Smt.Surekha vs Sri.Ananda
2022 Latest Caselaw 13121 Kant

                          1
  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 17TH 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.363/2022 (MC)

BETWEEN:

SMT. SUREKHA
AGED ABOUT 23 YEARS
W/O ANANDA
D/O SHANKARANARAYANA MAYYA
JAYASHREE NILAYA
BANDARU VILLAGE AND POST
BELTHANGADY TALUK - 574 214.          ...APPELLANT

(BY SRI KESHAVA BHAT A, ADV.)

AND:

SRI ANANDA
AGED 35 YEARS
S/O JANARDHANA BHAT
SURULL HOUSE, ADRUPERL
KOYYUR VILLAGE AND POST
BELTHANGADY TALUK - 574 214.           ...RESPONDENT

( SERVED )

     THIS M.F.A. IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO AGAINST THE
JUDGMENT AND DECREE DATED 01.09.2021 PASSED IN MC
NO.11/2018 ON THE FILE OF THE PRL. SENIOR CIVIL JUDGE
AND MACT, BELTHANGADY, DISMISSING THE PETITION FILED
UNDER SECTION 13(1)(i-a) OF THE HINDU MARRIAGE ACT.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:
                             2

                    JUDGMENT

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal.

2. Memo is taken on record.

3. The appeal is dismissed as withdrawn.

SD/-

JUDGE

SD/-

JUDGE NMS