Nagaraj vs Smt Usha
2022 Latest Caselaw 12885 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 7TH DAY OF NOVEMBER, 2022

                       PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                         AND

   THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

             M.F.A. NO.6829/2015 (FC)

BETWEEN:

NAGARAJ
S/O MANJAPPA VIBHOOTI
AGED ABOUT 35 YEARS
R/O HARIHAR, C/O B.M. HUGGI
RETD., HIGH SCHOOL TEACHER
KUDARIYAVAR ONI, KURUBAGERI
RANEBENNUR, HAVERI DISTRICT.           ...APPELLANT

(BY SMT. SARITHA KULKARNI, ADV.)

AND:

SMT. USHA
W/O NAGARAJ VIBHOOTI
AGE 28 YEARS
OCC: TAILORING, R/O HARIHAR
NOW C/O H.L.TIRUKAPPA
RETD., P.S.I., HAMMAGI
HAMMAGI POST,MUNDARGI
TALUK - 582 118.                       ...RESPONDENT

( SERVED )

     THIS M.F.A. IS FILED UNDER SECTION 19(1) OF FAMILY
COURTS ACT, PRAYING AGAINST THE JUDGMENT AND
DECREE DATED 03.07.2015 PASSED IN M.C.NO.52/2015 ON
THE FILE OF THE JUDGE, FAMILY COURT, DAVANGERE,
DISMISSING THE PETITION FILED U/S 13(1)(I-B) OF THE
HINDU MARRIAGE ACT.
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     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                    JUDGMENT

Learned counsel for the appellant has moved a

memo seeking permission of this Court to withdraw the

appeal on the ground that the dispute between the

parties has been amicably resolved.

2. The aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

SD/-

JUDGE

SD/-

JUDGE

NMS