Smt R Vidya vs Sri D Trishul
2022 Latest Caselaw 7547 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 26TH 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.9655 OF 2013 (FC)
BETWEEN:

SMT. R. VIDYA
W/O D. TRISHUL
D/O R. RAMU
AGED ABOUT 30 YEARS
RESIDING AT NO.902
11TH "A" CROSS, VYALIKAVAL
MALLESHWARAM, BANGALORE-560 003.
                                       ... APPELLANT
(BY MR. NEHRU P, ADV.,)

AND:

SRI. D. TRISHUL
S/O DHANARAJ K. MURTHY
AGED ABOUT 34 YEARS
RESIDING AT NO.6
1ST CROSS, NAVODAYANAGAR
PUTTENAHALLI, J.P. NAGAR
BANGALORE-560 076.
                                       ... RESPONDENT
(BY MR. P.C. NARASIMAIAH, ADV.,)
                            ---

     THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT,
AGAINST THE JUDGMENT AND DECREE DATED:03.09.2013
PASSED IN M.C.NO.1441/2010 ON THE FILE OF THE II
ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, BANGALORE,
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DISMISSING THE PETITION FILED U/S 10 OF THE HINDU
MARRIAGE ACT, FOR JUDICIAL SEPARATION.

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

                           JUDGMENT

Mr.Nehru P., learned counsel for the appellant.

Mr.P.C.Narasimaiah, 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Accordingly, the appeal is dismissed as withdrawn.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