Smt. Bollamma @ Kavya @ Mani vs Bheemaiah @ Bellu
2022 Latest Caselaw 12711 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 31ST DAY OF OCTOBER 2022

                      PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                         AND

  THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

              M.F.A. NO.658 OF 2022 (FC)
BETWEEN:

SMT. BOLLAMMA @ KAVYA @ MANI
W/O BHEEMAIAH
AGED ABOUT 52 YEARS
PRESENTLY R/AT NO.37
RAMAIAH COMPOUND
IST MAIN ROAD, SHETTYHALLI
BENGALURU-560057.
                                      ... APPELLANT
(BY MS. VIDYA R. GOWDA, ADV., FOR
    MR. DHARMESH A. ADV.,)

AND:

BHEEMAIAH @ BELLU
S/O M S DEVAIAH
AGED ABOUT 60 YEARS
R/AT NO.206/37
RAMAIAH COMPOUND
IST MAIN, SHETTYHALLI MAIN ROAD
T. DASARAHALLI, BENGALURU-560057.
                                     ... RESPONDENT
                         ---

      THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
03.12.2019 PASSED IN M.C.NO. 4932/2015 ON THE FILE OF
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THE II ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
BENGALULRU, DISMISSING THE PETITION FILED UNDER
SECTION 13(1) (i-b) OF THE HINDU MARRIAGE ACT.

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

                          JUDGMENT

Smt.Vidya R.Gowda, learned counsel for the

appellant.

I.A.No.1/2021 is dismissed as not pressed.

Learned counsel for the appellant seeks leave of

this Court to withdraw the appeal. The aforesaid

submission is taken on record.

Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV