2022

                         PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

           THE HON'BLE MS.JUSTICE J.M. KHAZI

             M.F.A. NO.10692 OF 2012 (FC)
BETWEEN:

SMT. R. AMMANI
AGED ABOUT 24 YEARS
W/O SRI. U. PRASAD
S/O SRI. NAGESHAIAH
R/A GOVERNMENT MODEL PRIMARY SCHOOL
ASHOK NAGAR, BANGALORE 560025.
                                        ... APPELLANT
(BY MR. G.B. NANDISH, ADV., FOR
    MR. R.B. SADASHIVAPPA, ADV.,)

AND:

SRI. U. PRASAD
S/O SRI. N. KRISHNA
R/O PALANAHALLI
YELAHANKA
BANGALORE 560065.
                                       ... RESPONDENT
(RESPONDENT SERVED)
                            ---

     THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS
ACT AGAINST THE JUDGMENT AND DECREE DATED:13.8.2012
PASSED IN M.C.NO.3300/2011 ON THE FILE OF VI ADDITIONAL
PRINCIPAL JUDGE, FAMILY COURT, BANGALORE, REJECTING THE
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PETITION FILED U/SEC 13(1)(ia) OF HINDU MARRIAGE ACT, FOR
DISSOLUTION OF MARRIAGE.

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

                        JUDGMENT

Mr.R.B.Sadasivappa, 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.

In the result, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

SS